P.VIJAY SINGH Vs. SUB REGISTRAR OFFICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue for respondent No.1.

(2.) According to petitioner, he, Smt. Parameshwari and 18 others are great grand children of late Suraj Singh S/o.Bhaktawar Singh, who during his lifetime has purchased Ac.3-25 guntas in Sy.Nos.1/A, 1/AA, 2/AA and 2/E of Nanakramguda Village, Serilingampally Mandal, Ranga Reddy District. After the death of Sri Suraj Singh, his two sons namely Sohanlal Singh and Jagannath Singh inherited the said properties and subsequently, partitioned the same orally and shared half of the said properties among themselves and thereafter they became owners and in possession of their respective shares of the properties. Petitioner claims that he is the great grandson of late Sohanlal Singh. He further traces the flow of title in their family.

(3.) Petitioner now claims that the family members who have succeeded to the property stated above are not cooperating. Therefore, he wanted the property to be partitioned among the legal heirs of Kishan Singh, Papa Singh, Chotam Singh and Rajan Singh and as the family members are not willing for partition as required, he was compelled to institute O.S.No.705 of 2018 pending in the Court of VII Additional Senior Civil Judge, R.R.District at L.B.Nagar. Petitioner now alleges that the family members have sold the property to third parties who are also parties to the said suit, and the third parties are now seeking to further alienate the property. Hence, this writ petition is filed seeking direction to the registering authority not to entertain any deed of conveyance till the disposal of pending suit.