KOTHAKAPU BHAGYA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The grievance of the petitioner is that the Joint Sub-Registrar, Registering Office, Ranga Reddy District, the third respondent, is refusing to register the sale deed presented by him in relation to Plot No.137/1, admeasuring 120 sq. yards and Plot No.137/2, admeasuring 78 Sq. Yards in Sy.Nos.44/5 and 119 respectively of Maktha Mahboobpet Village, Serilingampally Mandal, Ranga Reddy District, on the strength of the Notification dated 26.09.2013 issued by the District Collector, Ranga Reddy District.

(2.) Sri N.M.Krishnaiah, learned counsel for the petitioner, would inform this Court that the aforesaid Notification dated 26.09.2013 was considered by the common High Court for the States of Telangana and Andhra Pradesh earlier in Writ Petition No.19069 of 2014 and the common High Court directed entertainment of the document for registration in that case without reference to the said Notification. He would also point out that similar were the observations of another learned single Judge of the common High Court for the States of Telangana and Andhra Pradesh in Writ Petition No.38491 of 2018.

(3.) Perusal of the Notification dated 26.09.2013 would demonstrate that the District Collector, Ranga Reddy District, purported to issue the said Notification notifying lands under Section 22-A(1)(a) of the Registration Act, 1908 (for brevity, 'the Act of 1908') and invited objections and suggestions from the affected people.