JAKKANA LAKSHMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Writ Petition, petitioner's grievance is that the third respondent - Sub-Registrar, Huzurabad, Karimnagar District, is refusing to register the sale deed presented by him with respect to premises bearing No.1-3-33, 1-3-33/1 (old No.1-98), admeasuring 200 sq.yards, situated at Jammikunta, Karimnagar District, notwithstanding the fact that neither his vendor nor himself is a party to the proceedings in R.C.No.267 of 2016 in O.A.No.722 of 2014.

(2.) Learned counsel for the petitioner by making a reference to the order of attachment of immovable property dated 02.02.2019 passed by the Recovery Officer, Debts Recovery Tribunal-1, Hyderabad, in R.C.No.267 of 2016 in O.A.No.722 of 2014, would submit that there is a restraint order with respect to house bearing No.1-3-33 and 1-3-33/1, admeasuring 200 sq.yards, at Main Road, Jammikunta Village and Mandal, Karimnagar District, and that the petitioner is not a party to the said proceedings, as such, the said order is restricted to the parties therein from transferring or charging the property, and therefore, there cannot be any hindrance to the third respondent to register the document said to have been presented by the petitioner.

(3.) On the other hand, learned Government Pleader for Revenue appearing for the respondents would bring to the notice of this Court S.O.No.219(b) issued by the Government vide Memo No.2722/U2/70-4, Revenue, dated 17.11.1970, and it reads as under: