TENETI SHIVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue.

(2.) This Writ Petition is filed alleging that the registering authorities are refusing to receive and register the sale deed presented by the petitioner for registration in respect of Flat No.301, Third Floor, Block No.XIII, Prajay Shelters Apartments, with built up area of 687 sq. feet together with proportionate undivided share of land admeasuring 1065 sq. yards in Survey No.44 of Maqtha Mahaboobpet Village, Serilingampally Mandal, Ranga Reddy District, on the ground that District Gazette Notification was issued on 26.09.2013, wherein the subject property was included in the said notification.

(3.) The issue of inclusion of properties in the prohibited list under Section 22-A of the Registration Act, 1908 (for short, 'the Act') was considered by the Full Bench of this Court in VINJAMURI RAJAGOPALA CHARY v. STATE OF ANDHRA PRADESH, 2015 3 ALT 96 giving several directions. Insofar as this Writ Petition is concerned, paragraph No.25.3 of the said judgment is relevant whereunder the District Collector is vested power to notify the District Registrar/Registering Authority that the subject properties are Government properties and no deed of conveyance can be entertained.