A.RAJ KUMAR 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 register and release the Sale Deed in respect of Plot No.231 admeasuring 200 sq.yards in part of Sy.Nos.329/3 and 329/8 situated at Gajularamaram village under GHMC Circle, Quthbullapur village and mandal, MedchalMalkajgiri district on the ground that it is included in the District Gazette Notification dated 25.09.2013.

(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 PRADESH1 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. However, in the case on hand, what was issued by the District Collector was only a notification calling for objections and so far he has not exercised the power vested under Section 22- A of the Act. The issue of inclusion of properties in the prohibited list, not accepting the documents for registration and the scope of