BHAGYALAKSHMI CONSTRUCTIONS 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 Supplementary Agreement in respect of Flat Nos.101, 102, 201, 202, 301, 302, 401, 402, 501 and 502 in H.No.2-50/16/G (old House No.2-29) on Plot Nos.2A and 4A, admeasuring 490 Square yards in Sy.No.41/12 and 41/13 of Khanamet Village, Serilingampally Mandal, Ranga Reddy District, on the ground that they are included in the District Gazette Notification dated 26.09.2013.

(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 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.