SRI A.GIRIDHAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) These Writ Petitions are filed alleging that the registering authorities are refusing to register the deed of conveyance/sale deed/mortgage deed/release deed/partition deed on the ground that District Gazette notification was issued on 26.09.2013, wherein the subject properties were 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 PRADESH1 giving several directions. Insofar as these Writ Petitions are 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.