V SRINIVASA RAJU Vs. CHIEF PRINCIPAL SECRETARY

JUDGEMENT

(1.) The grievance of the petitioners is with regard to the order dated 28.11.2018 passed by the District Collector, Ranga Reddy District, rejecting their request to delete the land admeasuring Acs.132.29 guntas in Survey No.103 of Shamshabad Village and Mandal, Ranga Reddy District, from the list of prohibited properties notified under Section 22-A of the Registration Act, 1908.

(2.) Sri N.Ravi Prasad, learned counsel for the petitioners, would contend that though voluminous material was placed before the District Collector, Ranga Reddy District, in support of the petitioners claim, the District Collector ignored the same and recorded in the order that the petitioners failed to produce any evidence in support of their claim. It is on this basis that the District Collector rejected the request of the petitioners.

(3.) Sri N.Ravi Prasad, learned counsel, placed before this Court a volume of documents issued under the Right to Information Act, 2005, by the office of the District Collector, Ranga Reddy District, which had been filed by the petitioners in support of their claim.