VEMULA MOUNIKA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) In this writ petition, petitioner contends that even though the document is presented for registration in respect of property located in survey Nos.329/3 and 329/8 respectively of Gajula Ramavaram Village, Quthbullapur Mandal, the registering authority is not even receiving the documents.

(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. 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 Section 22-A of the Act were elaborately considered by the Full Bench of this Court.