S. Guru Prasad Singh v. District Registrar

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondents to receive and register the Sale deed/Gift Deed/Lease Deed/Settlement Deed/Mortgage Deed etc., in respect of the petitioners properties at Plot No. 183, admeasuring 324.44 Sq. Yards in Sy. No. 74/6, situated at East Marredpally, Secunderabad, Telangana State, pending the disposal of the Writ Petition No. 2659 of 2019, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following (The receipt of this order will be deemed to be the receipt of notice in the case)

The Order of the Court was delivered by

Sanjay Kumar, J.:— In the light of the interim order granted by this Court in similar matters, there shall be a direction to the registration authorities to receive and register the document presented by the petitioner if it is otherwise found to be in compliance with the requirements of the Registration Act, 1908, and the Indian Stamp Act, 1399.

2. However, registration of the document would be subject to the outcome of the cases filed by the State against the order of the Special Court under the A.P. Land Grabbing (Prohibition) Act, 1982, Hyderabad in L.G.C. No. 167 of 1997.