BASANI RAJI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri K. David Paul, learned counsel for the petitioner, and learned Government Pleader for Stamps and Registration appearing for the respondents. With their consent, this writ petition is disposed of at the stage of admission.

(2.) This Writ Petition is filed seeking to issue a writ, order or direction, more particularly one in the nature of writ of Mandamus declaring the District Gazette Notification, dtd. 26/9/2013, issued by respondent No.3, as arbitrary and illegal and consequently direct respondent No.2 to entertain the registration in respect of petitioner open land reserved for proposed apartment bearing No."C" admeasuring 1191.66 sq. yards or equivalent to 996.22 sq. meters forming part of the layout issued in File No.1284/MP2/HUDA/91, dtd. 20/7/1998 in Survey No.44 (sub division Nos.44/3/1, 44/2 and 44/5) situated at Maktha Mahaboobpet Village, Serilingampally Mandal and Municipality, Ranga Reddy District, without reference to the Notification, dtd. 26/9/2013 issued by respondent No.3.

(3.) Sri K.David Paul, learned counsel for the petitioner, would inform this Court that the aforesaid Notification dtd. 26/9/2013 was considered by the common High Court for the States of Telangana and Andhra Pradesh earlier in Writ Petition No.19069 of 2014 and the common High Court directed entertainment of the document for registration in that case without reference to the said Notification. He would also point out that similar were the observations of another learned single Judge of the common High Court for the States of Telangana and Andhra Pradesh in Writ Petition No.38491 of 2018.