V. ARUNA Vs. STATE OF TELANGANA
LAWS(TLNG)-2020-3-53
HIGH COURT OF TELANGANA
Decided on March 10,2020

V. Aruna Appellant
VERSUS
State of Telangana Respondents




JUDGEMENT

P.Naveen Rao, J. - (1.)In all these writ petitions, petitioners are aggrieved by inclusion of properties claimed to be owned by them in Sy.Nos.45 to 50, 91, 93, 103 EE and 116 of Boduppal Village, in the Gazette Notification dated 09.02.1989, declaring the same as f Boduppal Village, in respect of plot bearing No.123 Northern Part in Sy.Nos.46 Part, 49 Part and 50 Part admeasuring 150 Square yards in R.N.S.Colony, Boduppal Village, Medchal-Malkajgiri District. According to petitioners, when they sought to present the deed of conveyance, the Sub-Registrar, Uppal-7th respondent refused to accept the document presented for registration, by referring to letter dated 25.02.2019, written by the Commissioner & Inspector General of Stamps and Registration, informing prohibition on registration of deeds of conveyance on the properties mentioned in the said letter.
(2.)On further request, petitioners were supplied copy of the Gazette publication dated 09.02.1989, wherein several extents of land of Boduppal village, in all Ac.294.20 guntas, were shown as wakf properties.
(3.)In the affidavit filed in support of writ petition, petitioners traced the history of flow of title. According to petitioners, the predecessors were the pattadars and possessors and in enjoyment over the land mentioned above.


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