LAKSHMINARAYANA M Vs. SUB REGISTRAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Government Pleader for Revenue and at their request, the matter is taken up for final disposal at the stage of admission.

(2.) Rule nisi.

(3.) The petitioners in the instant writ petition pray for issuance of a Writ of Mandamus declaring the action of the first respondent herein in not receiving and registering the documents presented by the petitioners for sale of lands in Survey Nos. 326/2, 328/3 and 328/6 situated at Jangaon village, Warangal District as illegal and void.