RANA PRATHAP SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The prayer of the petitioners in this case reads as under:-

(2.) By way of the document executed by the petitioners on 06.2.2019, the registered sale deed dated 15.11.2017 executed by one Gummadi Raghavendra Rao in favour of Smt P.Nagaraja Vijaya Lakshmi Devi was sought to be cancelled.

(3.) The grievance of the petitioners presently is that the Sub-Registrar, Registration and Stamps, Uppal, Medchal-Malkajgiri District, is not registering the so-called cancellation deed dated 06.02.2019.