G. RAJ GOPAL CHARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for respondents. With their consent, the Writ Petition is disposed of at the stage of admission.

(2.) The main grievance of the petitioner is that the official respondent No.2 is refusing to register the document presented by the petitioner in respect of the land admeasuring Acs6-10 guntas in survey Nos.124, 125 and 128 of Laxmapuram Village, Shamirpet Mandal, Medchal-Malkajgiri District.

(3.) Learned Government Pleader has fairly stated that the official respondents will follow the procedure contemplated under Section 71 of the Registration Act, 1908.