T. GANESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri A.Venkatesh, learned counsel for petitioners in W.P.Nos.26137, 26207 and 26236 of 2019 hereinafter referred to as counsel for petitioners), and Sri Krishna Mohana Sikharam learned counsel for petitioners in W.P.No.22303 of 2019/ respondent no.3 in W.P.Nos.26137, 26207 and 26236 of 2019 (hereinafter referred to as counsel for respondent), and learned Government Pleader for Revenue for official respondents.

(2.) In W.P.Nos.26137, 26207, 26236 of 2019 petitioners are aggrieved by action of registering authority in not registering and receiving the sale deeds dated 01.08.2018, each for Ac.1.00 guntas in Sy.No.133 of Kothwalguda village. In W.P.No.22303 of 2019, petitioners are opposing release of pending documents concerning land in Sy.Nos.130, 131 and 133 of Kothwalguda village. In W.P.Nos.26137, 26207, 26236 of 2019 land to an extent of Acs.3.00 guntas in Sy.No.133 of Kothwalguda village is only in issue.

(3.) Facts as averred by petitioners in W.P.Nos.26137, 26207, 26236 of 2019 would disclose, the petitioners purchased Ac.1.00 guntas each in Survey No.133, situated in Kothwalguda Village, Kavvaguda Gram Panchayat, Shamshabad Mandal, Ranga Reddy District through Respondent No.4. Respondent No.3 is the owner of the land and respondent No.4 is holding power of attorney executed by respondent no.3. Accordingly, sale deeds with respect to such sale on individual extents of land executed by Respondent No.4 were presented before the Sub Registrar, Shamshabad/ Respondent No.2 for registration and release of the said documents. These Writ petitions are filed aggrieved by the inaction of the respondent no.2 in registering and releasing the sale deeds dated 01.08.2018 executed between the petitioners and their vendors.