SREE SAI RAGHVENDRA CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for the 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.4 is refusing to register the document presented by the petitioner in respect of the flats constructed in Plot B.Nos.105, 106, 107 and 107-A in Survey No.44/1 situated in the layout of Mathrusri Co-operative House Building Society of Miyapur Village, Serilingampally Mandal, Ranga Reddy District.

(3.) The learned counsel for the petitioner has submitted that on earlier occasions, this Court in W.P.No.2886 of 2020, dated 24.02.2020, has passed orders directing the registration of the documents presented/pending before the authorities.