I. V. SRINIVASA RAO 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 respondent No.3 is refusing to receive, register and release the sale deed submitted by the petitioner for registration in respect of the house property bearing H.No.4-6, on Plot No.B-I/6 in B.K.Enclave, in survey No.44/4 admeasuring 269 Sq. Yards in situated at Maktha Mahaboobpet 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.17050 of 2019, dated 09.08.2019, and W.P.No.2301 of 2020, dt.05.02.2020, has passed orders directing the registration of the documents presented/pending before the authorities; the subject land in the present writ petition also pertains to the very same survey number.