LAWS(TLNG)-2020-9-162

M. NAGARAJU Vs. STATE OF TELANGANA

Decided On September 07, 2020
M. Nagaraju Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, seeking a Writ of Mandamus, to declare the action of the 2nd respondent as illegal and arbitrary in not registering the property bearing H.No.2-108/2/61, Road No.2, Sri Sai Enclave, Boduppal Village, Ghatkesar Mandal, Ranga Reddy District, in favour of the petitioner and consequently, direct the 2nd respondent to receive and register the property bearing H.No.2-108/2/61, Road No.2, Sri Sai Enclave, Boduppal Village, Ghatkesar Mandal, Ranga Reddy District, in favour of the petitioner.

(2.) Heard the learned counsel for petitioner and perused the record.

(3.) It has been contended by the learned counsel for the petitioner that the 2nd respondent is not registering the property bearing H.No.2-108/2/61 Road No.2, Sri Sai Enclave, Boduppal Village, Ghatkesar Mandal, Ranga Reddy District, in favour of the petitioner.