S. RAVI CHANDRA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners 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 petitioners is that the respondent No.3 is refusing to receive, register and release the sale deed submitted by the petitioners for registration in respect of the Plot No.25, admeasuring 200 Sq. Yards in survey No.44/5/1 and 44/5/2 situated at Maktha Mahaboobpet Village, Serilingampally Mandal, Ranga Reddy District, based on notification dated 26.09.2013.

(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.