YENDLURI RAVI KUMAR 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 respondent No.4 is refusing to receive, register and release the document presented by him in respect of the subject plot situated at Shankar Hills Colony, Vattinagulapalli Village and Grampanchayat, Gandipet Mandal, Ranga Reddy District.

(3.) Learned Government Pleader has stated that the official respondents will follow the procedure contemplated under Sec. 71 of the Registration Act, 1908 (for short, 'the Act ').