CHERUKURI MAHALAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader for Revenue for respondents 1 to 3. With their consent, the Writ Petition is disposed of at the stage of admission.

(2.) The main grievance of the petitioners is that respondent No.3 is refusing to receive, register and release the sale deeds presented in respect of the subject property situated at Vijayanagar Colony, Hyderabad.

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