KETHAVATH KAMALAMMA KAMLI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Aggrieved by the action of respondent No.3 in refusing to receive the document presented by the petitioner for registration in respect of the subject land situated at Mokila Village, Shankarpally Mandal, Ranga Reddy District, based on the Draft Notification dated 28.09.2013 issued by respondent No.2, the petitioner filed the present Writ Petition.

(3.) The learned counsel for the petitioner has stated that on earlier occasion, this Court vide order dated 09/08/2019 in Writ Petition No.17050 of 2019 directed the Registering Authority for registration of the documents presented/pending before him and that the subject land of the present Writ Petition also pertains to the same Village and Draft Notification dated 28.09.2013.