MAMIDI UMA SHANKAR 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 Nos. 2 to 4 is refusing to register the document presented by the petitioners in respect of the agricultural land in Sy. No. 39, admeasuring Ac.4-00 guntas, situated at Thoragal Village, Kanagal Mandal, Nalgonda District.

(3.) The learned Government Pleader has submitted that the official respondents will follow the procedure contemplated under Section 71 of the Registration Act, 1908.