VEGUNTA SUNIL CHOUDARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The prayer sought in the writ petition reads as under:

(2.) Heard Sri N.M. Krishnaiah, learned counsel for the petitioner, and learned Assistant Government Pleader for Revenue appearing for the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.

(3.) According to learned counsel for petitioner, the main grievance of the petitioner is that the Joint Sub-Registrar, respondent No.3, is refusing to receive, register and release the sale deed submitted by the petitioner for registration in respect of House Plot bearing No.48 admeasuring 222.22 sq. yards in Survey No.44/5 of Maktha Mahabubpet Village, Serilingampally Mandal, Ranga Reddy District, based on notification dated 26.09.2013.