V. SANTOSH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for all 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 authorities are refusing to receive, register and release the sale deed presented in respect of the subject property situated at Shankar Hills Colony of Vattinagulapally Village and Gram Panchayat, Gandipet Mandal, Ranga Reddy District.

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