RAMAKURI SUNITA DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 15.09.2021 passed in W.P.No.18692 of 2021 by the learned Single Judge.

(2.) The facts of the case reveal that the writ petition was preferred by Ramakuri Sunita Devi stating that respondent No.4 therein - Ramakuri Ganga Bhavani has executed a General Power of Attorney on 08.11.2019 in her favour and thereafter again a deed was executed by her on 30.07.2021 cancelling the general power of attorney.

(3.) Learned counsel for the appellant has argued before this Court that the cancellation deed could not have been registered by the Registrar.