STATE OF TELANGANA Vs. P. BALABHASKAR REDDY

JUDGEMENT

(1.) This Writ Appeal is filed by the State of Telangana challenging the order dt. 23.02.2021 in W.P.No.16310 of 2019.

(2.) In that Writ Petition, which was filed by the respondents herein, they have sought a Writ of Mandamus to declare the refusal order No.98/2019 dt. 17.07.2019 issued by the 3rd appellant refusing to register document No.P/1053/2019 as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India and also to set aside the same by directing the 3rd appellant to forthwith register and release the said document.

(3.) In the said refusal order passed by the 3rd appellant on 17.07.2019, it is stated that the document presented by the respondents is based on the validated document as a link document, and such validated document cannot be taken as a link document as per endorsement No.CIG.Mail/AR/2008, dt. 2.01.2008.