SIRIKONDA VIJAYA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner with the prayer which reads as follows:-

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Stamps and Registration for the respondents.

(3.) The grievance of the petitioner is that the respondent authorities are refusing to receive the documents presented by the petitioner for registration in respect of subject residential plot, without assigning any reasons which is contrary to the Provisions of Sec.71(1)(2) of the Registration Act. Therefore, the petitioner seeks to direct the respondent authorities to receive and process his documents for registration.