P.BALABHASKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the impugned Refusal Order No.98/2019, dated 17.07.2019 issued by respondent No.3 in refusing to register document No.P/1053/2019, as illegal, arbitrary, violative of Articles 14 and 21 of the Constitution of India.

(2.) It is the case of the petitioners that petitioner No.1 is the absolute owner and possessor of open land bearing plot No.228, admeasuring 300 Sq.yards, equivalent to 250.8 Sq.mtrs in Sy.Nos.218/11, 218/12 and 218/13, within the approved layout of Kanti Vanam, situated at Kondapur village, Serilingampally Mandal and Municipality, Ranga Reddy District, having purchased the same under a sale deed dated 15.11.1997 from its original owners Smt.Lali Bhai and others. The said sale deed was validated vide endorsement U/s.42 of Act II of 1898 vide No.E/6345 of 1999, dated 28.12.1999 by paying deficit stamp duty.

(3.) The petitioners filed I.A.No.1 of 2019 along with the writ petition to suspend the impugned Refusal Order No.98/2019, dated 17.07.2019, issued by the 3rd respondent and this Court while admitting the writ petition passed interim orders dated 06.08.2019 as follows:-