VONTELA SURENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. V. Ravi Kiran Rao, learned senior counsel representing Mr. V. Rohith, Mr. Surendra Desai, Mr. Srinivasa Rao Putluri and Mr. K. Venu Madhav, learned counsel appearing on behalf of respective petitioners, other learned counsel for the remaining petitioners, learned Government Pleader for Revenue appearing for the official respondents and Mr. G. V. Mallikarjuna Rao, learned counsel appearing for the unofficial respondents.

(2.) The lis involved in this batch of writ petitions is one and the same. Therefore, they are heard together and decided by this common order.

(3.) The grievance of the petitioners in all these writ petitions is to declare the action of the respondent authorities, more particularly, the District Registrar and the Sub-Registrar in not entertaining the documents submitted by the petitioners for registration, and not releasing the same even after completion of registration formalities.