KASUKURTHI JAWAHARLAL NEHRU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Stamps and Registration appearing for the respondents. With their consent, this writ petition is disposed of at the stage of admission.

(2.) This Writ Petition is filed seeking to issue a writ, order or direction, more particularly one in the nature of writ of Mandamus declaring the action of the respondents in not registering the sale deed/gift/mortgage/conveyance deed submitted by the petitioner along with his wife for registration with regard to the House Plot No.168 admeasuring 244.44 sq. yards and Plot No.169 admeasuring 244.44 sq. yards, totally admeasuring 488.88 sq. yards forming part of the layout issued in File No.1284/MP-II/HUDA/91, in Survey No.44 (Sub division Nos.44/3/1, 44/2 and 44/5) situated at Maktha Mahaboobpet Village, under GHMC Serilingampally Circle, Serilingampally Mandal, Ranga Reddy District, basing on the Notification, dated 26. 09.2013 issued by respondent No.4, is illegal and arbitrary.

(3.) Learned counsel for the petitioner contended that on earlier occasions, this Court in Writ Petition No.17050 of 2019, dtd. 9/8/2019, and Writ Petition No.2301 of 2020, dated 5. 02.2020, has passed orders directing registration of the documents presented/pending before the authorities and the subject land in the present writ petition also pertains to the very same survey number.