SRR FORTUNE INFRA PROJECTS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for Stamps and Registration appearing for the respondents. With their consent, these writ petitions are disposed of at the stage of admission.

(2.) Aggrieved by the action of the 3rd respondent in refusing to entertain the subject documents for registration in respect of the subject property, the petitioners filed the present writ petitions.

(3.) Learned counsel for the petitioners has submitted that on earlier occasions, this Court, in W.P.No.17050 of 2019 dt.9/8/2019, and W.P.No.2301 of 2019 dt.5/2/2020, has passed orders directing the registration of the documents presented/pending before the authorities.