MOHD. OSMAN QURESHI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The main grievance of the petitioner is that the respondent No.3 is refusing to receive, register and release the documents presented by the petitioner in respect of the subject property pertaining to land bearing Adm.Ac.2-02 gts equivalent to 9946 Sq.yards or 8315.85 Sq.Meters out of total Ac.17-20 gts in Sy.No.44/Part situated at Gachi Bowli village, Serilingampally mandal, Ranga Reddy District.

(3.) The learned Government Pleader for Revenue submitted that the official respondents will follow the procedure contemplated under Sec. 71 of the Registration Act, 1908.