AKHTAR ALI 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.) Aggrieved by the action of respondent No.2 in refusing to receive, register and release the document submitted by the petitioner for registration in respect of residential House No.7-133/9 (PTIN No.1170201057) Plot No.99/C extent of 95 sq. yards in Survey Nos.630, 641, 642 and 643 with a plinth area of 1700 sq. feet of RCC roof consisting of Ground and First Floors situated at Durga Nagar, GHMC, Malkajgiri Circle and Mandal, Medchal Malkajgiri District, the petitioner filed the present writ petition.

(3.) The learned Government Pleader has stated that the respondents will follow the procedure contemplated under Sec. 71 of the Registration Act, 1908 (for short, "the Act, 1908"). Sec. 71 of the Act reads as follows: