NASREEN SULTANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since common issues are involved in all these matters, they are being disposed of by this common order with the consent of both sides at the stage of admission itself.

(2.) These writ petitions have been filed to declare action of various Sub Registrars in the State in refusing to receive, process, register and release the sale deeds, gift deeds etc., presented by the petitioners, on the grounds of the Memo bearing Nos.G2/257/2019 dtd. 26/8/2020 and dtd. 29/12/2020 issued by the Commissioner and Inspector General of Registration and Stamps, Telangana (hereinafter referred to as 'C&IG'X and the Letter No.45/TP/NMC/2019 dtd. 1/11/2019 issued by the Commissioner, Municipal Corporation, Nizampet to the Sub Registrar, Quthbullapur, Ranga Reddy District, as being illegal, arbitrary and unconstitutional.

(3.) The Memo No.G2/257/2019 dtd. 26/8/2020 issued by the C&IG reads as under: