PINNAMA RAJU SANTOSH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Stamps and Registration appearing for the respondents.

(2.) The grievance of the petitioners in this writ petition is that though the subject plots are situated in an approved layout, the respondent-Sub Registrar refused to register the sale deed presented by the petitioners vide pending document No.92 of 2022 and passed a refusal order No.3 of 2022 refusing to register the said document. The reasons given by the respondent-Sub Registrar reads as under:

(3.) It is the specific contention of Sri K.Raghuveer Reddy, learned counsel for the petitioners that the Memo referred in the impugned order has no application to the plots situated in an approved layout and the same was also clarified by a Division Bench of this Court in W.P (PIL) No.210 of 2020, dtd. 28/7/2021. The relevant portion of the said judgment reads as under: