MBK DEVELOPERS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed with the following prayer:

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue appearing for the respondents. With their consent, the writ petition is taken up for disposal at the stage of admission.

(3.) Petitioner contends that the document presented by the petitioner for registration was refused relying on the list communicated by the 2nd respondent under Sec. 22-A of the Registration, vide Lr.No.E5/2825/2011, dt.10/6/2021 and Lr.No.E1/7739/2008 dt.23/11/2019.