P.BALABHASKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In all these batch of Writ Petitions the common question that arise for consideration is whether the registering authorities under the Registration Act, 1908, are entitled to refuse to receive and register the document presented for registration before such authority on the ground that the link document through which the executants of the said document are claiming right and title that is sought to be transferred under such document presented for the registration is an unregistered validated document under Sec. 42 of the Indian Stamp Act, 1899 or not ? Hence, all the Writ Petitions are heard together and are disposed of by this common order.

(2.) Heard Sri. A.Narasimha Rao, Sri D.Y.L.N Charyulu, Sri M.A.K Mukheed, and Sri L.Ravinder, learned counsel for the petitioners and Sri P.Raja Sripathi Rao, learned Government Pleader for Stamps and Registration, for respondents in all the Writ Petitions.

(3.) Before dealing with the question that is sought to be answered in this batch of Writ Petitions, it is necessary to note that the Writ Petition No.16310 of 2019, was earlier allowed by a learned Single Judge of this Court, by an order, dtd. 23/2/2021, wherein it was held that once the document is validated by collecting the Stamp Duty, it is not open for the respondents to declare the validated document as a document without having force of law and rejection to register the document by referring to the validated document is ex facie illegal.