DEBBAD SRINANDHAN RAO Vs. STONE WATER INFO TECH

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus to declare the action of the third respondent in accepting the Sale Deed, dtd. 19/10/2022 vide document No.10698/2022 for registration executed by the petitioners 1 to 3 herein represented by their Power of Attorney Holder, the fourth respondent, as illegal and arbitrary and contrary to the provisions of the Registration Act, 1908 ('the Act, 1908" for brevity) and the Rules made thereunder and also sought for a consequential direction to cancel the registration of the said sale deed.

(2.) Heard Sri Vadeendra Joshi, learned counsel for the petitioners, Ms. A. Chandana, learned Assistant Government Pleader for Stamps and Registration and Sri D. Jagan Mohan Reddy, learned counsel for the sixth respondent.

(3.) This Writ Petition is filed by four petitioners. The petitioners 1 to 3 are the original land owners of the property covered by the impugned sale deed. The fourth petitioner, who is also the deponent of the affidavit filed in support of the Writ Petition, is one of the Power of Attorney Holders under registered General Power of Attorneys ("GPAs" for short) dtd. 28/3/1994 and 28/3/1995 vide document Nos.875/1994 and 68/1995 along with the fourth respondent herein.