G.JOEL VIJAY RAJU Vs. REGISTRAR

JUDGEMENT

(1.) Mr. S. Chalapathi Rao, learned counsel appears for the petitioner. Mr. V. Ravikiran Rao, learned counsel represents respondent No.1.

(2.) In this Writ Petition, the petitioner has prayed for the following relief:

(3.) Facts giving rise to filing of the Writ Petition briefly stated are that the petitioner is the son of respondent No.2 and a dispute between them with regard to the house property is pending adjudication in O.S.No.745 of 2008 on the file of II Additional District Judge, Ranga Reddy. In the aforesaid Civil Suit, relief of declaration of title and possession has been sought.