V. VENKATESH YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri CH.Ravinder, learned counsel for the Writ Petitioner as well as Sri B.Dileep Kumar, learned Assistant Government Pleader for Stamps and Registration, who is representing Respondent Nos.1 to 3 in both the Writ Petitions.

(2.) Learned counsel for the petitioner states that Respondent No.4 in both the Writ Petitions is only a formal party.

(3.) Aggrieved by the inaction of the 3rd respondent i.e., the Sub-Registrar, Saroornagar, in W.P.No.30181 of 2023 and the Sub-Registrar, Vanasthalipuram, in W.P.No.30183 of 2023, in entertaining the Sale Certificate that was issued by Respondent No.4 in both the Writ Petitions for entry in Book1 and insisting for payment of Stamp duty and Registration Charges, contending that the said view is unsustainable, the present Writ Petitions are filed.