JILLELAMUDI RAJYALAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Ms.N.Niyatha, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.

(2.) This Writ Petition is filed seeking to declare the action of the respondents in not registering the documents in respect of residential Flat bearing No.206, Second floor, Block- XI with Municipal Door bearing No.4-11/206, residential apartment known as "Prajay Shelters Apartments", with super built up area admeasuring 687 square feet, with an undivided share of land admeasuring 10.51 square yards in Survey No.44, situated at Maktha Mahaboobpet Village, Serilingampally Mandal, Ranga Reddy District, basing on the notification dated, 26/9/2013 of respondent No.6, which is already set aside by this Court, as arbitrary and illegal.

(3.) Learned counsel for the petitioner has submitted that on earlier occasions, this Court in W.P.No.17050 of 2019, dtd. 9/8/2019, and W.P.No.2301 of 2020, dt.5/2/2020 has passed orders directing the registration of the document presented/pending before the authorities; the subject land in the present writ petition also pertains to the very same survey number.