A. RAMA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Stamps and Registration appearing for the respondents. With their consent, this writ petition is disposed of at the stage of admission.

(2.) Aggrieved by the action of respondent No.3 in refusing to receive, register and release the document submitted by the petitioners for registration in respect of open land admeasuring 500 sq. yards in Survey No.252/1/2 situated at Moosapet Village, Kukaatpally Mandal, Medchal - Malkajgiri District, the petitioners filed the present writ petition.

(3.) Learned Assistant Government Pleader has stated that the respondents will follow the procedure contemplated under Sec. 71 of the Registration Act, 1908 (for short, 'the Act, 1908').