LAWS(TLNG)-2023-2-74

GUDURI RAMU Vs. STATE OF TELANGANA

Decided On February 24, 2023
Guduri Ramu Appellant
V/S
State of Telangana Respondents

JUDGEMENT

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

(2.) This Writ Petition is filed seeking a writ of Mandamus to direct respondent No.2 to receive, process and register the document (sale deed), dtd. 10/2/2023 in respect of open plot No.266, land to an extent of 235.00 square yards or 197.00 square meters in Survey No.143, situated at Rekurthy Locality of Kothapalli Mandal, Karimnagar District, within the limits of Municipal Corporation, Karimnagar.

(3.) Learned counsel for the petitioner has submitted that on earlier occasion, this Court in its order dtd. 22/3/2022 in W.P.No.44223 of 2018 and batch has considered the issue of non-registration of the properties in Rekurthy Village, Karimnagar District.