SYNYCS SABU LLP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking an order, more particularly, in the nature of Writ of Mandamus declaring the Refusal Order vide Order No.81/2023/RO(OB), dtd. 25/4/2023, passed by the 2nd respondent as illegal and arbitrary and consequently to set-aside the same and direct the 2nd respondent to receive and register the Sale Deed that was executed in favour of the petitioner.

(2.) Heard Sri E.Madan Mohan Rao, learned Senior counsel who argued on behalf of Sri M.Srinivas, learned counsel on record for the petitioner, Sri B.Dileep Kumar, learned Assistant Government Pleader for Stamps and Registration, who is representing Respondent Nos.1 to 3, Sri S.Sridhar, learned counsel appearing for Respondent No.4 and Sri Srinivas Velagapudi, learned counsel appearing for Respondent No.5.

(3.) Stating that the basis for refusal to register the Sale deed is unlawful and without any basis, learned Senior counsel appearing for the petitioner contended that the subject property i.e., the land admeasuring Ac.3.13 guntas which is equivalent to 16,093 Sq.yards, which is located in Sy.No.87/2 of Kondapur Village, Serilingampally Mandal, is declared as surplus land and a Panchanama was also conducted. Learned counsel states that the vendors of the petitioner, thus, have got valid right and title over the subject property. Learned counsel states that the vendors of the petitioner intended to sell the said property and the petitioner agreed to purchase. A Sale deed was executed to that effect and it was presented for registration. But the said document was kept pending. Learned counsel submits that the petitioner, thereafter, filed a Writ Petition vide W.P.No. 12810 of 2023 and at the time of hearing of the said Writ Petition, learned Assistant Government Pleader for Stamps and Registration informed the Court that the document has been refused and therefore, the petitioner withdrew the said Writ Petition as it became infructuous.