AMRUTHA ESTATES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Stamps and Registration appearing for the respondents.

(2.) The grievance of the petitioner in this writ petition is that though the subject plot bearing No.255 in Country Kuteeram II forming part of Survey Nos.98, 115 and 116 situated at Ramajipet Village, Yadagirigutta Mandal, Yadadri Bhongir District, is situated in an approved layout, the respondent-Sub Registrar refused to register the sale deed, dtd. 7/2/2023, presented by the petitioner for registration and issued impugned order through letter in Lr.No.27 of 2023, dtd. 7/2/2023, refusing to register the subject document. The reasons given by the respondent-Sub Registrar reads as under:

(3.) It is the specific contention of Sri K.Raghuveer Reddy, learned counsel for the petitioner that the impugned letter has no application to the plots situated in an approved layout and the same was also clarified by a Division Bench of this Court in W.P (PIL) No.210 of 2020, dtd. 28/7/2021. The relevant portion of the said judgment reads as under: