ANANTHA RAMESHWARI DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue raised in all these twenty four (24) writ petitions is one and the same, they are being disposed of by this common order.

(2.) For the sake of convenience, WP No.16836 of 2024 is taken as a lead matter.

(3.) The common grievance in these writ petitions is that the Sub- Registrar, Pedda Amberpet, Ranga Reddy District i.e., respondent No.3 is refusing to register the sale deeds presented by the petitioners herein with respect to the subject property pertaining to the jurisdiction of Pedda Amberpet, Ranga Reddy District and had kept all the documents pending which is arbitrary illegal and violative of Article 14, 16, 21 and 300-A of the Constitution of India.