M. RADHIKA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Stamps and Registration appearing for the respondent Nos.1 to 4 and Mr.Farhan Azam Khan, learned standing counsel for respondent No.5. With their consent, this writ petition is disposed of at the stage of admission.

(2.) This writ petition is filed seeking the following prayer:

(3.) Learned counsel for the petitioner submits that petitioner is the absolute owner and peaceful possessor of the subject property and due to domestic needs and dire necessary of money, the petitioner intends to sell the subject property, in this regard petitioner presented sale deed document before respondent No.4 for registration in favour of third party, however respondent No.4 refused to entertain the documents for registration without assigning any reason. Learned counsel further submits that it is duty bound on the part of the respondent No.4 to register, receive and release the subject documents and if respondent No.4 is not registering the subject documents, the respondent No.4 shall assign reasons for refusal.