JANAPAREDDY LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Facts rising to file this writ petition are that the petitioner No.1 claims to be the owner and possessor of Flat No.12, on the First Floor "B" Block in the building admeasuring 1000 Sq.feet of Built up area (including common areas), together with proportionate undivided share of land admeasuring 15 Sq.Yards or 12.54 Sq.Meters (out of a total extent of 9,277 Square yards), in Survey No.73, Situated at Archana Enclave, East Marredpally, under the limits of the Secunderabad Cantonment Board, Telanagana State, having acquired the same through registered sale deed dtd. 21/10/1994. Petitioner No.1 would further submit that he with an intention to sell the subject property to petitioner Nos.2 and 3 had executed a sale deed duly enclosing all the necessary link documents had approached the respondent No.3 for registration of the subject document. However, the respondent No.3 orally refused to register the same. Aggrieved by the same the present writ petition is filed.

(3.) Learned counsel for the petitioners would submit that the respondent authorities are duty bound to receive, register and release the subject document and in case of not registering, they shall assign reasons for refusal and pass orders accordingly. As such, it is prayed to direct the registering authority to register and release the subject document.