MULA MALLA LOKA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr.J.Prabhakar, learned senior counsel appearing on behalf of the petitioners and learned Assistant Government Pleader for Stamps and Registration appearing on behalf of respondents. With their consent, this writ petition is taken up for disposal at the stage of admission.

(2.) The present writ petition is filed to declare the action of respondent No.4 in issuing the refusal order No.64/2024 dtd. 1/10/2024, pertaining to document bearing P.No.432/2024 on the file of respondent No.4 as illegal and arbitrary and in violation of orders of this Court in W.P.No.16109 of 2024 and W.P.No.14354 of 2024 and consequently direct respondent No.4 to register and release the said document.

(3.) It is the case of the petitioners that they are the absolute owners and possessors of north eastern part of plot Nos.239 and 240 in Sy.No.66/2 admeasuring 238 sq.yds., situated at Raidurg Naw Khalsa Village, Serilingampally Mandal, Ranga Reddy District through registered partition deed bearing Doc.No.9573/2023 dtd. 17/10/2023. The petitioners submit that they have applied for survey of said plots and got surveyed the land and got identified their plots bearing Nos.239, 240, 241 and 242 in Sy.No.66/2, Raidurg Nav Khalsa Village, Serlingampally Mandal, Ranga Reddy District. After due survey, the Assistant Director, Survey and Land Records has given a survey report along with sketch map to respondent No.5 vide File No.A3/2374/2022 dtd. 23/12/2022 and has categorically stated that the subject plots are falling in patta lands.