SHAIK RAFEEQ UDDIN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) 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.3 for registration in favour of third party, however respondent No.3 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.3 to receive, register and release the subject documents and if respondent No.3 is not registering the subject documents, the respondent No.3 shall assign reasons for refusal.

(3.) Per contra, learned Assistant Government Pleader for Stamps and Registration submits that petitioner has never approached before the office of the Registering Authority for registration of the subject document and placed instructions submitted by the respondent No.3, dtd. 9/2/2024, which reads as: