NIDIGONDA NARESH KUMAR 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 is intending to purchase the Flat No.B-103, in First Floor bearing Municipal No 9-12/13/103, (PTI No.1197018379) from respondent Nos.5 and 6, who claims to be owner of the subject property. Respondent Nos.5 and 6 have purchased the subject land from Sri K.Pratap Reddy vide document No.5241/2012, dtd. 14/5/2012, registered at SRO Uppal, Ranga Reddy District. Accordingly, petitioner and respondent Nos.5 and 6 prepared a sale deed and presented the same before respondent No.3 for registration. However, respondent No.3 orally refused to register the same. Aggrieved by the same the present writ petition is filed.

(3.) Learned counsel for the petitioner 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.