CHINTHALA SURENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed questioning action of the respondent No.4 in refusing to register the three (3) sale deeds, presented by the petitioners, vide (i) refusal Order No.2, in letter No.123/2025 (ii) refusal Order No.3, in letter No.124/2025 and (iii) refusal Order No.4 in letter No.125/2025, all dtd. 16/6/2025 in the respect of the total property bearing plot Nos.693 and 694 in Sy.No.174, admeasuring to an extent of 420 Sq.Yards, situated at Sai Surya Enclave, Macha Bollaram, Alwal, Medchal-Malkajgiri District (herein after referred to as 'subject property') and sought a direction to the respondent No.4 to receive and register the documents presented by the petitioners in respect of the subject property.

(2.) Heard Sri B.S.Prasad, learned Senior Counsel appearing for M/s. Pearl Law Associates, learned Counsel for the petitioners and Mrs.S.Sravanthi, learned Assistant Govermnet Pleader for Stamps and Registration appearing for the respondents.

(3.) The learned Senior Counsel for the petitioners would submit that the petitioner Nos.1 and 2 are the husband and wife and the petitioner No.3 is their vendor, from whom the petitioner Nos.1 and 2 purchased subject property for a valuable consideration of Rs.39,54,000.00 on 15/5/2025 vide three separate documents and presented before the respondent No.4 and the same were refused to register through impugned refusal order Nos.2, 3 and 4 in letter Nos.123, 124 and 125 of 2025 dtd. 16/5/2025 respectively on the ground that Smt.Sushila S.Kamath i.e. the petitioner No.3 herein, had already sold the subject property to one Ch.Srinu through document No.845/2017 on the file of SRO, Balanagar. Subsequently the said Ch.Srinu sold the same to one K.Ram Gopal Reddy and Chilukuri Srinivas Babji, who in turn sold to one Sri P.Maladri vide document No.2648/2017 and 3083/2017. The second reason stated for rejection is that the subject property is under Court litigation and O.S.No.342/2018 on the file of Principal District and Sessions Judge, Medchal-Malkajgir District and also in the light of instructions issued by the Commissioner and Inspector General, Registration and Stamps vide Circular No.13450/2007 dtd. 21/7/2008.