G.NAGA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Krishna Suman, learned counsel representing Sri Vivek Jain, learned counsel for the petitioner, Sri M.Sahas Reddy, learned Assistant Government Pleader representing learned Government Pleader for Stamps and Registration appearing on behalf of respondent Nos.1 to 3 and Sri G.Vasantha Rayudu, learned counsel for the 4th respondent.

(2.) The present Writ Petition is filed challenging the action of the

(3.) rd respondent i.e. the Joint Sub-Registrar, Ranga Reddy District at Moosapaet, Hyderabad in entertaining the registration of document dtd. 8/7/2011 bearing No.6153/2011 stated as "Cancellation of Agreement of Sale-cum-General Power of Attorney bearing Doc.No.3150/2011" as illegal and arbitrary, with a consequential direction to set aside the same. 3. It was contended by the petitioner that the 4th respondent is the owner of plot bearing No.447 admeasuring 300 sq. yards in Sy.No.78 to 93 situated at Kondapur, Serilingampally Mandal, Ranga Reddy District, and that in respect of the said property, the