EMPEROS CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioner, learned Assistant Government Pleader for Stamps and Registration for the respondent Nos.1 to 3 and learned Standing Counsel for the respondent No.4 and perused the entire material on record.

(2.) Learned counsel for the petitioner submits that this writ petition is filed challenging the action of the respondent No.3 in not receiving, registering and releasing the Sale Deed presented by the petitioner in respect of the property bearing H.No.8/1/21/62 in Plot No.62, situated at Suryanagar Colony, Tolichowki, Hyderabad, (hereinafter referred as 'subject property') basing on the Memo issued by the respondent No.4-GHMC vide Lr.No.62/DCP/C18/ GHMC/2021 dtd. 22/11/2021.

(3.) Learned counsel for the petitioner further submits that without power and jurisdiction, the respondent No.4 addressed a letter to respondent No.3 stating not to register any document with the regard to the subject property is contrary to the Registration Act, 1908 and Standing Order No.219(b) of the Registration and Stamps Department of Telangana. Hence, requested this Court to allow this writ petition by directing the registering authority to register the subject document without reference to the letter dtd. 22/11/2021.