CALVARY TEMPLE FOUNDATION Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Writ Petitions are filed questioning the action of the respondent No.4/Joint Sub Registrar-I, RO(OB), Ranga Reddy District in refusing to register and release the Sale Deeds, which are kept pending as Pending Documents vide P.No.932/2022, 931/2022, 933/2022, 937/2022, 939/2022, 927/2022, 928/2022, 930/2022, 926/2022, 935/2022, 938/2022, 936/2022, 940/2022, 934/2022, 925/2022, all dtd. 26/8/2022 (hereinafter referred to as "subject documents"), presented by the petitioner, by issuing vide Intimation of Refusal Orders refusal order Nos.127/RO(OB)/2022, 126/RO(OB)/2022, 128/RO(OB)/2022, 132/RO(OB)/2022, 134/RO(OB)/2022, 122/RO(OB)/2022, 123/RO(OB)/2022, 125/RO(OB)/2022, 121/RO(OB)/2022, 130/RO(OB)/2022, 133/RO(OB)/2022, 131/RO(OB)/2022, 135/RO(OB)/2022, 129/RO(OB)/2022, 120/RO(OB)/2022, all dtd. 22/9/2022, respectively (hereinafter referred to as "impugned refusal orders") as illegal and arbitrary and sought a direction to the respondent No.4 to register and release the subject sale deeds presented by the petitioner.

(2.) Since the petitioner and the respondents, subject property and the lis involved in all these writ petitions is one and the same, all these Writ Petitions are taken up for hearing together and are being disposed of by way of this common order.

(3.) Heard Sri Katika Ravinder Reddy, learned Counsel for the petitioner in the Writ Petitions and Smt.S.Sravanthi, learned Assistant Government Pleader for Registration appearing for the respondents and perused the record.