KOHLI CONSTRUCTION COMPANY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for Revenue for the respondents.

(2.) Sale deeds presented before the Sub-Registrar, Gandipet, Ranga Reddy District, in respect of land admeasuring Acs.3.20 guntas and As.4.00 in Survey Nos.295 and 294, respectively, of Puppalaguda Village, Gandipet Mandal, Ranga Reddy District, were refused for registration vide Refusal No.5 of 2018 and 4 of 2018, respectively, dated 01.05.2018. Aggrieved thereby, petitioners preferred appeal under Section 72 of the Registration Act, 1908. The District Registrar, Ranga Reddy District, affirmed the decision of the Sub-Registrar and dismissed the appeals by separate orders dated 04.07.2018, impugned in these Writ Petitions. The said orders of the District Registrar are challenged primarily on the ground that without conducting hearing by the District Registrar, straight away orders were passed.

(3.) Learned counsel for the petitioners point out that on 13.06.2018, notice was issued in response to the appeals preferred by the petitioners directing them to submit the original documents along with the relevant material within 15 days for taking necessary action. The said notice was received by the petitioners on 26.06.2018. In terms thereof, petitioners had 15 days time to submit the documents, as requested. But, even before the time granted has expired, orders were passed on 04.07.2018. Thus, even according to the notice issued on 13.06.2018, the orders are not sustainable.