CHINDALA GANGA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the counsel for petitioners, and the learned Government Pleader for Revenue, for respondent nos.1 to 5.

(2.) This Writ Petition is filed by petitioners challenging the order dt.30.03.2019 passed by 5th respondent rejecting the appeal under Section 72 of the Registration Act, 1908 filed by petitioners against the order dt.13.08.2015 passed in Refusal Order No.13/2015 of the 4th respondent.

(3.) The 4th respondent had refused registration of the document bearing No.P3210/2013 presented by petitioners on the ground that petitioners did not produce pattadar pass books and title deeds for verification.