MOHD NAYEEMUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This Writ Petition is filed alleging that the registering authorities are refusing to receive and register the sale deed presented by the petitioner for registration in respect of land admeasuring Ac.0-12.65 guntas in Survey No.725/34 Part of Shamshabad Village and Mandal, Ranga Reddy District, on the ground that District Gazette Notification was issued on 26.09.2013, wherein the subject property was included in the said notification.

(3.) Learned counsel for the petitioner submits that the entire Survey No.725 of Shamshabad Village is shown in the notification issued by the District Collector dated 26.09.2013. He further submits that though the subject land is in Survey Nos.725/34, as the entire survey number is shown in the said notification, the registering authority is not receiving the document presented by the petitioner.