NALLAGASU RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Petitioner claims that he purchased land to an extent of Ac.0-04 guntas in Sy.No.48/A2, Ac.2-07 guntas in Sy.No.50/A and Ac.0-29 guntas in Sy.No.50/AA of Bandathimmapuram, Sunkishala Village, Nampally Mandal, Nalgonda District.

(3.) The deed of conveyance when presented by the petitioner before the Sub-Registrar-4th respondent in the year 2011, the 4th respondent vide Refusal No.7/2013 refused for registration of the document stating that the property on which registration was sought is included in the prohibited list of properties, therefore, cannot be processed for registration, in accordance with Section 22-A of the Indian Registration Act, 1908 (for short the Act ).