Telangana High Court
K.Venkatesh, vs The Sub Registrar on 24 April, 2019
Author: Shameem Akther
Bench: Shameem Akther
1
THE HON'BLE Dr.JUSTICE SHAMEEM AKTHER
WRIT PETITION No.6661 of 2019
ORDER:
This writ petition, filed under Article 226 of the Constitution of India, seeks to declare the inaction of the Respondents 1 and 2 in considering and disposing of the representation of the Petitioner dated 14.02.2019 for implementing the decree and judgment in O.S.No.280 of 2007, dated 06.05.2008, passed by the Junior Civil Judge, Ranga Reddy District at Medchal in the Register Books, E.C etc., of the Respondent No.1 as bad in law and violative of Rule 26
(k) (i) of Andhra Pradesh Rules under the Registration Act 1908 and consequently, direct the Respondents 1 and 2, to consider and dispose of the representation of the Petitioner dated 14.02.2019 for implementing the decree and judgment in O.S.No.280 of 2007, dated 06.05.2008, passed by the Junior Civil Judge, Ranga Reddy District at Medchal, in the Register Books, E.C etc., of the Sub- Registrar, Quthbullapur/Respondent No.1.
2. Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue representing respondents 1 to 5 and perused the record.
3. It has been contended by the learned counsel for the petitioner that the petitioner filed representation on 14.02.2019 before the respondents 1 and 2 to incorporate in the Register/Books the outcome of the Judgment and decree in O.S.No.280 of 2007, dated 06.05.2008, passed by the learned Junior Civil Judge, Ranga Reddy District at Medchal. However, no action has been taken by the respondents 1 and 2. 2
4. As per the submissions made by both the sides and the material placed on record, it is seen that there is no denial of the petitioner submitting a representation dated 14.02.2019 to the Sub-Registrar, Medchal, Medchal Malkajgiri District/respondent No.2 herein to incorporate the decision rendered by the learned Junior Civil Judge, Ranga Reddy District at Medchal in O.S.No.280 of 2007, dated 06.05.2008 in the relevant books including E.C, etc., maintained by the Sub-Registrar, Quthbullapur, Medchal Malkajgiri District/respondent No.1. -
5. In the course of submissions, it is not substantiated by the learned Assistant Government Pleader for Revenue that any action is being taken on the representation dated 14.02.2019. When an application is filed before the authorities to take some action, the same is required to be disposed of in terms of governing regulations.
6. Under these circumstances, the respondents 1 and 2 are directed to dispose of the representation dated 14.02.2019, submitted by the petitioner, within a period of three months from the date of receipt of copy of this order.
7. Accordingly, the writ petition is disposed of. Miscellaneous Petitions, if any, pending in this writ petition shall stand closed. No order as to costs.
________________________ Dr.JUSTICE SHAMEEM AKTHER Date: 24.04.2019 grk