Telangana High Court
Mantena Siva Rama Raju vs The State Of Telangana on 20 September, 2018
HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
WRIT PETITION No. 33907 of 2018
ORDER:
1) Heard learned counsel for the petitioner and learned Government Pleader for Revenue. With the consent of both the parties, the writ petition is disposed of at the admission stage itself.
2) The present writ petition came to be filed declaring the action of respondent Nos.2 and 3 in not receiving, processing, registering and releasing the deeds and documents dated 28.03.2016 in respect of land admeasuring 200 square yards in Survey No.83/1, situated Raidurg Panmaktha village, Serilingampally mandal, Ranga Reddy District, as illegal and arbitrary.
3) Section 71 of the Registration Act reads as follows:
Reasons for refusal to register to be recorded.-- (1) Every Sub-Registrar refusing to register a document, except on the ground that the property to which it relates is not situate within his sub-district, shall make an order of refusal and record his reasons for such order in his Book No. 2, and endorse the words "registration refused" on the document; and, on application made by any person executing or claiming under the document, shall, without payment and unnecessary delay, give him a copy of the reasons so recorded.
(2) No registering officer shall accept for registration a document so endorsed unless and until, under the 2 provisions hereinafter contained, the document is directed to be registered.
4) As per Section 71 of the Registration Act (for short " the Act"), the Sub-Registrar - respondent No.3 is bound to receive the documents and register, if the same are in order as per Stamps and Registration Act and Rules made thereunder. If he wants to refuse the registration, he has to record the reasons as envisaged under Section 71 of the Act referred to above.
5) In view of the above, respondent No.3 is directed to register the document, if the same is in order as per provisions of Indian Stamp Act and Registration Act and the rules made thereunder and if he intends not to register the same, he shall record reasons and communicate the same to the parties.
6) With the above direction, the writ petition is disposed of.
There shall be no order as to costs. Consequently, miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.
_____________________________ JUSTICE C. PRAVEEN KUMAR Date: 20.09.2018 Note:
Issue CC in three days.
B/o.
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