Telangana High Court
Mohammed Ahmed Quadri vs State Of Telangana And 2 Others on 3 February, 2020
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION No. 2106 OF 2020
ORDER:
This writ petition is filed challenging the action of the 3rd respondent in not receiving the documents presented by the petitioner for registration in respect of land admeasuring 220 Sq.Yards under Sy.No.83/1, situated at Raidurg Pan Maqtha Village, Serilingampally Mandal, Ranga Reddy District and for a consequential direction to the respondents 2 and 3 to receive and register the documents presented by the petitioner for registration.
Learned Counsel for the petitioner submits that the lis in the writ petition is squarely covered by order dt. 27.01.2020 in WP.No.1556 of 2020 and the same is not disputed by the learned Assistant Government Pleader for Revenue.
In view of the same and for the reasons alike this writ petition is also disposed of directing the Registering authority to receive and process the subject document without reference to the District Gazette Notification dated 26.09.2013 subject to compliance of the provisions of the Indian Registration Act, 1908 and Indian Stamp Act, 1899. It is also open to the registering authority to refuse to register/receive the document presented before him, if he has any other objection, by duly assigning reasons in support of such decision and communicate the said decision to the petitioner. It is made clear that mere registration of document does not confer title to the property. It is also made clear 2 that this order does not preclude the Government/District Collector to take appropriate steps as warranted by law and to assert its title. No order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending in the writ petition, shall stand closed.
___________________________ A.RAJASHEKER REDDY, J 03.02.2020 t k.
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THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY WRIT PETITION No. 2106 of 2020 03.02.2020 tk