Mohd. Abdul Haq vs The State Of Telangana And 4 Others
2021 Latest Caselaw 4548 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                         AND
               THE HON'BLE SRI JUSTICE N. TUKARAMJI


                      WRIT APPEAL No.662 of 2021


JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     The present writ appeal arises out of an order dated

02.11.2021      passed         by      the      learned           Single     Judge    in

W.P.No.27569 of 2021.

     The appellant herein has stated before this Court that

he was not a party to W.P.No.27569 of 2021 and the learned

Single Judge has directed the Commissioner & Inspector

General of Stamps & Registration, Hyderabad, to decide the

complaint of the writ petitioner.

     Paragraphs 2 and 3 of the order passed by the learned

Single Judge in W.P.No.27569 of 2021 are reproduced as

under:

            "2. This writ petition is filed questioning the action of
     the respondents in not considering the representation/

complaint dated 26.07.2021 made by the petitioner requesting to initiate necessary action against the persons, who played fraud on his mother and got the sale deed executed in their favour, in accordance with Section 82 of the Registration Act, 1908.

3. Having regard to the nature of grievance expressed by the petitioner, without going into the merits or demerits of the case, the Writ Petition is disposed of directing the respondent No.2 - the Commissioner & Inspector General of Stamps & Registration, Hyderabad, to consider the representation/complaint of the petitioner dated 26.07.2021 and pass necessary orders thereon, strictly in accordance with law, as expeditiously as possible, preferably, within a period of eight weeks from the date of

receipt of a copy of this order, duly putting on notice all the interested persons and considering the objections, if any.

Pending miscellaneous petitions, if any, shall stand closed. There shall be no order as to costs."

     The          facts   of       the    case       reveal      that     a

representation/complaint            was   submitted         by   the    writ

petitioner/respondent No.5 herein to the District Registrar

requesting for an action under Section 82 of the Registration

Act, 1908. The learned Single Judge has disposed of the writ

petition with a direction to the Commissioner & Inspector

General of Stamps & Registration to decide the

representation/complaint, that too, after putting on notice all

the interested persons.

Therefore, this Court does not find any reason to

interfere with the order passed by the learned Single Judge.

The writ appeal is accordingly dismissed. The

miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 22.12.2021 vs