A. Srinivas Goud vs Yeluka Lalitha Alka Lalitha
2021 Latest Caselaw 3285 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                              W.A.No.588 of 2021

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



      The present writ appeal is arising out of an interim order

dated 22.10.2021 passed in W.P.No.12787 of 2021.

      The facts of the case reveal that the writ petition was

preferred by one Yeluka Lalitha stating that the Sub-Registrar,

Maheshwaram, Ranga Reddy District, was not registering a

document.     The learned Single Judge has passed an order

directing the Sub-Registrar to register the document. However, it

has been held that the registration of the document shall be

subject to the final result of the writ petition and without prejudice

to the rights of the parties.              In the order passed by the learned

Single Judge, it has also been observed that the Registry shall

make an endorsement on the writ petition to the effect that the

same shall not be permitted to be withdrawn.                              The present writ

appeal has been preferred by A. Srinivas Goud and two others

stating that they have filed an application for impleadment in the

aforesaid writ petition and without mentioning their names, the

impugned order has been passed.

      This court has categorically pointed out to learned counsel

for the appellants whether he was heard or not by the learned

Single Judge. He was fair enough in making a statement that he

was heard by the learned Single Judge.
                                   2




      At     this   juncture,    it    has   been     informed     by

Sri M.A.K. Mukheed, learned counsel, that the document in

question has already been registered.

      In the light of the aforesaid, as the document in question has

already been registered, the present writ appeal has become

infructuous. The order passed by the learned Single Judge itself

reveals that he has taken care of rights of all parties while granting

the interim order. It is again clarified that the registration of the

document will not confer title upon the parties and all the issues

are left open to the argued by learned counsel for the parties before

the learned Single Judge in the aforesaid writ petition.

      The writ appeal accordingly stands disposed of. Office is

directed to list the aforesaid writ petition before the learned Single

Judge having roster on 15.11.2021.

      The miscellaneous applications pending in this writ appeal,

if any, shall stand closed.


                                      ___________________________
                                       SATISH CHANDRA SHARMA, CJ




                                      ___________________________
                                         A.RAJASHEKER REDDY, J
08.11.2021

JSU