G. Rajedra Prakash vs Prl. Secy., Rev. Dept. 4 Ors.
2022 Latest Caselaw 2590 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.918 OF 2017

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

        The present writ appeal is arising out of the order dated

16.03.2017

passed by the learned Single Judge in W.P.No.6939

of 2017.

The undisputed facts of the case reveal that the

appellant/writ petitioner came up before this Court being

aggrieved in the matter of registration of documents. It was

stated by the appellant/writ petitioner that certain documents

were produced before the Sub-Registrar, Huzurabad, however

they were not registered. The learned Single Judge has

disposed of the writ petition with a direction to the Sub-

Registrar to receive the documents in question and to register

the same, if the subject property is not in the list of properties

prohibited under Section 22-A of the Registration Act. It was

also directed that in case for any reasons the documents cannot

be registered, the Sub-Registrar shall pass a speaking order and

communicate the same to the appellant/writ petitioner.

In the considered opinion of this Court, the order passed

by the learned Single Judge does not warrant any interference.

Resultantly, the writ appeal is dismissed.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

10.06.2022 JSU