Gauri Rajendra Prakash Gade ... vs Prl Secy, Dept Of Revenue, ...
2022 Latest Caselaw 2641 Tel

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

                        WRIT APPEAL No.888 of 2017

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

        Learned counsel for the State Government has drawn the

attention of this Court towards the judgment dated 10.06.2022

delivered by this Court in W.A.No.918 of 2017 and the same

reads as under:-

                 "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.
                                      2




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


      In the light of the aforesaid, the present writ appeal also stands

dismissed. The judgment dated 10.06.2022 delivered in W.A.No.918 of

2017 shall be applicable mutatis mutandis in the present case also.

      Let a copy of the judgment dated 10.06.2022 delivered in

W.A.No.918 of 2017 be kept on record in the present case.

      Pending miscellaneous applications, if any, shall stand closed.

There shall be no order as to costs.



                                          ________________________
                                          SATISH CHANDRA SHARMA, CJ




                                           _______________________
                                            ABHINAND KUMAR SHAVILI, J

13.06.2022

JSU