G.M.S.Raju vs Smt. Ellanki Suvarna
2023 Latest Caselaw 3280 Tel

         THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                      AND
         THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR


                    WRIT APPEAL No.1003 of 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)



        Mr.    S.    Lakshmikanth,           learned        counsel for   the

appellants.


        Mr. S. Rahul Reddy, learned counsel for respondent

No.1.

2. This intra court appeal has been filed against an

order dated 20.09.2021 passed by the learned Single Judge

by which Writ Petition No.21656 of 2021 preferred by

respondent No.1 has been allowed and the Sub-Registrar of

Stamps and Registration, Quthbullapur, Medchal

Malkajgiri District, has been directed to receive and

process the sale deed dated 27.02.2021.

3. Admittedly, the appellants are not parties to the order

dated 20.09.2021 passed by the learned Single Judge. The

aforesaid order therefore does not bind the appellants. In

view of law laid down by the Supreme Court in Shivdeo

Singh v. State of Punjab 1 as well as Division Bench of this

Court in Palavalasa Padmanabham v. State of A.P. 2,

learned counsel for the appellants after arguing the matter

to some extent submits that the appellants be granted

liberty to avail the remedy before the appropriate forum.

4. In view of aforesaid submission, the appeal is

disposed of in terms of the liberty as prayed for.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ ALOK ARADHE, CJ

______________________________________ N.V.SHRAVAN KUMAR, J 17.10.2023 vs

1 AIR 1963 SC 1909 2 2003 (4) ALD 449 (DB)