G.M.S.Raju vs Smt. M. Srilaxmi Reddy
2023 Latest Caselaw 2714 Tel

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

                 WRIT APPEAL No.932 of 2023

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


       Mr. Deepak Bhattacharjee, learned Senior Counsel

represents Mr. S. Lakshmikanth, learned counsel for the

appellants.


       Mr. A. Suresh, learned counsel appears for Mr. S. Rahul

Reddy, learned counsel for respondent No.1.

2. This intra court appeal has been filed against an order

dated 04.10.2021 passed by the learned Single Judge by which

Writ Petition No.24603 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 register the sale deed dated 27.02.2021.

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

dated 04.10.2021 passed by the learned Single Judge. The

aforesaid order therefore does not bind the appellants. In view

of law laid down by Hon'ble Supreme Court in Shivdeo Singh CJ & NVSK, J

v. State of Punjab 1 as well as Division Bench of this Court in

Palavalasa Padmanabham and others v. State of A.P. and

others 2, learned Senior 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, if any pending, shall stand

closed. There shall be no order as to costs.

___________________ ALOK ARADHE, CJ

________________________ N.V.SHRAVAN KUMAR, J 25th SEPTEMBER, 2023.

kvni

AIR 1963 SC 1909

2003(4) ALD 449 (DB)