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Telangana High Court
B. Dasaratha Reddy vs The State Of Telangana on 13 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.11084 OF 2026
13th April, 2026
Between:
B. Dasaratha Reddy.
...Petitioner.
AND
State of Telangana,
rep. by its Principal Secretary,
Stamps and Registration,
Secretariat Building, Secretariat, Hyderabad and (4) others
... Respondents
ORDER:
With the consent of both the parties, this Writ Petition is
taken up for disposal at the admission stage itself.
2. Aggrieved by the action of the 5th respondent in non-
entertaining the registration, process and documentation on
the land of the petitioner to an extent of Ac.4.24 gts in
Sy.No.59/A/1 which is situated at Devarayamjal Village,
Shameerpet Mandal, Medchal-Malkajgiri District, the present
writ petition is filed.
3. Heard Sri Rapolu Bhaskar, learned counsel for the
petitioner, and learned Government Pleader for Stamps and
Registration, for the respondents.
4. Learned counsel for the petitioner submits that
respondent No.5 is refusing to register and process the
document sought to be presented by the petitioner in respect
of the subject property i.e. Ac.4.24 gts in Sy.No.59/A/1 which
is situated at Devarayamjal Village, Shameerpet Mandal,
Medchal-Malkajgiri District. Therefore, the learned counsel
prays this Court to issue suitable directions to the
respondents.
5. Learned Government Pleader submits that the official
respondents will follow the procedure contemplated under
Section 71 of the Registration Act, 1908.
6. Section 71 of the Registration Act, 1908 reads as
follows:
Reasons for refusal to register to be recorded.--
(1) Every Sub-Registrar refusing to register a document,
except on the ground that the property to which it
relates is not situated within his sub-district shall
make an order of refusal and recorded his reasons
for such order in his Book No.2, and endorse the
words "registration refused" on the document; and,
on application made by any person executing or
claiming under the document, shall, without
payment and unnecessary delay, give him a copy of
the reasons so recorded.
(2) No registering officer shall accept for registration a
document so endorsed unless and until, under the
provisions hereinafter contained, the document is
directed to be registered.
7. In view of the above submissions coupled with the
provision under Section 71 of the Registration Act, 1908, this
Writ Petition is disposed of directing the Registering Authority
to receive and process the document sought to be presented
by the petitioner in respect of the subject property, subject to
the petitioner complying with the provisions of the
Registration Act, 1908 as well as the Indian Stamp Act, 1899.
It will be open to the Registering Authority to refuse the
document presented before him, if he has any objection, duly
assigning reasons in support of such decision and
communicate the said decision to the petitioner. It is made
clear that this Court has not expressed any opinion on merits
of the case as to the entitlement of the petitioner to get the
subject document registered.
Miscellaneous petitions, if any, pending shall stand
closed. There shall be no order as to costs.
____________________
PULLA KARTHIK, J
Date : 13.04.2026.
AKS
