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Telangana High Court
Gonti Sattaiah vs The State Of Telangana on 30 March, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.9244 of 2026
Dated 30th March, 2026.
Between:
Gonti Sattaiah and 4 others.
... Petitioners
AND
The State of Telangana,
Rep. by its Principal Secretary,
Stamps and Registration Department, Secretariat,
Hyderabad, and 3 others.
... Respondents
ORDER:
This writ petition is filed declaring the action of the respondent
No.3 in not receiving, registering and releasing Sale Deed of
agricultural land admeasuring Ac.3.20 guntas in Survey Nos.172,
173, 177, 178, 179 situated at Kokapet Village, Gandipet Mandal,
Rangareddy District as illegal and arbitrary.
2. Heard Sri D. Satyanarayana, learned counsel appearing for the
petitioners, and Ms. S. Sravanthi, learned Assistant Government
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Pleader for Stamps and Registration, appearing for the respondent
Nos.1 to 3. With their consent, the writ petition is taken up for
disposal at admission stage.
3. During the course of arguments, learned counsel for the
petitioners has confined his prayer and submits that respondent No.3
is refusing to receive and process the document sought to be
presented by the petitioners in respect of land admeasuring Ac.3.20
guntas in Survey Nos.172, 173, 177, 178, 179 situated at Kokapet
Village, Gandipet Mandal, Rangareddy District. Therefore, the learned
counsel prays this Court to issue suitable directions to the
respondents.
4. Learned Assistant Government Pleader fairly submits that the
respondents will follow the procedure contemplated under Section 71
of the Registration Act, 1908.
5. The following is the relevant extract of Section 71 of the
Registration Act, 1908.
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
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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.
6. In view of the submissions made by the respective parties,
coupled with the provision under Section 71 of the Registration Act,
1908, the Writ Petition is disposed of directing the Registering
Authority to receive and process the document sought to be presented
by the petitioners in respect of the subject property, subject to the
petitioners 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 a copy of the said decision to the
petitioners. It is made clear that this Court has not expressed any
opinion on merits of the case as to the entitlement of the petitioners to
get the subject document registered. It is also made clear that mere
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registration of the document does not confer title on the subject
property and this order would not have any bearing on all those
matters where title/rights of the parties are pending, if any, before the
authorities, either in revision/appeals for adjudication, and in any
other case, this order also shall not preclude the parties in asserting
their rights before a competent Court of law.
Miscellaneous applications, if any, pending in this writ petition,
shall stand closed. No costs.
_________________________________
JUSTICE PULLA KARTHIK
Date: 30.03.2026.
SPD
