O R D E R :
With the consent of both parties, this Writ Petition is taken up for disposal at the admission stage.
2. This Writ Petition is filed seeking the following relief :
"...to issue a writ order or direction more particularly one in the nature of writ of Mandamus by declaring the inaction of the 2nd respondent in not validating the unregistered Will deed dated 10.04.1979 in respect of the petitioner property admeasuring Acs. 10-13 Guntas falling in Sy.No.188/A1 situated at Vasttenagulapally Village, Rajendra Nagar, Rangareddy District, Hyderabad despite making a representation Dated 18.02.2026 and 01.08.2026 is as illegal, arbitrary, contrary to law and provisions of Indian Stamp Act 1899 and consequently direct 2nd Respondent to determine and levy the stamp duty payable on unregistered Will Deed Dated 10.04.1979 and validating/ impounding the same in accordance with law and release the same after validating impounding without raising any objection whatsoever manner which are not permissible as per the provisions of Indian Stamp Act 1899 forthwith in the interest of justice as per the principles laid down by this Honourable Court in the common order dated 28.02.2023 in W.P.Nos.42908 and batch..."
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3. Heard Mrs. A. Bhavani, learned counsel representing Sri Ch. Venkat Raman, learned counsel for the petitioner and learned Government Pleader for Stamps and Registration appearing for the respondents.
4. Learned counsel for the petitioner submits that the petitioner's maternal grandfather is the absolute owner and possessor of the extensive lands situated at Vattinagulapally, Rajendra Nagar, comprising several survey numbers. Initially, he was the owner and possessor of an extent of about Acs.460.00 of land, and subsequently, the remaining properties to an extent of about Acs.332.17 also came to be held by him. After his demise, the said properties were succeeded by his four children. Owing to the love and affection towards him, being the eldest grandson, the petitioner's maternal grandfather executed an unregistered will deed dated 10.04.1979. Since then, the petitioner has been in peaceful possession and enjoyment of the subject property.
5. Learned counsel further submitted that with a view to have the said will deed dealt with in accordance with the applicable provisions of law, the petitioner submitted a
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detailed representation dated 18.02.2026 before respondent No.2-District Registrar, requesting him to receive, validate/impound the will deed dated 10.04.1979 in accordance with law. However, no action was taken thereon Thereafter, the petitioner submitted another representation dated 01.08.2026, requesting respondent No.2 to receive and validate the said will deed in accordance with law. However, learned counsel for the petitioner submits that no action has been taken on the said representation so far. Therefore learned counsel for the petitioner prays this Court to direct respondent No.2 to consider the representation dated 01.08.2026 submitted by the petitioner and validate the will deed dated 10.04.1979, within a time-frame stipulated by this Court.
6. Learned Assistant Government Pleader for Stamps and Registration appearing for the respondents, fairly submits that respondent No.2 will consider the same and pass appropriate orders in accordance with law.
7. Having regard to the submissions made by learned counsel for the respective parties and without going into the merits of the case, this Writ Petition is disposed of directing
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respondent No.2 to consider the representation submitted by the petitioner, dated 01.08.2026 and pass appropriate orders, in accordance with law, within a period of four (4) weeks therefrom.
Miscellaneous petitions, if any, pending shall stand closed. There shall be no order as to costs.
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PULLA KARTHIK, J
Date : 01.09.2026. prat