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Judgment
Arup Kumar Goswami, CJ
Heard Mr. G.L. Nageswara Rao, learned Government Pleader for Registration & Stamps appearing for the appellants, and Mr. V. Surya Kiran Kumar, learned counsel for the respondent.
This writ appeal is presented against an order dated 08.11.2018 passed by a learned single Judge in I.A.No.1 of 2018 in W.P.No.40045 of 2018.
By the aforesaid order, the appellants, who were the respondents in the writ petition, were directed to receive and register the lease deed, in respect of the subject property, presented by the writ petitioner, which would be subject to further orders. It was observed that the registration shall be treated as provisional registration.
Mr. G.L. Nageswara Rao, learned Government Pleader appearing for the appellants, submits that the documents, including the lease deed, have already been registered pursuant to the above direction, after deleting the property in question from the prohibitory list and, therefore, nothing survives for consideration in this appeal.
In view of the above submission, the writ appeal is disposed of as infructuous. No costs. Pending miscellaneous applications, if any, shall stand closed.