P Siva Kumar vs The State Of Andhra Pradesh
2021 Latest Caselaw 2872 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION NO.15402 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution of

India seeking the following relief:

"to issue a Writ or order more particularly one in the nature of Writ Mandamus declaring the action of the 3rd respondent in refusing to receive and register the documents presented by the petitioner in respect of the plot No.364, 13th ward, Srinivasapuram, Tiruchanur village, Tirupathi Urban Mandal, Chittoor District in Sy.No.242 an extent of 200 Sq.Yards situated at Tirupathi Urban Mandal, Chittoor District as prohibited property for registration on the basing of the letter of the 4th respondent in R.C.No.M1/9580/2016 dated 5.7.2016 without there being any notification issued under Section 22A of the Registration Act 1908 as illegal, arbitrary, without jurisdiction and contrary to the provisions of the Registration Act and also contrary to the Judgment of Hon'ble Court in W.P.No.10068 of 2013 and W.P.No.11180/2021 and consequently direct the 3rd respondent to receive and register the documents presented by the petitioner in respect of the plot No.364, 13 th ward, Srinivasapuram, Tiruchanur village, Tirupathi Urban Mandal, Chittoor District in Sy.No.242 an extent of 200 Sq.Yards situated at Tirupathi Urban Mandal, Chittoor District without reference to the letter of the 4th respondent in R.C.No.M1/9580/2016 dated 5.7.2016 register and release the document."

Learned counsel for the petitioner and the learned Assistant

Government Pleader for Stamps and Registration submit that the issue

involved in this petition is squarely covered by the order of the High

Court of Andhra Pradesh at Hyderabad in Writ Petition No.10068 of

2013 dated 03.06.2013.

In view of the submission of the learned counsel for the petitioner

and the learned Assistant Government Pleader for Stamps and

Registration, this petition also stands allowed in terms of the said order.

No costs.

Consequently, miscellaneous applications, pending if any, shall

stand closed.

The Registry is directed to attach a copy of the order in

W.P.No.10068 of 2013 dated 03.06.2013 to this order.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY 04.08.2021 Ksp