Andhra Pradesh High Court - Amravati
Chaluvadi Ajay Srimannarayana vs The State Of Ap on 18 January, 2021
Bench: M.Ganga Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M.GANGA RAO
IA No. 1 OF 2020
IN
WP NO: 24513 OF 2020
Between:
Chaluvadi Ajay Srimannarayana, S/o Late Chaluvadi Mohan Rao, aged 31 years, R/o
D.No.7-305B, Markapuram, Prakasam District
...Petitioner
(Petitioner in WP 24513 OF 2020
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep by Principal Secretary Revenue (Registration
& Stamps) Department Secretariat Velagapudi Guntur District. 522 020
2. The Commissioner & Inspector General of Registration and Stamps, 5-59, R.K,
Spring Valley Apartments, Edupugallu, Kankipadu Mandal, Krishna District,
Vijayawada-521151
3. The Sub- Registrar, Stamps and Registration Department Addanki, Prakasam
District, 523 201
4. Chaluvadi Rajeswari, W/o Late Chaluvadi Mohan Rao, Hindu, aged 63 years,
R/o D.No.7-305B, D.No 4-266 (Sic incorrect) Markapuram Prakasam District
5. Yechuri Venkata Padmavathi, Flat No 101. 7" Cross, 3 Road, Opposit to
Avanna Apartment Rock Town Colony, LB Nagar, Hyderabad, Telangana.
...Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI PARTHASARADHY ACHUTA
Counsel for the Respondent Nos. 1 to 3: GP FOR REGISTRATION & STAMPS
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to pending
hearing of the W.P. to suspend and stay the operation of registration of Revocation
Deed dated 26-10-2020 of an earlier Gift Settlement Deed dated 19-03-2012 in the
interest of Justice, pending disposal of WP No. 24513 of 2020, on the file of the High
Court.
The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
ORDER:
"Learned counsel for Petitioner submits that the unilateral execution of
Revocation Deed dated 26.10.2020 canceling the Gift Settlement Deed dated
19.03.2012 by the 4° respondent is illegal, contrary to the provisions of A.P.
Registration Rules and provisions of Section 126 of Transfer of Property Act.
In view of the submission made by the learned counsel for the petitioner
and also in view of the Judgment of this Court in Kolli Rajesh Chowdary Vs. State
of A.P in Writ Petition No. 977 of 2019 dated 07.03.2019 and also Judgment of the
Hon'ble Supreme Court in Thota Ganga Laxmi and Another Vs. Government of
Andhra Pradesh & others reported in 2010(15) SCC 207 there shall be interim
suspension as prayed for."
SD/- M.Suryanadha Reddy
ASSISTANT REGISTRAR
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. The Principal Secretary Revenue (Registration & Stamps) Department
Secretariat Velagapudi, State of Andhra Pradesh, Guntur District. 522 020
The Commissioner & Inspector General of Registration and Stamps, 5-59, R.K,
Spring Valley Apartments, Edupugallu, Kankipadu Mandal, Krishna District,
Vijayawada-521151
The Sub- Registrar, Stamps and Registration Department Addanki, Prakasam
District, 523 201
Chaluvadi Rajeswari, W/o Late Chaluvadi Mohan Rao, R/o D.No.7-305B, D.No
4-266 (Sic incorrect) Markapuram Prakasam District
Yechuri Venkata Padmavathi, Flat No 101. 7" Cross, 3 Road, Opposit to
Avanna Apartment,Rock Town Colony, LB Nagar, Hyderabad, Telangana.
(Addresses 1 to 5 by RPAD- along with a copy of petition and affidavit)
One CC to Sri. Parthasaradhy Achuta, Advocate [OPUC]
Two CCs to GP for Stamps and Registration, High Court of Andhra Pradesh.
[OUT]
One spare copy
MGR,J
DATED:18/01/2021
IA No. 1 OF 2020
IN
WP NO: 24513 OF 2020
INTERIM SUSPENSION
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