The State Of Andhra Pradesh vs Tamma Venkata Ratnamma
2021 Latest Caselaw 280 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMAR AVATI



 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                      &
                 HON'BLE MR. JUSTICE C. PRAVEEN KUMAR


                      WRI T APPEAL No.1722 of 2018

                     (Taken up through video conferencing)


The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Revenue Department, Secretariat,
Velagapudi, Guntur District, and (3) others.

                                                        ..    Appellants
        Versus

Tamma Venkata Ratnamma,
W/o. Tamma Siva Sambi Reddy,
Aged about 59 years, R/o. Namburu Village,
Pedakakani Mandal, Guntur District.
                                                        ..    Respondent

Counsel for the appellants : GP for Registration & Stamps

Counsel for the respondent : Sri V. Surya Kiran Kumar

ORAL JUDGMENT

Dt: 21.01.2021

(per 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.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

IBL

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE & HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

WRI T APPEAL No.1722 of 2018

(Per Arup Kumar Goswami, CJ)

Dt: 21.01.2021

IBL