Bhavanasi Reddaiah vs State Of Ap
2021 Latest Caselaw 450 AP

               THE HON'BLE SRI JUSTICE M.GANGA RAO

                      WRIT PETITION No.2004 of 2021

ORDER:

This writ petition is filed to issue a Writ of Mandamus declaring the

impugned refusal order of the 2nd respondent refusing to register the sale

deed presented by the petitioners which was assigned pending document

No.47 of 2019, with reference to house bearing No.7/455-B-6

admeasuring 158.43 Square yards in Plot No.45 in Sy.No.684/1 of New

Krishnanagar, Railway Kodur Town & Mandal, Kadapa District, vide

proceedings No.13 of 2019 dated 13.09.2019 as illegal, null & void and

contrary to the judgments of this Court.

Heard learned counsel for the petitioners and learned Assistant

Government Pleader for Registration and Stamps appearing for the

respondents.

Learned counsel for the petitioners submits that by the impugned

orders of refusal, the 2nd respondent refused registration of pending

document No.47 of 2019 on the ground that the subject property is

covered by injunction order passed in CRPMP.No.1546 of 2012 in

CRP.No.1147 of 2012 and in terms of S.O.219 of A.P Registration Manual

Part-II (as amended by G.O.Ms.No.620 Revenue (Regn.I) Department

dated 28.09.2002 read with G.O.Ms.No.497 Revenue (Regn.I) Department

dated 07.04.2003.

Though the learned counsel has taken this Court to the injunction

orders passed in CRPMP.No.1546 of 2012 in CRP.No.1147 of 2012, the

vendors of the petitioners were not parties to the said proceedings.

Since the issue involved in this writ petition is covered by the order

dated 10.02.2020 passed in WP.No.2789 of 2020, following the same and

for the reasons recorded therein, the Writ Petition is allowed setting aside

the impugned refusal orders of the 2nd respondent vide proceedings No.13

of 2019, dated 13.09.2019, in respect of the petitioners' pending

document No.47 of 2019 and the 2nd respondent is directed to receive,

process, register and release, as per law, the document in respect of the

subject property of the petitioner, within a period of four (4) weeks from

the date of receipt of a copy of this order. There shall be no order as to

costs.

As a sequel, pending miscellaneous applications, if any, shall stand

closed.

__________________ JUSTICE M.GANGA RAO

29.01.2021 Vjl

THE HON'BLE SRI JUSTICE M.GANGA RAO

Writ Petition No.2004 of 2021

29-01-2021

Vjl