Dantulurisitaramaraju vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2244 AP

Citation : 2021 Latest Caselaw 2244 AP
Judgement Date : 1 July, 2021

Andhra Pradesh High Court - Amravati

Dantulurisitaramaraju vs The State Of Andhra Pradesh, on 1 July, 2021

    THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                   WRIT PETITION No.10348 OF 2021

ORDER:

This Writ Petition is filed under Article 226 of the Constitution

of India, seeking the following relief:

".....to issue a Writ, Order or direction more particularly one in the nature of Writ of mandamus declaring the action of the respondents 2 and 3 in not deleting the petitioner's land in Sy.No. 318/8 to an extent of Ac. 2-75 cents of Desapatrunipalem Village, Paravadal Mandal, Visakhapatnam District from the Prohibitory List under Section 22-A of Registration Act, 1908 as illegal, arbitrary and in violation of principles of natural justice in violation of Articles 14 and 300-A of Constitution of India and consequently direct the 4th respondent to receive and process the sale deed relating to the petitioner's land in Sy.No.318/8 to an extent of Ac. 2-78 cents of Desapatarunipalem Village, Paravada Mandal, Visakhapatnam District as per G.O.Ms.No.279, dated 04.07.2016 in the interest of justice..."

At the stage of admission, learned counsel for the petitioner Sri

K. Gani Reddy and the learned Government Pleader for Stamps and

Registration appearing for the respondents fairly conceded that the

issue involved in this petition is squarely covered by the Judgment

dated 18.12.2017 passed by Division Bench of this Court in

W.A.No.1920 of 2017 and W.P.No.37796 of 2017.

Since the dispute is covered by the Judgment dated 18.12.2017

passed by Division Bench of this Court in W.A.No.1920 of 2017 and

W.P.No.37796 of 2017, this Writ Petition is disposed of, in terms of

the said order. No costs.

Registry is directed to attach a copy of Judgment dated

18.12.2017 passed by Division Bench of this Court in W.A.No.1920 of