Jallepalli Rama Koteswara Rao, ... vs Kantilal Dande, Guntur Dist. ...
2021 Latest Caselaw 2469 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

              MAIN CASE No.:   C.C.No.528 of 2016

                       PROCEEDING SHEET

Sl.                                                                   Office
       DATE                           ORDER
No                                                                    Note


4.    19.07.2021 MGR, J
                                                                     Transferred
                               I.A.No.1 of 2021                      to I/O
                                                                     folder
                                                                     before
                     This contempt case is filed complaining         correction
               the   non-compliance     of    the   order   dated
               12.12.2012 passed in W.P.No.35334 of 2012
               whereby this Court directed the 2nd respondent

to delete the petitioner's patta land from the list of Assigned lands prepared under Section 51 of Andhra Pradesh Assigned Lands Prohibition of Transfers Act, 1977.

Notice before admission was ordered on 10.08.2018. After that the 2nd respondent filed counter wherein it is stated that by proceedings dated 21.09.2016 a letter was addressed to the Collector & District Magistrate, Guntur seeking deletion of the subject lands from the prohibited property list and states that now the matter is pending before the Committee constituted by the Government pursuant to the Full Bench judgment of this Court. In view of the said contention, now the petitioner filed I.A.No.1 of 2021 seeking impleadment of the proposed respondents as the respondents 3, 4 and 5 in the Contempt Case as they are the necessary and proper parties to the Contempt Case.

Learned Assistant Government Pleader also brought to the notice of this Court that vide proceedings dated 16.09.2019, a revised list of the prohibited Government lands was furnished under the provisions of Section 22-A(1) of the Registration Act, 1908 and the same is addressed to the District Registrar, Guntur for taking necessary action.

Learned counsel for the petitioner states that inspite of implementing the said order, now the petitioner's land is wrongly included in the prohibited property list by misinterpreting the Full Bench Order.

Considering the said submissions, this Court in the interests of justice felt it appropriate to implead the proposed respondents 3, 4 and 5 as respondents 3, 4 and 5 in the Contempt Case.

Accordingly, I.A. ordered.

________ MGR, J

C.C. No.528 of 2016

Office is directed to carry out the amendment in cause title and the contempt case.

Registry is directed to issue notices to the respondents 3, 4 and 5 in the contempt case.

Post on 23.08.2021.

________ MGR, J EPS