Yennelakota Venkata Appa Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2627 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION NO.21115 OF 2020

ORDER:

This writ petition is filed under Article 226 of the

Constitution of India, seeking the following relief:

"Writ of Mandamus declaring the action of the 4th Respondent in not accepting the petitioners document for registration of his Land D-Form Patta vide DR No 996/1363F/B dated 02.09.1953 in Sy.No.277/1 admeasuring Ac.1-79 cents situated at Kapuluppada Village, Bheemunipatanam Mandel of Visakhapatnam District as illegal arbitrary unconstitutional and contrary to the judgment of this Honble Court as also the proceedings issued by the 1st respondent in G.O.Ms.No 575 dated 16.11.2018 and consequently direct the Respondent Nos. 3 and 4 to forthwith accept the registration of the petitioners document for alienation of the petitioners property mentioned above"

Learned counsel for the petitioner and learned Assistant

Government Pleader for Stamps and Registration submit that the

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

of this Court in W.P.No.13229 of 2021 dated 09.07.2021.

Recording the submission of the learned counsel for the

petitioner and learned Assistant Government Pleader for Stamps

and Registration, this writ petition is disposed of in terms of the

said order in W.P.No.13229 of 2021 dated 09.07.2021. No costs.

The Registry is directed to annex a copy of the order in

W.P.No.13229 of 2021 dated 09.07.2021 to this order.

Consequently, miscellaneous applications, pending if any,

shall stand dismissed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:26.07.2021

SP