A Ramesh Naidu vs State Of Andhra Pradesh,
2021 Latest Caselaw 2757 AP

                      HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE NO.: W.P.No.14957 of 2021
                                 PROCEEDING SHEET

Sl.      Date                                 ORDER                              OFFICE
No.                                                                               NOTE
      30.07.2021    MSM, J

                                   W.P.No.14957 of 2021

                          Rule nisi. Call for records.
                          Notice returnable in four weeks.


                                                                   ________
                                                                    MSM, J
                                      I.A.No.1 oF 2021
                          This application is filed seeking direction
                    against the 4th respondent to receive, register

and release the document presented by the petitioner with respect to Plot No.275 in Sy.No.242 of Ward No.13, Tiruchanuru Village, Tirupathi Rural Mandal, Tiruchanuru Group, Chittoor District.

Basing on the judgment in Civil Appeal No.4019 of 2018 and batch Siri Nivasam Mutual Aided House Building Society Ltd and others vs. State of Andhra Pradesh and others of the Hon'ble Supreme Court, the apex Court ordered the registration as follows:

"It is ordered that the registration already permitted by this Court shall be treated as a provisional registration subject to the result of the writ petitions now pending before the High Court. We make it clear that merely because a provisional registration has been permitted, the parties shall not claim any additional equity. We further make it clear that without express permission from the High Court, there shall be no further transfer. In order to avoid further difficulty to the similarly situated people,

we make it clear that it will be open to them to approach the High Court and seek appropriate and similar interim orders regarding transfers during the pendency of the writ petitions."

Taking advantage of the last sentence of the direction issued by the Court, the counsel appearing for the petitioner, Sri Nagam Chandra Shekar Reddy, requested to issue a similar direction. A direction issued by the Hon'ble Supreme Court is binding on this Court and also officials in the State, but as the Hon'ble Supreme Court directed similarly situated personnel can approach this Court and obtain a similar order. Therefore, in view of the same, the petitioner approached this Court to seek same relief.

Hence, the 4th respondent is directed to receive and register the document provisionally, submitted by the petitioner and release the same. Such registration shall be treated as provisional registration, subject to result of the present writ petition. As provisional registration is permitted by this Court, the parties shall not claim additional equity, while making it clear without express permission from the High Court there shall be no further transfer.

Accordingly, an interim direction is issued as claimed by the petitioners.

________ MSM, J VSL