Dommalapati Sarala vs The State Of Andhra Pradesh.,
2021 Latest Caselaw 2075 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                      WRIT PETITION No.11522 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, questioning the action of the respondents 3 and 5 in including the land to an extent of Ac.5.25 cents in Sy.No.624/2 of Kollabailu of Madanapalli Revenue village, Madanapalli Mandal, Chittoor District in the prohibitory lands list as DKT and the th consequential action of the 6 respondent in refusing to entertain the sale deed for registration of the same stating that the same is included in the prohibitory lands list as assigned land as illegal, arbitrary and quite contrary to the well established legal principles laid down in the case of Sub-Registrar, Srikalahasthi, Chittoor District Vs., K.Guruvaiah reported in 2009(2) ALD 250 (DB) as well as the orders passed by this Court in W.A.No.1920 of 2017, dated 18.12.2017. Apart from being violation of fundamental and constitutional rights guaranteed to me under Article 14, th 19, 21 and 300-A and consequently direct the 6 respondent to register the proposed sale deed submitted by the petitioner pertaining to the land admeasuring an extent of Ac.5.25 cents in Sy.No.624/2 of Kollabailu of Madanapalli Revenue village, Madanapalli Mandal, Chittoor District without reference to the prohibitory list furnished by the Revenue authorities and to release the same and pass such order...".

At the stage of admission, learned counsel for the petitioner

Sri Suresh Kumar Reddy Kalava 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 2017 and

W.P.No.37796 of 2017 to this order.

Consequently, miscellaneous applications, pending if any, shall

stand closed.

___________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 22.06.2021 sj

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.11522 of 2021

Date: 22.06.2021

sj