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M Subba Reddy vs The State Of Ap
2021 Latest Caselaw 2083 AP

Citation : 2021 Latest Caselaw 2083 AP
Judgement Date : 22 June, 2021

Andhra Pradesh High Court - Amravati
M Subba Reddy vs The State Of Ap on 22 June, 2021
     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION No.11590 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 4 in including the land to an extent of Ac.1.00 cents and Ac.1.57 cents totally Ac.2.57 cents in Survey No.1055/3 situated at Basinikonda Revenue village, Madanapalle Mandal, Chittoor District in th the prohibited list and the consequential action of the 5 respondent in refusing to entertain the sale deed for registration stating that the same is included in the prohibitory lands list as illegal, arbitrary and quite contrary to the Judgment of this Hon'ble Court in W.A.No.147 of 2019 dated 29.08.2019 and G.O.M.S.No.279 Revenue (Assignment 1) Department, th dated 04.07.2016, and consequently direct the 5 respondent to receive, register the document presented by the petitioners with regard to land admeasuring an extent of Ac.1.00 cents and Ac.1.57 cents totally Ac.2.57 cents in survey No.1055/3 situated at Basinikonda Revenue village, Madanapalle Mandal to release the same and pass such order...."

At the stage of admission, learned counsel for the petitioners 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 order dated 29.08.2019 passed by Division Bench of this Court in W.A.No.147 of 2019.

Since the dispute is covered by the order dated 29.08.2019 passed by Division Bench of this Court in W.A.No.147 of 2019, this Writ Petition is disposed of, in terms of the said order. No costs.

Registry is directed to attach a copy of order dated 29.08.2019 passed by Division Bench of this Court in W.A.No.147 of 2019 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.11590 of 2021

Date: 22.06.2021

sj

 
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