Andhra Pradesh High Court - Amravati
Yallamandala Raheem, vs The State Of Andhra Pradesh, on 1 March, 2021
Bench: M.Ganga Rao
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI.
. MONDAY, THE FIRST DAY OF MARCH !
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE M.GANGA RAO
IA No. 1 OF 2021
IN
WP NO: 5015 OF 2021
Between:
Yallamandala Raheem, S/o Sri Bala Meeraiah, aged 33 years, R/o. Door No.4-24-39,
7" Lane, Mutyala Reddy Nagar, Guntur Town, Guntur District-522007.
.. Petitioner
(Petitioner in WP 5015 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, rep by its Secretary, Department of Revenue
(Stamps and Registration), Amaravathi, Guntur District
The Sub-Registrar, Ongole (R.O), Ongole, Prakasam District
Ariktla Venkateswarlu, S/o. Sri Basavaiah, aged 68 years, R/o. Door No.37-1-4/1,
Annavarappadu, Ongole, Prakasam District-523001
oN
... Respondents
(Respondents in-do-)
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to suspend the
revocation registered deed document No. 11020/2019 dated 13-12-2019 on the file of
the 2™ Respondent executed by the 3% respondent and thereby prohibit further
transaction in respect of the said documents, pending disposal of WP No.5015 of 2021,
on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI P B VIJAY KUMAR
Advocate for the Petitioner, the Court made the following
ORDER:
"Learned counsel for Petitioner submits that the action of the 2"
respondent in entertaining and registering the Revocation/cancellation deed vide
document No.11020 of 2019 dated 13.12.2019 unilaterally presented by the 3"
respondent by canceling the Registered document No.9030 of 2016 dated
28.11.2016 executed by the 3 respondent, without any notice and knowledge, in
contravention of Rule 26(i)(k)(i) of A.P. Registration Rules is illegal and arbitrary.
In view of the submission made by the learned counsel for the petitioner
and also in view of the Judgment of this Court in Kolli Rajesh Chowdary Vs. State
of A.P in Writ Petition No.977 of 2019 dated 07.03.2019 and also Judgment of the
Hon'ble Supreme Court in Thota Ganga Laxmi and Another Vs. Government of
Andhra Pradesh & others reported in 2010 (15) SCC 207 there shall be interim
suspension as prayed for".
SD/-M.SURYANADHA REDDY
REGISTRAR
I1TRUE COPY// NS
For ASSISTANT REGISTRAR
To,
1. The Secretary, Department of Revenue (Stamps and Registration), State of
Andhra Pradesh, Amaravathi, Guntur District
The Sub-Registrar, Ongole (R.O), Ongole, Prakasam District
Ariktla Venkateswarlu, S/o. Sri Basavaiah, aged 68 years, R/o. Door No.37-1-4/1,
Annavarappadu, Ongole, Prakasam District-523001 (Addresses 1 to 3 by RPAD)
One CC to SRI P B VIJAY KUMAR Advocate [OPUC]
Two CCs to GP FOR STAMPS AND REGISTRATION, High Court [OUT]
One spare copy
ON
Oak
HIGH COURT
MGRJ
DATED:01/03/2021
ORDER
IA.NO.1 OF 2021
IN
WP.No.5015 of 2021
INTERIM SUSPENSION
nem ts NO ne
AEE DRA |
Cc
ee Be N
ree
co
SN
wa \;
mi!
; OMAR PRT
