Gopala Krishna Cotton ... vs T. Vijaya Prasad,
2021 Latest Caselaw 4692 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.:C.C.No.872 of 2021

                              PROCEEDING SHEET

Sl.
                                             ORDER

No      DATE

10    17.11.2021   MGR, J

After perusal of the proceedings vide letter No.Courts/W.P.No.20326 of 2019 dated 03.02.2021, C.C.No.872 of 2021 of the respondent filed along with the additional reply affidavit stating that this Court directed the respondent/contemnor to consider the representation to enter the result of the judgment in O.S.No.418 of 2012 on the file of the Principal Judge, Guntur, in the Encumbrance Certificate as per Registration Rule 143 of Andhra Pradesh Rules under Registration Act, 1908 and the same cannot be considered. It is further informed that if an entry annulling the previous documents to be made in the records of the department only on the orders received from Hon'ble Courts by annulling the previous registrations as per rule 26(k)(i) of Andhra Pradesh Registration Rules under Registration Act, 1908 and send the same to this department as per section 89 of Registration Act, 1908 for filing and entry in the records. Further any inclusion in the records by way of registration only or orders from Hon'ble courts as per the above only as per the Standing Order 984(a).

Considering the same, this Court constrained the implead the 2nd respondent/inspector General, Department of Stamps and Registration, Vijayawada in the Writ Petition as a party respondent to the Contempt Case suomoto.

Issue notice to the implead respondent. Post on 15.12.2021.

___________ MGR, J KLPD