M/S Raja Tractor Mechanical Works vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3415 AP

Citation : 2021 Latest Caselaw 3415 AP
Judgement Date : 7 September, 2021

Andhra Pradesh High Court - Amravati

M/S Raja Tractor Mechanical Works vs The State Of Andhra Pradesh, on 7 September, 2021

Bench: M.Satyanarayana Murthy

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.19577 OF 2021

ORDER:-

      This Writ Petition is filed under Article 226 of the Constitution

of India seeking the following relief/s:-


     "......pleased   to issue Writ or Order one in the nature of WRIT OF
     MANDAMUS declaring the action of the Respondents in not

receiving and registering the document presented for registration by the petitioner pertaining to the land admeasuring an extent of 300.00 sq.meters or 358.80 Sq.yards in Plot No.191 in Survey No.74/7 (Part), Akkarampalli Village Accounts, Autonagar, Renigunta Road, Tirupati Rural, Chittoor District as illegal, arbitrary, bad in law, violative Art.14 and 21 of the Constitution of India and contrary to the judgments in W.P.No.14439 of 2011, W.P.No.125 of 2019, W.P.No.19894 of 2020 and W.P.No.21805 of 2020 and W.P.No.13978 of 2021 on the file of this Hon'ble Court and consequently direct the Respondents to receive and register the document presented for registration by the petitioner pertaining to the land admeasuring an extent of 300.00 sq metres or 358.80 Sq.yards in Plot No.191 in Survey No.74/7 (Part), Akkarampalli Village Accounts, Autonagar, Renigunta Road, Tirupati Rural, Chittoor District and hand over after registering the same to the Petitioner and pass......"

2. Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

requested this Court, without touching the merits of the case, to

issue a direction to the respondents to receive and register the

document of the petitioner.

3. Learned Government Pleader for Stamps and Registration

readily agreed to receive and process the document of the petitioner

in accordance with law.

4. In view of the concession given by the learned Government

Pleader for Stamps and Registration, respondents are directed to

receive and process the document submitted by the petitioner in

accordance with law.