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Sri Kunche Venkata Ramana vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3540 AP

Citation : 2021 Latest Caselaw 3540 AP
Judgement Date : 15 September, 2021

Andhra Pradesh High Court - Amravati
Sri Kunche Venkata Ramana vs The State Of Andhra Pradesh, on 15 September, 2021
            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                      WRIT PETITION No.18991 of 2021

ORDER:

The petitioners claim ownership of 973.76 sq.yards

in Sy.No.303/3A & 3B of Korukonda Village. This property is

said to have been purchased under an auction carried out by

the Court in L.P.No.226 of 1976 in O.S.No.9 of 1974 and a

hospital was constructed on the said land. The petitioners are

aggrieved by the action of the 3rd respondent in issuing

proceedings in R.C.No.12/9572/2016, dated 14.01.2017

declaring that this property is belongs to the 4th respondent

temple and placing it in the Section 22-A Register under the

Registration Act, 1908.

2. Sri K.Madhava Reddy, learned Standing Counsel for

Endowments submits that this issue is covered by the

Judgment of the Full Bench of the erstwhile High Court for the

State of Telangana and for the State of Andhra Pradesh at

Hyderabad in Vinjamuri Rajagopala Chary and others vs

Principal Secretary, Revenue Department, Hyderabad and

others1.

3. Sri B.Venkataratnam, learned counsel for the

petitioners, after verifying the said submission, has now

submitted that the petitioners would be approaching the 3rd

2016(2) ALD 236

respondent with a representation setting out the facts and

would seek deletion of the property being claimed by the

petitioners from the 22-A Register.

4. Accordingly, this writ petition is disposed of leaving

it open to the petitioners to approach the 3rd respondent with

appropriate representation in this regard. Upon such

application being made, the 3rd respondent, after giving

adequate opportunity to the petitioners, shall dispose of the said

application within a period of four (4) months from the date of

receipt of said application. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any,

shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

15.09.2021 SDP

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.18991 of 2021

15-09-2021

SDP

 
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