Padarthi Radha Rani vs The State Of Andhra Pradesh
2022 Latest Caselaw 1733 AP

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI


MAIN CASE NO.:    W.P.No.7965 of 2022

                             PROCEEDING SHEET
Sl.No.     Date                           ORDER                               OFFICE
                                                                               NOTE

 10      11.04.2022 MSM,J

                               W.P.No.7965 of 2022

                         At request, for filing counter, post
                   after four (04) weeks.
                                    I.A.No.1 of 2022

                         Heard Sri V. Sai Kumar, learned
                   counsel for the petitioner and learned
                   Assistant Government Pleader for Revenue
                   appearing for the respondents.
                         The petitioner sought an interim
                   direction to the 5th respondent to receive
                   and register the document for registration
                   presented by the petitioner in respect of
                   the land to an extent of Ac.0.20 cents in
                   Sy.No.110/1           of        Sowbagyarayapuram
                   Village, Pendurthi Mandal, Visakhapatnam
                   District   pending         disposal     of   the    Writ
                   Petition, basing on the Judgment of the
                   Hon'ble Supreme Court in Civil Appeal
                   No.4019     of    2018          &    batch    in    SIRI
                   NIVASAM          MUTUAL              AIDED     HOUSE
                   BUILDING SOCIETY LTD., 7 OTHERS
                   V.STATE      OF       ANDHRA           PRADESH        &
                   OHERS.       Relevant           paragraph      of    the
  .

Judgment is extracted as under:

"It is ordered that the registration already permitted by this Court shall be treated as a provisional registration has been permitted, the parties shall not claim any additional equity. We further make it clear that without express permission from the High Court, there shall be no further

transfer. In order to avoid further difficulty to the similarly situated people, we make it clear that it will be open to them to approach the High Court and seek appropriate and similar interim orders regarding transfers during the pendency of the writ petitions."

Taking advantage of the last sentence of the direction issued by the Court, the counsel appearing for the petitioner, requested to issue a similar direction. As the Hon'ble Supreme Court directed similarly situated personnel can approach this Court and obtain a similar order, the petitioner approached this Court to seek same relief.

Hence, the 5th respondent is directed to receive and register the document provisionally, submitted by the petitioner and release the same. Such registration shall be treated as provisional registration, subject to the result of this writ petition. As provisional registration is permitted by this Court, the parties shall not claim additional equity, while making it clear that without express permission from the High Court, there shall not be any further transfer.

Accordingly, the IA is allowed.

_______ MSM, J

SSP