Rachamallu Sanjeeva Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 4861 AP

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                  THE HON'BLE SRI JUSTICE D. RAMESH
                      WRIT PETITION NO.23303 of 2022
ORDER:-

           This Writ Petition is filed under Article 226 of the Constitution of

India seeking       cancellation of the registration of subject land done in

favour of the unofficial respondent, in respect of land in Sy.No.135/1B/P1

situated in Obannapeta Village, Kondapuram Mandal, YSR District.

2. As per the law decided by the Division Bench of this High Court in

catena of judgments, this Writ Petition, filed for cancellation of registration

of subject land, done in favour of the unofficial respondents, is not

maintainable. Hence, it is dismissed giving liberty to the petitioner to

approach the competent Civil Court, for his remedy.

Consequently, miscellaneous applications pending if any, shall stand closed.

__________ D.RAMESH,J Date: 1.8.2022 PA.

HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION NO. 23303 of 2022

DATED: 1.08.2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.23303 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

01. 1.08.2022 DR, J

Writ Petition is dismissed. (VSO)

_______

DR,J

PA.

SL.   DATE       ORDER   OFFICE
                          NOTE
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