Ganta Srinivasa Rao, S/O. Ranga ... vs The State Of Andhra Pradesh,
2022 Latest Caselaw 9730 AP

      HONOURABLE SMT. JUSTICE V.SUJATHA
            WRIT PETITION No.15245 of 2015

ORDER:

This writ petition is filed under Article 226 of the

Constitution of India seeking the following relief:-

"....to issue Writ Order or Direction declaring the action of the 4th Respondent not entertaining the Gift deed dated12.05.2015 presented by the Petitioner for registration on the alleged ground that the subject vacant site admeasuring an extent of 145.2 Square Yards in R.S.No. 647/5 of Atkuru Village, Unguturu Mandal, Krishna District is a Gramakantam which is prohibited for registration as illegal arbitrary contrary to the provisions under the scheme of the Registration Act 1908 without jurisdiction and contrary to the judgments rendered by this Hon'ble Court from time to time and consequently direct the 4th Respondent to entertain the gift in document dated 12.05.2015 for registration and release the document after registration...."

When this Writ Petition came up for admission, this court

passed an Interim Order on 03.06.2015 as follows:

'Petitioner states that his gift deed presented for registration is not being received by the 4th respondent on the ground that the land is classified as Gram Kantam.

Learned counsel for the petitioner states that the said issue regarding Gramkantam is already adjudicated by this court directing the registering authority to receive and register the document vide W.P.No.13164 of 2015 dated 01.05.2015.

Since the learned Government Pleader states that the 4 th respondent is bound to receive the document, if presented for registration and deal with it in accordance with law, there shall be interim direction to the 4th respondent to receive the document presented by the petitioner and deal with it in accordance with law.

Learned Government Pleader to get instructions

List after four(04) weeks'.

At the time of hearing the learned counsel for petitioner

and the learned Assistant Government Pleader for Revenue

submits that it would suffice if the Interim Order is made as the

Final Order.

Having regard to the same, the Writ Petition is disposed of

in terms of Interim Orders passed by this Court. There shall be

no order as to costs.

As a sequel, Interlocutory Applications pending, if any, in

this Writ Petition, shall stand closed.

_______________________ JUSTICE V.SUJATHA Date : 17.11.2022 AVTP

HONOURABLE SMT. JUSTICE V.SUJATHA

WRIT PETITION No.15245 of 2015

Date : 17.11.2022

AVTP