K Venkata Ramana Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 9815 AP

               HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                      MAIN CASE NO.: W.P.No.41365 of 2022
                               PROCEEDING SHEET

Sl.No.      Date                             ORDER                           OFFICE
                                                                              NOTE
         22.12.2022
                      DR,J
                             Learneed counsel for the petitioner relied on
                      the judgment of the Hon'ble Apex Court in Siri
                      Nivasam Mutual Aided House Building Society
                      Ltd and others vs. State of Andhra Pradesh
                      and others (Special Leave Petition (C) NO.
                      15009 OF 2016 dated 19.04.2018), wherein the
                      Apex Court held as follows:

                              "It is ordered that the registration already
                      permitted by this Court shall be treated as a
                      provisional registration subject to the result of
                      the writ petitions now pending before the High
                      Court. We make it clear that merely because 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 Apex Court, Sri
                      Md.Saleem, learned counsel appearing for the
                      petitioner, requests to issue a similar direction.
           A direction issued by the Hon'ble Supreme
Court is binding on the Court and also officials in
the State. The Hon'ble Supreme Court directed
that, similarly situated persons can approach this
Court and obtain a similar order. Therefore, in
view of the direction issued by the Apex Court, the
petitioner approached this Court to seek same
relief.

          Hence, the 4th 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 result of the present 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 no further transfer.

Accordingly, an interim direction is issued as claimed by the petitioner.

Post after four weeks for filing counter affidavit.

______ DR, J Pnr