Annam Suvarchana, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 365 AP

Citation : 2022 Latest Caselaw 365 AP
Judgement Date : 25 January, 2022

Andhra Pradesh High Court - Amravati

Annam Suvarchana, vs The State Of Andhra Pradesh, on 25 January, 2022

             HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: WP No.1799 OF 2022
                        PROCEEDING SHEET
Sl.                                                                              OFFICE
      DATE         ORDER
No                                                                               NOTE.


                   RRR,J
 1    25.01.2022
                           The land of the petitioner to an extent of
                   Ac.5.00     cents    situated   in    R.S.No.667/1A      of
                   Ullipalem      Village,   Koduru      Mandal,      Krishna
                   District was entered into the register maintained
                   under Section 22-A of the Registration Act, 1908.
                           Aggrieved by the same, the petitioner had
                   approached the erstwhile High Court of A.P. and
                   Telangana by way of W.P.No.26723 of 2015 and
                   that writ petition was disposed of on 29.1.2016
                   with a direction to consider the case of the
                   petitioner for deletion in accordance with the
                   guidelines set out in the judgment of the Full
                   Bench in W.A.No.343 of 2015 and batch, dated
                   23.12.2015.
                           Thereafter, the application of the petitioner
                   was taken up and the 2nd respondent had

informed the petitioner that the property of the petitioner had been deleted from the said register. However, the 3rd respondent is refusing to accept any document for registration in relation to this land on the ground the land is still shown in the said register.

Learned Government Pleader for Stamps and Registration seeks time to obtain instructions as to whether the 2nd respondent had deleted the lands of the petitioner from the register maintained under Section 22-A of Registration Act, 1908 or not.

Post on 31.1.2022 in the 'Motion List'.

_________ RRR, J GR