Sk Muzafar Nasimbegham vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3256 AP

            THE HONOURABLE SRI JUSTICE D.RAMESH

                WRIT PETITION NO.12433 OF 2022

ORDER:

This petition is filed under Article 226 of the Constitution of

India, seeking to declare the proceedings of the 2nd respondent in

draft memo No.G2/19134/2011 dated 01-12-2011 as illegal,

without jurisdiction and unconstitutional and to issue

consequential direction to the 4th respondent to receive and

register the document that may be presented by the petitioner for

registration in respect of the nearest dr No:9-3, 9th ward, for an

extent of Ac.0.04 cents in Sy.201 of Podili village and Mandal,

Markapur Revenue Division, Prakasam District, without reference

to the memo of the 2nd respondent bearing No.G2/19134/2011

dated 01-12-2011.

2. During the course of hearing, learned counsel for the

petitioner submits that the subject matter of the writ petition is

squarely covered by the order of this Court dated 30.01.2020

passed in WP No.1981 of 2020.

3. Learned Government Pleaders did not oppose the said

submission.

4. Having regard to the facts and circumstances of the case,

considering the submissions made and in the light of the above

order of this Court, the impugned proceedings are hereby set aside

while directing the 4th respondent to receive and register, if it is not

prohibited by any order or law, the document by following the

principles laid down in the judgments referred in the said Writ

Petition.

5. With the above direction, the Writ Petition is disposed of,

without touching the merits in the title of the petitioner. No costs.

6. The Registry is directed to attach a copy of the order in

W.P.No.1981 of 2020, dated 30.01.2020 to this order.

As a sequel, miscellaneous applications pending, if any, shall also stand closed.

______________________ JUSTICE D. RAMESH Date: 01.07.2022 Pnr