Mandepudi Aseervadam vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3830 AP

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               THE HON'BLE SRI JUSTICE D. RAMESH
                    WRIT PETITION NO.11252 of 2022
ORDER:-

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

India, seeking to direct the 1st respondent to delete the petitioners' land in

Sy.No.556 and 553 situated in Gorantla Village, Guntur Mandal, Guntur

District, from the prohibited list in terms of the recommendations made by

the 3rd respondent dated 16.9.2019 and 22.10.2021.

2. Heard both the learned counsel appearing for the petitioners and

the learned Government Pleader appearing for the respondents.

3. Today, when the case is taken up, the learned counsel for the

petitioners submitted that the issue is squarely covered by the judgment

of the learned Single Judge of this High Court issued in W.P.No. 25337 of

2020, on 8.3.2021, wherein, the 1st respondent therein was directed to

issue appropriate notification deleting the petitioners' land from the

prohibited list maintained under Section 22(a) of the Registration Act,

1908, as per the proceedings of 2nd respondent/District Collector dated

16.9.2019, as expeditiously as possible, but not later than six weeks from

the date of receipt of a copy of that order and on such deletion, the 4th

respondent was directed to receive the proposed documents, register

them if they are otherwise in accordance with the provisions of the

Registration Act and release the same in accordance with law.

4. Learned counsel for the petitioners further submitted that

subsequent to the above orders of this Court, the respondents have

deleted the subject land pertaining to the petitioners therein by issuing

notification in GO.Rt.No.121, dated 17.3.2022.

4. Recording the submissions of the learned Counsel for

the petitioners, this Writ Petition is also disposed of in terms of the orders

passed in W.P.No.25337 of 2020, on 8.3.2021. Accordingly, 1st

respondent is directed to issue appropriate notification deleting the

petitioners' land from the prohibited list maintained under Section 22(a) of

the Registration Act, 1908 as per the proceedings of 3rd

respondent/District Collector dated 16.9.2019 as expeditiously as possible

but not later than six weeks from the date of receipt of a copy of that order

and on such deletion, the 4th respondent is directed to receive the

proposed documents, register them if they are otherwise in accordance

with the provisions of the Registration Act and release the same in

accordance with law.

5. Registry is directed to enclose a copy of the order passed in

W.P.No. 25337 of 2020, on 8.3.2021 to this order.

Consequently, miscellaneous applications pending if any, shall

stand closed.

__________ D.RAMESH,J Date: 8.7.2022 PA.

HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION NO. 11258 of 2022

DATED: 8.07.2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.11258 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

01.   8.07.2022      DR, J


                             Writ Petition is disposed of. (VSO)




                                                               _______


                                                               DR,J


                     PA.





SL.   DATE       ORDER   OFFICE
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