Chintala Srinivas vs State Of Andhra Pradesh
2022 Latest Caselaw 2714 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       MAIN CASE No.W.P.No.1716 of 2022
                                     PROCEEDING SHEET

Sl.No     DATE                                                                      Office
                                               ORDER

Note 23.06.2022 RRR, J

Learned Government Pleader seeks further time to obtain instructions.

Post on 18.07.2022.

In view of the interim direction granted by this Court in I.A.No.1 of 2021 in W.P.No.13933 of 2021 dated 27.07.2021, there shall be an interim direction to respondents 5 and 6 to receive and register the partition deed executed and presented by the petitioners in respect of Ac.1.26 cents in Sy.No.59/6, Ac.2.61 cents in Sy.No.59/7 and Ac.0.94 cents in Sy.No.58/5 of Ankisettipalli Village, Madanapalli Mandal, Chittoor District, pending disposal of the writ petition based on the judgment of the Apex Court in Siri Nivasam Mutual Aided House Building Society Ltd., and ors., vs. State of Andhra Pradesh and ors., (Special Leave Petition (C) No.15009 of 2016 dated 19.04.2018.

It is made clear that the registration already permitted by this Court shall be treated as a provisional registration subject to the result of the writ petition now pending before the High Court. It is made clear that merely because a provisional registration has been permitted, the parties shall not claim any additional equity. It is further made clear that without express permission from the High Court, there shall be no further transfer.

_________ RRR, J Js.

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