Smt. Satyavathi Addagiri vs The State Of Andhra Pradesh
2022 Latest Caselaw 1351 AP

          HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                  WRIT PETITION No.6331 of 2022

ORDER:

The petitioner sought to sell 242 sq.yards of land in

Sy.No.394/1 of Vinukonda Village and Mandal, Guntur District.

The 4th respondent had refused to entertain the said deed of sale

on the ground that there was a Draft Memo bearing

No.G2/19134/2011 dated 01.12.2011, issued by the 2nd

respondent, prohibiting any transactions in the said survey to

be recorded in the offices of the Registration Department.

2. Aggrieved by the said Memo said to have been

issued by the 2nd respondent and the refusal of the 4th

respondent in entertaining the sale deed presented by the

petitioner, the present writ petition has been filed by the

petitioner.

3. The validity of the Draft memo bearing

No.G2/19134/2011 dated 01.12.2011, issued by the 2nd

respondent had been considered by this Court in various

Judgments including the W.P.Nos.26778 and 26792 of 2017,

W.P.No.34689 of 2012, W.P.No.8720 of 2019 and W.P.No.14812

of 2020. In all these cases, the said Draft Memo has been set

aside.

4. In the circumstances, there is no impediment for the

4th respondent to entertain and register the sale deed presented

by the petitioner in relation to the aforesaid land.

5. Accordingly, this writ petition is allowed directing

the 4th respondent to receive and register the documents

presented by the petitioner, in relation to the aforesaid land, if it

is otherwise in order. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

16.03.2022 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.6331 of 2022

16.03.2022 RJS