The Joint Registrar I, vs Y. Narasimhulu
2023 Latest Caselaw 1082 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
                 HON'BLE MR. JUSTICE NINALA JAYASURYA

                      WRIT APPEAL No.1274 of 2008

The Joint Registrar-1, Registrar's Office,
Stamps and Registration, Chittoor District
(Wrongly described as Joint Registrar - I for
Joint Sub-Registrar in the cause title
in the writ petition) and others.
                                                                ..Appellants
                                      Versus

Y.Narasimhulu, S/o Venkatapathi,
R/o Kotha Steet, Tirupathi,
Chittoor District, Andhra Pradesh.
                                                              ...Respondent

ORAL JUDGMENT Dt:23.02.2023

(per Prashant Kumar Mishra, CJ)

This appeal is directed against the order dated 15.06.2007 passed in

W.P.No.12389 of 2007 by the learned single Judge.

2. Respondent/writ petitioner preferred the aforesaid writ petition

seeking a direction to the respondents therein to register the sale deed as

and when produced by the writ petitioner for sale of the land in an extent

of Ac.10.00 Cts., situated in Sy.No.1-B1, Gandlapalli Village, No.77,

Chittoor District, Andhra Pradesh.

3. Upon finding that the writ petitioner's ownership to the subject

property has been decreed by the Court of the Principal Subordinate Judge,

Chittoor in O.S.No.151 of 1990 by decree and judgment dated 25.09.1995,

learned single Judge disposed of the writ petition directing respondent

No.1 therein to receive and register the document that may be presented

by the writ petitioner in relation to the subject land, without raising any

dispute as to the title of the subject land.

4. Learned Government Pleader appearing on behalf of learned

Additional Advocate General would submit that the appellants have already

preferred suit O.S.No.470 of 2007 on the file of the Additional Senior Civil

Judge, Chittoor seeking to set aside the decree dated 25.09.1995 passed in

O.S.No.151 of 1990 by the Principal Subordinate Judge, Chittoor.

5. In view of the above, since the decision to be rendered by the Civil

Court in O.S.No.470 of 2007 would bind the parties including the

appellants herein, we dispose of the appeal with an observation that the

registration of sale deed by the concerned authority pursuant to the

impugned order passed by the learned single Judge in W.P.No.12389 of

2007 shall remain subject to the judgment and decree to be passed in

O.S.No.470 of 2007 on the file of the Additional Senior Civil Judge,

Chittoor. No costs. All pending miscellaneous applications shall stand

closed.

PRASHANT KUMAR MISHRA, CJ                         NINALA JAYASURYA, J
                                                                         Ksp