Kallepali Prema Raju vs The State Of Andhra Pradesh
2023 Latest Caselaw 149 AP

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     IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

          THE HON'BLE SRI JUSTICE NINALA JAYASURYA

                 WRIT PETITION No. 727 of 2023
Between:-

Kallepalli Prema Raju                         ....            Petitioner
                                    And
The State of Andhra Pradesh,
represented by its Principal Secretary,
Revenue (Registration & Stamps)
Department and 3 others.                     ....             Respondents


Counsel for the Petitioner        : M/S Indus Law Firm
Counsel for the Respondents       : Learned Government Pleader for
                                    Revenue
ORDER:

Heard learned counsel for the petitioner and the learned Assistant

Government Pleader for Revenue. With their consent, this Writ Petition is

being disposed of, at the stage of admission.

2. The present Writ Petition is filed seeking to declare the action of

the respondents in not taking any action for deletion of petitioner's land

admeasuring Ac.10.16 cents situated in Sy.No.2202/3, 2227 and 2516/1

of Settigunta Village, Koduru Mandal, Annamayya Revenue Division and

District covered by registered sale deed dated 22.12.2022 from the

prohibited list as illegal, arbitrary, violative of Articles 14, 21 & 300-A of

the Constitution of India, and for a consequential direction to the

respondents to delete the subject matter property from the prohibited

list.

3. Learned counsel for the petitioner and the learned Assistant

Government Pleader for Revenue appearing for the respondents fairly

conceded that the issue involved in this Writ Petition is squarely covered

by the Order dated 16.11.2022 passed by this Court in W.P.No.37142 of

2022. The said writ petition was disposed of keeping in view the

judgment of a Division Bench in Sub-Registrar, Sree Kalahasthi vs.

K.Guruvaiah1 and order dated 21.01.2022 in W.P.Nos.172, 122 & 2113

of 2018.

4. In the light of the well settled Legal position, this Writ Petition is

disposed of, with a direction to the respondent No.2 to consider the

application dated 04.01.2023 submitted by the petitioner and pass

appropriate orders, within a period of three (03) months from the date of

receipt of copy of this order by duly following the Law laid down in

K.Guruvaiah case. There shall be no order as to costs. As a sequel, all

pending applications shall stand closed.

Registry is directed to append the copy of the order passed in

W.P.No.37142 of 2022 dated 16.11.2022, to this order.

___________________________ JUSTICE NINALA JAYASURYA Date: 06.01.2023 PGT

2009 (3) ALT 85 (DB)

THE HON'BLE SRI JUSTICE NINALA JAYASURYA

WRIT PETITION NO.727 of 2023

Date: 06.01.2023

PGT