T. Chandra Mohan Reddy, vs The State Of Andhra Pradesh
2023 Latest Caselaw 1731 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.24554 of 2022

                           PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE
1.    29.03.2023   DR, J

                                      I.A.No.2 of 2022

                         Heard.

                         Considering      the   submissions       of   the

learned counsel for the petitioner and on

perusal of the material filed along with this Writ

Petition, this application is allowed.

The order of this Court

dated 08.08.2022 is recalled.

_________ DR, J

I.A.No.1 of 2022

Basing on the judgment of the Apex Court

in Siri Nivasam Mutual Aided House Building

Society Ltd and others vs. State of Andhra

Pradesh and others (Special Leave Petition

(C) NO. 15009 OF 2016 dated 19.04.2018),

the Apex Court held as follows:

"It is ordered that the registration already

permitted by this Court shall be treated as a

provisional registration subject to the result of

the writ petitions now pending before the High

Court. We make it clear that merely because a

provisional registration has been permitted, the

parties shall not claim any additional equity.

We further make it clear that without express

permission from the High Court, there shall be

no further transfer. In order to avoid further

difficulty to the similarly situated people, we

make it clear that it will be open to them to

approach the High Court and seek appropriate

and similar interim orders regarding transfers

during the pendency of the writ petitions."

In view of the above directions,

Respondent No.3 is directed to receive, process,

register and release the document submitted by

the petitioner and release the same. Such

registration shall be treated as provisional

registration, subject to result of the present

writ petition.

As provisional registration is permitted by

this Court, the parties shall not claim

additional equity, while making it clear that

without express permission from the High

Court, there shall not be

no further transfer.

_________ DR, J

W.P.No.24554 of 2022

Post after four(4) weeks.

_________ DR, J

TM