D. Ramakrishna, vs State Of Andhra Pradesh
2023 Latest Caselaw 2941 AP

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          THE HONOURABLE SRI JUSTICE D.RAMESH

                  WRIT PETITION No.21373 of 2022
ORDER:

This Writ Petition is filed under Article 226 of the Constitution of

India, seeking to declare the action of the 2nd respondent in refusing to

register the documents of the petitioners vide impugned orders

bearing (1) Refusal No.13/2022 dated 01.06.2022 (2) Refusal

No.7/2022 dated 18.04.2022 (3) Refusal No.9/2022 dated 24.05.2022

(4) Refusal No.2/2022 dated 01.02.2022 as illegal, null, void and

against the principles of natural justice; consequently direct the 2nd

respondent to receive, register and release the respective Sale Deeds

of petitioners, executed by their Vendors, forthwith.

2. Heard learned counsel for the petitioners and learned

Government Pleader for Revenue appearing for the respondents.

3. Learned counsel for the petitioners submitted that the

petitioners have purchased small extents of housing Plots from their

vendors through various sale deeds. The 2nd respondent by similar

orders, refused to register the said sale deeds of the petitioners on the

ground that the property is covered by the Injunction Order of this A.P.

High Court in C.R.P.M.P No.1546 of 2012 in C.R.P.No.1147 of 2012.

Therefore, the petitioners herein filed the present Writ Petition jointly

and the case is covered by various judgments of this High Court and

the composite High Court for the state of Telangana including

W.P.No.19746 of 2020 dated 22.10.2020.

4. Though the learned counsel for the petitioner has taken this

Court to the injunction orders passed in C.R.P.M.P No.1546 of 2012 in

C.R.P.No.1147 of 2012, the vendors of the petitioners were not a party

to the said proceedings.

5. Since the issue involved in this Writ Petition is covered by the

order dated 10.02.2020 passed in W.P.No.2789 of 2020, this Writ

Petition is allowed setting aside the impugned orders bearing (1)

Refusal No.13/2022 dated 01.06.2022 (2) Refusal No.7/2022 dated

18.04.2022 (3) Refusal No.9/2022 dated 24.05.2022 (4) Refusal

No.2/2022 dated 01.02.2022 of the 2nd respondent and directed the 2nd

respondent to receive, process and register the documents in respect

of the land in question within a period of four (04) weeks from the date

of receipt of a copy of this order. There shall be no order as to costs.

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

also stand closed.

_____________________ JUSTICE D.RAMESH Date : 08-05-2023 Note: Issue C.C. in one week B/o.

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