Adapa Jagruthi vs The State Of Andhra Pradesh
2023 Latest Caselaw 4623 AP

                                                                    16 & 17




                   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

          MAIN CASE No. W.A.Nos.724 & 870 of 2023

                                       PROCEEDING SHEET

Sl.       DATE                                                                OFFICE
                                            ORDER

No                                                                             NOTE

04.   29.09.2023        Name of Sri K. Gani Reddy, learned counsel, be

deleted from the cause list as he says he has no instructions to appear in the matter.

Counsel for the appellants had placed reliance upon Full Bench judgment of the combined High Court of Andhra Pradesh in Yanala Malleshwari and others v. Ananthula Sayamma and others [2006(6) ALT 523] to bring home the point that a deed of sale could unilaterally be cancelled and the registration authority was under an obligation to register the same.

However, it has been brought to our notice that the said judgment was over-ruled by the Apex Court in Thota Ganga Laxmi and another v. Government of Andhra Pradesh and others [(2010) 15 SCC 207].

Learned counsel for the appellants seeks some time to go through the said judgment.

List on 06.10.2023.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

Vjl