Andhra Pradesh High Court - Amravati
The Government Of Andhra Pradesh vs P. Venkata Subbareddy, on 27 August, 2024
Author: R Raghunandan Rao
Bench: R.Raghunandan Rao
APHC010234902014
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3488]
(Special Original Jurisdiction)
TUESDAY, THE TWENTY SEVENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
AND
THE HON'BLE SRI JUSTICE HARINATH.N
WRIT APPEAL No.1257 OF 2014
Between:
The Government of Andhra Pradesh ...APPELLANTS
and three others
AND
P Venkata Subba Reddy and another ...RESPONDENTS
Counsel for the Appellants: Ld. Govt. Pleader for Revenue
Counsel for the Respondents: Sri Balaji Medamalli
The Court made the following judgment:
1. The respondents herein claim ownership over 3.61 cents in
Sy. No.1116/1 of Tallapaka Village, Rajampet Mandal, Kadapa
District. They approached this Court by way of filing W.P.
No.9949 of 2013 being aggrieved by the refusal of the
appellants herein to receive, register and release the sale
27.08.224
deed executed between them on the ground that the land in
question is shown as dotted land in R.S.R. record.
2. A learned single judge of this Court, by judgment dated
20.06.2013, had allowed the writ petition directing the Sub-
Registrar, Rajampet, to receive and process the documents
presented by the respondents herein and register the
aforesaid lands. Aggrieved by the same, the present appeal
has been filed.
3. It is admitted on both sides that the present issue is covered
by the judgment of the Full Bench of the erstwhile High Court
of Judicature at Hyderabad for the State of Telangana and
Andhra Pradesh in the case of Vinjamuri Rajagopala Chary
v. State of Andhra Pradesh and others1. In the judgment,
after considering all the relevant issues relating to dotted
lands, the Full Bench of the erstwhile High Court summarized
their conclusion and issued certain directions in paragraph 156
of the said Judgment. One of the specific directions given by
the Full Bench was to permit the persons whose lands were
shown as dotted lands to approach the revenue authorities for
deletion of the property from the list of prohibited properties.
2016(2) ALD 236 (FB)
27.08.224
4. Subsequent to the said judgment, the Andhra Pradesh
Legislature enacted "The Andhra Pradesh Dotted Lands
(Updation in Re-settlement Register) Act, 2017" (Act 10 of
2017). Thereafter, the Rules under the said Act have been
notified. Section 4 of this Act is relevant. In this provision, a
person who is in possession of such dotted land is entitled to
approach the revenue authorities to include the name of the
owner and update records. Consequent to such updation, the
land would be removed from the prohibitory list under Section
22-A of the Registration Act.
5. In the circumstances, this writ appeal is dismissed, leaving it
open to the appellants to take appropriate action under the
said Act or any other rule or provision of law that would be
applicable. No order as to costs.
6. Miscellaneous petitions, if any, pending in this writ appeal shall
stand closed.
_______________________
R RAGHUNANDAN RAO, J
_________________
HARINATH.N, J
BV
