Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh, vs Puram Srinivasulu, on 14 October, 2024
Author: R. Raghunandan Rao
Bench: R Raghunandan Rao
APHC011440642013
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3488]
(Special Original Jurisdiction)
MONDAY, THE FOURTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT APPEAL NO: 608/2022
Between:
The State Of Andhra Pradesh, and Others ...APPELLANT(S)
AND
Puram Srinivasulu ...RESPONDENT
Counsel for the Appellant(S):
1. GP FOR REVENUE (AP)
Counsel for the Respondent:
1. NAGARAJU NAGURU
The Court made the following Judgment: (per Hon'ble Sri Justice R. Raghunandan Rao)
The respondent herein, being aggrieved by the refusal of the
Registration Authorities in refusing to receive and register the documents in
respect of agricultural land to an extent of Ac.2.82 cents in Sy.No.1010/1 in
Rangasamudram Village, Porumamilla Mandal, Badvel Taluq, Kadapa District
had approached this Court by way of W.P.No.32030 of 2012.
2. The Registering Authorities had resisted the said Writ Petition on
the ground that the land in question was included in the prohibitory list and as
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such, registration of any transaction in relation to such lands was not
permissible.
3. This Writ Petition along with a batch of other Writ Petitions,
raising similar issues, had been disposed of by a Learned Single Judge of the
erstwhile High Court of Judicature at Hyderabad by an Order dated
31.12.2012. The Learned Single Judge while disposing of the said batch of
Writ Petitions had issued certain directions. One of the direction issued was a
direction to the Registering Officers to receive and register documents in
relation to the lands for which there was no notification issued under Section
22-A (2) of the Registration Act, 1908.
4. Aggrieved by the said order, the State has preferred the present
Writ Appeal.
5. It may also be noted that after the disposal of these Writ Petitions,
the issue of doted lands and how they should be treated had come up before
the Full Bench of the erstwhile High Court of Andhra Pradesh at Hyderabad in
the case of Vinjamuri Rajagopala Chary Vs. Government of Andhra Pradesh.
In this Judgment, the Full Bench of the erstwhile High Court of Judicature at
Hyderabad, had issued certain guidelines as to how lands against whom dots
were placed in the revenue records were to be treated.
6. Consequent to the said Judgment, the Andhra Pradesh Dotted
Lands (Updation In Re-Settlement Register) Act, 2017 was enacted.
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7. Learned Government Pleader for Revenue after obtaining
instructions states that all the lands in Sy.No.1010/1 had been removed from
the prohibitory list vide G.O.Ms.No.152, dated 27.03.2023.
8. In view of the aforesaid statement, nothing further survives in this
Writ Appeal and accordingly, this Writ Appeal is dismissed. There shall be no
order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand
closed.
________________________
R. RAGHUNANDAN RAO, J.
_______________
HARINATH.N, J.
BSM
HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
AND
HONOURABLE SRI JUSTICE HARINATH.N
W.A.No.608 OF 2022
(per Hon'ble Sri Justice R. Raghunandan Rao)
Date: 14.10.2024
BSM
