The State Of Andhra Pradesh, vs Puram Srinivasulu,
2024 Latest Caselaw 8163 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh, vs Puram Srinivasulu, on 9 September, 2024

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                   MAIN CASE No.W.A.No.608 of 2022
                              PROCEEDING SHEET
Sl.No.     DATE                                                        Office
                                          ORDER

Note

09. 09.09.2024 RRR, J & HN, J

The Learned Government Pleader for Revenue, appearing for the appellants, submits that direction (C) in internal page No.28 of the order of the Writ Petitions, stipulates that the Registration Authorities would have to register documents in relation to property shown as dotted lands unless the said property has been included in the prohibitory list maintained under Section 22-A of the Registration Act. He would submit that the property in the present case was included under Section 22-A of the Registration Act. He would further submit that the proper course of action for the respondents would be to approach the authorities in terms of the judgment of the full bench of the erstwhile High Court of Andhra Pradesh reported in Vinjamuri Rajagopala Chary vs. Government of Andhra Pradesh, represented by Principal Secretary, Revenue.

The Learned Government Pleader seeks [P.T.O.]

time to produce the material to show whether the property has been included in the list maintained under Section 22-A of the Registration Act.

Post on 23.09.2024.

_______ RRR, J

______ HN, J MJA