Golla Nagaveni vs The State Of Andhra Pradesh
2024 Latest Caselaw 8937 AP

Citation : 2024 Latest Caselaw 8937 AP
Judgement Date : 26 September, 2024

Andhra Pradesh High Court - Amravati

Golla Nagaveni vs The State Of Andhra Pradesh on 26 September, 2024

APHC010305392024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                   [3328]
                          (Special Original Jurisdiction)

          THURSDAY ,THE TWENTY SIXTH DAY OF SEPTEMBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

   THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
                         PRASAD

                     WRIT PETITION NO: 15407/2024

Between:

  1. GOLLA NAGAVENI, D/O. G. HANUMANTHU AGED ABOUT 39
     YEARS. OCC HOUSE WIFE R/O. H.NO 18/578, ADONI MANDAL
     AND VILLAGE KURNOOL DISTRICT

                                                        ...PETITIONER

                                 AND

  1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
     SECRETARY.    STAMPS   AND REGISTRATION DEPARTMENT
     SECRETARIAT, VELAGAPUDI, ANDHRA PRADESH

  2. THE DISTRICT REGISTRAR, REGISTRATION             AND    STAMPS,
     KURNOOL DISTRICT

  3. THE SUB REGISTRAR, SRO, ADONI, KURNOOL DISTRICT

                                                    ...RESPONDENT(S):

Counsel for the Petitioner:

  1. MSVS SUDHA RANI

Counsel for the Respondent(S):

  1. GP FOR REGISTRATION AND STAMPS

The Court made the following:
                                         2



ORAL ORDER:

Heard Ms.M.S.V.S.Sudha Rani, Learned Counsel for the Petitioner and

Sri K.Arun Chowdary, learned Assistant Government Pleader.

2. Learned Assistant Government Pleader submitted Written Instruction

given by the District Registrar, Kurnool, dated 12.09.2024 along with copy of

prohibited list. The Relevant portion of the Written Instruction is extracted

hereunder:

"In this regard it is humbly submitted that it is a fact that the petitioner submitted application for deletion of scheduled property received through respondent no.3 vide letter dt.03- 12-2022and also enclosed copies of orders of honourable court.

It is humbly submitted that the request of the petitioner as recommended by the 3rd respondent was dully examined and taking into consideration of the judgment passed by the honourable court in SO No.180/2012 and also award passed in Os No.447/2019 by the Honourable Lokayukta, the scheduled property was deleted from the Prohibited Properties list. Attested de-notified copy is enclosed for kind perusal. In view of the circumstances, it is humbly submitted that the writ petition be closed as implemented".

3. The Written Instruction would indicate that the property of the Writ

Petitioner is deleted from the prohibited properties list. De-notified prohibition

list would indicate that the same property to an extent of Ac.4.00 cents in

Sy.No.56 of Mandagiri Village, Adoni Mandal, Kurnool District as having been

de-notified vide proceeding dated 08.08.2024.

4. In this view of the matter, the grievance of the Writ Petitioner is

redressed.

5. Accordingly, this Writ Petition is disposed of. No order as to costs.

6. Interlocutory Applications, if any, stand closed in terms of this order.

_________________________________ GANNAMANENIRAMAKRISHNA PRASAD, J

Dt: 26.09.2024 RSD

THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD