Vinjamuri Sravan Manogna Joshi, vs State Of Andhra Pradesh, on 7 September, 2022

[Cites 7, Cited by 0]

Andhra Pradesh High Court - Amravati

Vinjamuri Sravan Manogna Joshi, vs State Of Andhra Pradesh, on 7 September, 2022

Bench: D Ramesh

bce -
Sy

Between:

wr}

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SEVENTH BDAY OF SEPTEMBER
FW THOUSAND AND TWENTY TWO
(PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: T3889 OF 2024

Vinjarnurl Sravan Manogna Joshi, Son of V. Nrishne Murthy date), Aged about
3? years, Native of Kurnool, Mio fSisS Belfress Cat, Richmond, Texas

Viniarnuri Ganthan Oodf, Son of V. Kdshna Murthy diate}, Aged about 35

years, Native of Rurnool, R/o. S703 Wellington Road, Irving, Texas 7505S.

Both petitioners NO.i and 2 are represented by their GPA Vinjamuri Usha, wife

of Krishna Murthy (Late) Aged about 59 years, Rice G4/3RT Vipsyanagar aciony,

Gon. Municipal sports compiax, Nyderabad-S0QQ0a?.

P23

QQ.

vod

Vinjamurt Madhavi, wife of V.R. Subramanya Sarna, Aged about AS years,

'
Ye

Rig. 208, Neha teawers, Saptagin Nagar, A Garp, Kurnoal District S1600s.

. Petitioners
ARD

Stste of Andhra Pradesh, Represented by lis Principal Secretary, (Stamps

et,

and Registration) secretariat buildings, Velagapudi, Guntur district.

State of Andhra Pradesh, Represented by its Principal Secretary, (Revenue)
secretarial buldings, Velagapudi Guntur district,

Distriat collector, Kurnool, Surneol district.

Revenue Divisional Officer, Kurneal, Kurnool district.

Tahsiidar, Taluk office, Kurmaol Mandal and town, Kurnmol, Kurnool district,

District Registrar, Kurnoal, Kurnool District,

doint Sub Registrar, Kurnool, Karnool District.

. Respondentis
Petifion Med under Article 286 of the Constitution of India praying thai in the
croumstances stated in the affidavit Hed therewith, the High Court may be sleasead
fo issue a wrif, order or direction, peek ably. one in ihe mature of writ of mandamus
declaring the eniry of oroperty. in S.No F2 of Kurnool taluk, Kurnodi district a
ron bited property ragister of Regi siration offias Kurnool maintained by RA and
withoul any noiiication and not enie Raining any documents for registration is = against
He provisions of Seo.28 A of Indian Regittratinn Act and as legal, arbirary and
wiolative of articles 74, 27 and 300.4 of Se natitufion of india besides bei ing violative
of 2 yincipies of natural justice and o ontran ry fo judgunents on this issue rendered by
this Hon'ble court and apex court an consequently direct the respondent No .¥ to
receive and register the documents that would be presented by the selifieners in
respect of the flats in Flat NOU?AG in S.No.?4/2 of Rurncol taluk and release the
Same forthwith, in the iferesis of lusts

LANDS TDP 2024

Setition fled under Section 1ST EPC nraying ihat in ihe circumstances slated
in the affidavit ded | in 1 support af the Wii patio 7, the High Gourt may be pleased to

direct the : respandent No.? ta register the sais deeds thal would be presented by the
neldtioners in respect of Plol No. FC In tes ming leyoul No Q/58 admeasuri ing

436 syyds in S.No P42 of Rurrios! Taluk. and Mandal In the interests of justice,
Panding diaposal of WP 13895 of 2021, on ihe Me af the High Court,

The geltion coming on for hearing, upon perusing the Wirt Petitinn and the
afiidavit fled in support thereof and upon hearing the argumenis of Ms KV. Viiava
Kumar, Advocate for the Pettionerfs), and of GP for Slamns and Registration for ihe
Respondent Nos. 7, 8 anc 7, and of GP for Revenue for the Rescondant Nas, 2 to 5,
the Court made the following:

ORDER:

Deeniie granting lime on several oceasions, the respondents have not chosen to fle thelr counter.

&s contended by the petitioner, the properties which wers acquired by the government way back In the year WS he., €2.08.1954 thraugh an award and sais deed executed by the Society an 23.06.7987. Even on earlier ocoasion aisc when aimilar objections were raised, some of the parties filed W.P.No.2841 of 20¢2 which was sifowed. vide order dated 07.02.2042 and basing on the same registration waa entertained. Again the respondents are taking very sama objection, hance, the present Writ Petition, Considering the above submissions, there shall be interim direction to the respondents to receive and process the documents presented by the petitioners partaining to the subject property, I ils otherwise in compliance of the provisions of the Registration Act, 1908 and ta pass reasoned order as mandated under Section 71 of the Act, sa as to enable the pelitionaris to prefer an appeal under Section 72 af the Act, Tes, 1, 654 Be Cad ~3 eR 8 Q. Fost after four (04) weeks. ee o Sdi- K, SRINIVASA RAJU -

ASSISTANT REGISTRAR TRUE COPY! cee ° SECTION OFFICER e wv VR AO DON NW SR AS Gat FA F EWI The Principal Secretary, Stamps and Ragistration Deparimant, State of Andhra Pradesh. Secretariat Buildings, Velagapudi, Guntur district. The Principal Secretary, Revenue. Department, State of Andhra Fradesh, Secretariat Sulldings, Velaganudi, Guntur district. The District Collectar, Rurmool. Rurnoo! district. The Revenue Divisional Officer, Kurnoal, Kurnoal district, The Tahsilar, Taluk office, Kurnool Mandal and town, Kurnool, Kurnodi district, The District Registrar, Kurnoal, Kurnool istrict The Joint Sub Registrar, Kurnco!, Kurnco! District. (Addresses 7 to 7 ~ by RP AD) One CC to Ms. KV VUAYA KUMAR Advocate [OPUC] Two OCs io GP FOR Stamps and Registration AP) High Court OF Andhra Pradesh. [OUT]

10. Two COs to GP for Revenue, High Court of Andhra Pradesh [QUT]

14. One spare copy 3 HIGH COURT DR, DATED OTR 2082 NOTES POST AFTER FOUR (00) WEEKS.

ORDER WP.No. 123988 of 2024 INTERIAT DIREC TION wt

Unlock Advanced Research with PRISMAI

Andhra Pradesh High Court - Amravati