Andhra Pradesh High Court - Amravati
Jalla Sudharshan Reddy vs V.Vijayarama Raju, I.A.S., on 11 April, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.: C.C. No.1896 of 2021
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE
7. 11.04.2022 MGR, J
I.A.No.1 of 2022
This petition is filed under Rule 18 of the contempt of
Court Rules to dispense with the personal appearance of the
petitioner/respondent, as the presence of the petitioner is
required in the District as Sri Kodanda Ramaswamy Bramhotsavalu-2022 are scheduled to be celebrated from 09.04.2022 to 19.04.2022 in Vontimitta of YSR Kadapa District, and Sri Kodanda Ramaswamy Kalyanotsavam is scheduled to be celebrated on 15.04.2022 and for which the Hon'ble Chief Minister of Andhra Pradesh is attending for Kalyanotsavam and he has to make all necessary arrangements for the VVIPs.
Considering the averments in the affidavit and the submissions made, presence of the petitioner is dispensed with for today.
Accordingly, the application is ordered.
________ MGR,J C.C.No.1896 of 2021 Sri G.L.Nageswar Rao, learned Government Pleader for Revenue appearing for the sole respondent states that the petitioner lands are not included in prohibitory list neither under the provisions of Section 22-A nor under the provisions of Section 22-E of the Registration Act, 1908 and only earlier incumbents send a proposal to the Government to include in the prohibited property list. There is no hindrance for the petitioners to file an application for issuance of Pattadar Passbook under the provisions of the A.P. Rights in Land and Pattadar Pass Book Act, 1976 and if an application is filed before the competent authority, the authority will consider the same as per law and if the petitioner intends to sell away property, there is no restraint or hindrance to register the properties in favour of the third parties as the registration authorities are not prohibited from the registration of the documents in respect of the land.
Sri V.R.Reddy Kovvuri, learned counsel for the petitioner submits that the petitioner will approach the concerned authority for issuance of pattadar passbooks by way of proper application.
Post on 25.04.2022.
________ MGR,J CHD