Andhra Pradesh High Court - Amravati
K.Bhaskar Chowdary vs The District Collector on 18 July, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No:W.P.No. 19503 of 2022
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
01. 18.07.2022 DR, J
The learned counsel appearing for the
petitioner has brought to the notice of this court the
orders issued by the District Collector,
Visakhapatnam, who is the competent authority to
delete the subject properties from 22-A Prohibited
List, vide D.Dis.No.2231/2010/E1, dated
24.12.2010, wherein, it is categorically stated that
the land measuring Ac.5.00 Cts covered by
Sy.No.71/5P of Paradesipalem Village of
Visakhapatnam Rural Mandal, which was assigned
to Smt. Teegala Jayalakshmi W/o Krishna Rao and
Smt. G.Radhabai W/o Narasinga Rao @ Ac. 2.50
each on payment of market value, is hereby deleted
from the purview of Section 22-A of Registration
Act. Despite the above orders, the 5th and 6th
respondents are not entertaining the documents
submitted by the petitioner and orally informed that the Sy.No.71 of Paradesipalem Village of Visakhaptnam Rural Mandal is included in the prohibited list. In this regard, the learned counsel for the petitioner contends the petitioner's property is covered by Sy.No.71/5 of Paradesipalem, Visakhapatnam Rural.
In view of the above circumstances, there shall be a direction to the 5th and 6th respondents to receive and register the documents with regard to the subject property, taking into consideration the orders passed by the District Collector, Visakhapatnam, vide D.Dis.No.2231/2010/E1, dated 24.12.2010.
SL. DATE ORDER OFFICE NO. NOTE
Post after four weeks. Meanwhile, the respondents are directed to file counter.
___________ D.RAMESH,J PA.