Andhra Pradesh High Court - Amravati
Sri Eedara Lenin Babu vs The State Of Andhra Pradesh on 18 September, 2024
APHC010397572024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3328]
(Special Original Jurisdiction)
WEDNESDAY ,THE EIGHTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
PRASAD
WRIT PETITION NO: 20526/2024
Between:
1. SRI EEDARA LENIN BABU,, S/O SAMBASIVA RAO, AGED ABOUT
57 YEARS, R/O D.NO.54-19-22/4-1, FLAT.NO.401, ELITE HEIGHTS,
LIE COLONY, NEAR HP GAS GODOWN VIJAYAWADA-8, KRISHNA
DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY REVENUE, SECRETARIAT BUILDING A.P.
SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT,
ANDHRA PRADESH.
2. THE DISTRICT REGISTRAR, GUNTUR DISTRICT.
3. THE SUB REGISTRAR, MANGALAGIRI, GUNTUR DISTRICT.
4. SMT YARLAGADDA SWARAJYA LAKSHMI, W/O VENKATA
BRAHMENDRA VARA PRASAD, R/O FLAT NO.201, TRENDSET
HARMONY, GAYATRI NAGAR, VIJAYAWADA, KRISHNA DISTRICT.
5. SRI YARLAGADDA SARATH CHANDRA MOULI, W/O VENKATA
BRAHMENDRA VARA PRASAD, R/O FLAT NO.201, TRENDSET
HARMONY, GAYATRI NAGAR, VIJAYAWADA, KRISHNA DISTRICT.
6. SMT YARLAGADDA DIVYA, W/O AGARLAMUDI KALYAN CHANDRA,
2
R/O FLAT NO.201, TRENDSET HARMONY, GAYATRI NAGAR,
VIJAYAWADA, KRISHNA DISTRICT.
...RESPONDENT(S):
Counsel for the Petitioner:
1. BOPPANA TAPASWI
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR REGISTRATION AND STAMPS
The Court made the following:
ORAL ORDER:
Heard Sri Boppana Tapaswi, learned Counsel for the Petitioner and Sri Arjun Chowdary, learned Assistant Government Pleader for Revenue.
2. The present Writ Petition is filed by the Defendant in O.S.No.86 of 2024 complaining of the inaction on the part of the Official Respondents in not entertaining the Representation submitted by the Writ Petitioner dated 18.06.2024 (Ex.P5). Through the Representation, which is addressed to the Sub-Registrar, Mangalagiri, the Writ Petitioner is requesting the Sub-Registrar not to register any documents in respect of the properties mentioned in the Suit Schedule therein i.e., of an extent of Ac.2.01 cents in Pedavadlapidi Village bearing D.No.46-2. The said Representation would also indicate that I.A.No.372 of 2024 is also filed in O.S.No.86 of 2024 but the Civil Court has not passed any orders of temporary injunction restraining the Defendants therein from alienating the property.
3
3. While the I.A.No.372 of 2024 is pending on the file of the XII Additional District Judge, Guntur in O.S.No.86 of 2024, this Court is of the opinion that the Writ Court shall not entertain any such plea to consider the Representation in as much as the Civil Court is the appropriate forum to seek any direction in this regard in the pending Suit.
4. In this view of the matter, this Writ Petition is devoid of any merit. Accordingly, this Writ Petition is dismissed. No order as to costs.
5. Interlocutory Applications, if any, stand closed in terms of this order.
_________________________________ GANNAMANENIRAMAKRISHNA PRASAD, J Dt: 18.09.2024 VTS