Andhra Pradesh High Court - Amravati
T.Venkatesh, Ananthapur District ... vs Prl. Secretary, Revenue Dept., Hyd 3 ... on 23 July, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.11281 OF 2015
ORDER:
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-
"....to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of the 4th respondent into receiving and processing the document relating to the sale of the agricultural land situated in Sy.No.509-5B in an extent of Ac.0-77 cents of Koduru Village, Chilamathur Mandal, Anantapur District and insisting to obtain No-Objection Certificate from the Revenue Authorities is illegal, arbitrary and in violation of principles of Natural Justice and in violation of Articles 14 and 21 of the Constitution of India and consequently direct the 4th respondent to receive and process the document relating to the above said land and pass such other order or orders."
2. Though the petitioners made several allegations against the respondents, during hearing, learned counsel for the petitioners requested this Court, without touching the merits of the case, to issue a direction to the respondents to receive and register the document of the petitioner.
3. Learned Government Pleader for Stamps and Registration readily agreed to receive and process the document of the petitioners, in accordance with law.
4. In view of the concession given by the learned Government Pleader for Stamps and Registration, respondents are directed to receive and process the document submitted by the petitioners, in accordance with law.
5. With the above direction, the Writ Petition is disposed of. No costs.
As a sequel miscellaneous application, pending, if any, shall also stand closed.
__________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date: 23.07.2021 VSL 2 THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO.11281 OF 2015 Date: 23.07.2021 VSL