Andhra Pradesh High Court - Amravati
Pinnamaraju Gopal Krishnam Raju, vs The State Of Andhra Pradesh, on 5 October, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
we IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI: MONDAY, THE FIFTH DAY OF OCTOBER i TWO THOUSAND AND TWENTY ' :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA IA No. 1 OF 2020 IN WP NO: 14504 OF 2020 Between: Pinnamaraju Gopal Krishnam Raju, S/o Rama Krishna Raju S/o. Late Morri Raju. ..Petitioner AND 1. The State of Andhra Pradesh, rep by its, Principal Secretary, (Stamps and Registration) Department, Secretariat Buildings, Velagapudi, Amaravthi, Guntur District. District Collector, Visakhapatnam, Visakhapatnam District. The District Registrar, Visakhapatnam District, Visakhapatnam. The Joint Sub-Registrar, Madhuwada, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District. The Thasildar, Paradesipalem, Mandal, Madhurawada area, Visakhapatnam. ...Respondents Mawr Counsel for the Petitioner: SRI BATHULA RAJ KIRAN Counsel for the Respondents : GP FOR REGISTRATION AND STAMPS Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents to consider and pass appropriate order on the representations of the petitioner dated 23-08-2018, 03-02-2020 and 04-07-2020 for deleting the lands of the petitioner in an extent of land Ac.4.76 out of Ac. 5.00 situated in Sy Noi56/6 of. Paradesipalem Village, Madhurawada Mandalam, Visakhapatnam, A.P, from Prohibited list under Section 22-A of Registration Act 1908 in the interest of justice and pending disposal of WP No.14504 of 2020, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case). The Court made the following ORDER:
"In the present petition, pending consideration of the main relief the petitioner is seeking consideration of representations dated 23.08.2018, 03.02.2020 and 04.07.2020, submitted by the petitioner for deleting the petitioner's lands from prohibited list under Section 22-A of the Registration Act. The second respondent is directed to take appropriate action and pass orders in accordance with law on the petitioner's representations mentioned above, within a period of six (6) weeks from the date of receipt of the copy of the order.
Accordingly, I|.A.No.1 of 202 is ordered." Sd/- K. VENKAIAH ASSISTANT,REGISTRAR ITTRUE COPY// ee For ASSISTANT REGISTRAR To,
1. The Principal Secretary, (Stamps & Registration) Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravthi, Guntur District. The District Collector, Visakhapatnam, Visakhapatnam District. The District Registrar, Visakhapatnam District, Visakhapatnam. The Joint Sub-Registrar, Madhuwada, Visakhapatnam, Visakhapatnam District. The Revenue Divisional Officer, Visakhapatnam, Visakhapatnam District. The Thasildar, Paradesipalem, Mandal, Madhurawada area, Visakhapatnam.(Addresses Nos 1 to 6 By RPAD) One CC to Sri. Bathula Raj Kiran Advocate [OPUC] Two CCs to GP for Registration & Stamps, High Court of Andhra Pradesh. [OUT] One spare copy AARWN co CON HIGH COURT NJS,J DATED:05/10/2020 ORDER IA No. 1 OF 2020 IN WP.No.14504 of 2020 INTERIM DIRECTION