Andhra Pradesh High Court - Amravati
M/S Khande Builders, vs The State Of Andhra Pradesh, on 2 May, 2024
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION No.8058 of 2024
M/s Khande Builders, Bit-2, D.No.27-3-668, AC
Nagar, Nellore-524002, Represented by its
Manging Partner, Khande Viswanadh.
... Petitioner.
Versus
The State of Andhra Pradesh, Rep. by its Principal
Secretary, Revenue (Registration and Stamps)
Department, Secretariat, Velagapudi, Amavarathi,
A.P. and four others.
... Respondents.
Counsel for the petitioner : Sri S.V.S.S.Siva Ram
Counsel for respondents : GP for Stamps & Registration
ORDER
Heard Sri S.V.S.S.Siva Ram, learned counsel for petitioner and learned Assistant Government Pleader for Stamps & Registration for respondents.
2. The grievance of the petitioner is that the appeal filed by the petitioner vide Ref.No/CCRA/4692/2019 dated 20.08.2019 on the file of 2nd respondent, is not disposed of.
3. It is the case of petitioner that against the order passed by the District Registrar of Assurances, Nellore vide Memo Page 2 of 2 SRSJ WP No.8058 of 2024 No.G1/2300/2018 dated 14.06.2019, petitioner filed appeal before the 2nd respondent. In fact, the 2nd respondent issued notice dated 06.07.2022 indicating the date of hearing on 19.07.2022, however, the appeal was not disposed of so far.
4. Learned Assistant Government Pleader for Stamps & Registration would submit the 2nd respondent will consider the appeal and pass appropriate orders as expeditiously as possible.
5. In view of submission of learned Assistant Government Pleader for Stamps & Registration, without going into other aspects, the Writ Petition is disposed of directing the 2nd respondent to dispose of appeal/revision filed by the petitioner vide Ref.No/CCRA/4692/2019 dated 20.08.2019, as expeditiously as possible, strictly in accordance with law, preferably within a period of three months from the date of receipt of a copy of this order. No costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
__________________________ JUSTICE SUBBA REDDY SATTI nd 2 May, 2024 PVD