Andhra Pradesh High Court - Amravati
Vattikuti Naga Mohana Rao vs State Of Andhra Pradesh on 18 August, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA neal THURSDAY , THE EIGHTEENTH DAY OF AUGUST TWO THOUSAND AND TWENTY TWO :PRESENT: i + THE HONOURABLE SRI JUSTICE D RAMESH ~~. WRIT PETITION NO: 25916 OF 2022 y Between: _ Vattikuti Naga Mohana Rao, S/o. Koyadora, Aged 59 years, Occ: Cultivation, i ate Rfo. D.No. 24-9-18, P.H-I, Sriramapuram, Bhimavaram, West Godavari District. _ 2 Nattikuti Rama Sita Lakshmi, W/o. Naga Mohana Rao, Aged 55 years, Occ : Housewife, R/o. D.No.24-9-18, PH-1, Sitaramapuram, Bhimavaram, West Godavari District. a Vattikuti Koyadora, S/o. Venkata Ratnam, Aged 76 years, Occ : Cultivation, R/o. a D.No.6-112, Unikili Village, Attili Mandal, West Godavari District. 4, Garapati Rama Devi, W/o. Satyanarayana Babji, Aged 53 years, Occ: Housewife, R/o. D.No.24-1 1-4/2,:Srifamapuram, Bhimavaram, West Godavari -- District. a rer Petitioners 1. State of Andhra Pradesh, Rep. by: its'Principal Secretary to Government, -~ Revenue (Stamps and Registration): Department, Secretariat. Velagapudi, Amaravathi, Guntur District. Se , 2. The Commissioner and Inspector General, Registration and Stamps Department, A Vijayawada, Krishna District. re 3. The Deputy Inspector General of Stamps and Registration, Eluru, Government of Andhra Pradesh, D.No.22B-7, Laxmi Nilayam, Times Compound, Powerpet, ~ Eluru, West Godavari District. -_ 4. The District Registrar, West Godavari District at Eluru. 5, The Joint Sub-Registrar-i, RO (OB),.Eluru, West Godavari District. 6. Manikonda Nagendra Kumar, S/o. Someswara Rao, Aged about 39 years, R/o. DNO.1224, M.1.G-2, A.P.H.B. Colony, Bhimavaram Town and Mandal, West odavari District. saree: 7. Neppalli Adilakshmi, W/o. Prasada Rao, Aged about 75 years, Occ : Housewife, R/o. D.No. 40-15/1-21/2, Flat No.S:F-7, Annapurna Apartments, Venkateswarapuram, Brundavan Coiony, Labbipeta, Vijayawada, Krishna District. ny: , Respondents
WHEREAS the Petitioner above named through their Advocate Sri SARATH KUMAR D presented this Petition: under Article 226-of the Constitution of India praying that in the circumstances stated in the affidavit-filed therewith, the High Court may be pleased to issue a writ, order or direction moré particularly one in the nature of WRIT OF MANDAMUS declaring the ~Letter¥0.G4/550/2020, dated 10.11.2020 addressed by the 4th respondent to the respondents 2 and 5, thereby instructing the 5th respondent to enter necessary entries in E.C..(Encumbrance Certificate) data in respect of G.P.A.No.2241/2019, dated 28.02.2019 through which the petitioners' purchased landed properties admeasuring Ac. 4.25. cents in R.S.No.7/1A, Ac.4.00 cents in R.S.No.4/2, Ac.3.431/2 in R.S.No.4/2,°Ac:2:34 cents in R.S.No.7/1A, Ac.1.07 cents in R.S.No.7/1B, Ac.3.00 cents in R.S.No.7/1 d Ac.0.35 cents in R.S.No.5/1, situated in Amruthalingampeta Village, Vasanthavada Panchayat, Pedapadu Mandal, West Godavari District, under Registered Sale Deeds bearing Document Nos.2013/2019, dated 21.03.2019, 1999/2019 dated "16.03.2019, 2006/2019 dated 19.03.2019, 3545/2019 dated 21.03.2019, 2015/2019 . Oe though Badloed CP. dated 15.03.2019 and 2014/2019, dated 21.03.2 through Registered G.P.A. vide Document No.2241/2019, dated 28.02.2019: executed by the 6th respondent being GPA holder of the 7th respondent, without there:being any authority or sanction of law, as illegal, irregular, irrational and violative of provisions of the Registration Act, 1908 and offends Articles 14 and 21 of Constitution of India and consequently direct the respondents to remove entries in E.0-(Encumbrance Certificate) data in respect of G.P.A.No.2241/2019, dated 28.02.2019 being maintained by the 5th respondent and pass ; .
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri SARATH KUMAR D Advocate for the Petitioner, GP FOR REGISTRATION AND STAMPS, AP (directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, Revenue (Stamps and Registration) Department, Secretariat. Velagapudi, Amaravathi, Guntur District.
2. The Commissioner and Inspector General, Registration and Stamps Department, Vijayawada, Krishna District.
3. The Deputy Inspector General of Stamps and Registration, Eluru, Government of.
Andhra Pradesh, D.No.22B-7, Laxmi Nilayam, Times Compound, Powerpet, Eluru, West Godavari District.
The District Registrar, West Godavari District at Eluru.
The Joint Sub-Registrar-], RO (QB), Eluru, West Godavari District.
Manikonda Nagendra Kumar, S/o. Someswara Rao, Aged about 39 years. R/o.
D.No.122-1, M.I.G-2, A.P.H.B. Colony, Bhimavaram Town and Mandal, West
- Godavari District. oe
7. Neppalli Adilakshmi, W/o. Prasada Rao, Aged about 75 years, Occ . Housewife, : R/o. D.No. 40-15/1-21/2, Flat No.S.F-7; Annapurna Apartments, Venkateswarapuram, Brundavan Colony, Labbipeta, Vijayawada, Krishna District.
Oo are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith(copy enclosed ) this WRIT PETITION should not be admitted on or before which date the case stands posted for hearing.
The Court made the following: ORDER a "Notice to respondent No.s 6 and 7:
Learned counsel for the petitioner/s ig permitted to take out personal notice on the respondents 6 and 7 , through RPAD and file proof of service. 1 Post after four (04) weeks" oe A vy ne AS HITRUE COPY?
4) . or 2 ;
To, oFFICER 1, The Principal Secretary, Revenue (Stamps and Registratioi ) Secretariat. Velagapudi, Amaravathi, Guntur District.
2. The Commissioner and inspector General, Registration and U.amps Department, " Mijayawada, Krishna District. ao
3. The Deputy Inspector General of Stamps and Registration, Eluru, Government of Andhra Pradesh, D.No.22B-7, Laxmi Nilayam, Times Compound, Powerpet, »_-Eluru, West Godavari District. ~
4. The District Registrar, West Godavari District at Eluru.
5. The Joint Sub-Registrar-], RO (QB); Eluru, West Godavari District.
6. Manikonda Nagendra Kumar, S/o. Someswara Rao, Aged about 39 years. R/o.
7" D.No.122-1, M.1.G-2, A.P.H.B. Colony,.-Bhimavaram Town and Mandal, West Godavari District. _
7. Neppalli Adilakshmi, W/o. Prasada Raw: Aged about 75 years, Occ. Housewife, R/o. D.No. 40-15/1-21/2, Flat No.S.F-7, Annapurna Apartments, Venkateswarapuram, Brundavan Colony, Labbipeta, Vijayawada, Krishna . aistrict (Addressess 1 to 7 by RPAD- along with a copy of petition and affidavit)
8. One CC to SRI. SARATH KUMAR B:Advocate [OPUC]
9. TweCCs to GP FOR REGISTRATION AND STAMPS (AP) ,High Court Of Andhra Pradesh. [OUT] ce
10. One spare copy.
PSK HIGH COURT DRJ DATED:18/08/2022 NOTE : POST AFTER FOUR(04) WEEKS.
NOTICE BEFORE ADMISSION WP.No.25916 of 2022