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[Cites 16, Cited by 0]

Andhra Pradesh High Court - Amravati

Maganti Subrahmanya Chowdary vs 8 on 9 February, 2026

Author: Cheekati Manavendranath Roy

Bench: Cheekati Manavendranath Roy

13588]

OS S THE. HIGH COURT C OF ANDHRA PRADESH AT AMARAVATI.

(SPECIAL ORIGINAL JURISDICTION}
MONDAY, THE NINTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY Six
-PRESENT: | .
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
a AND
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
RIT PETITION NOs: 33023, 26472, 32776, 32777, 32925, 32927, 32920, |
33987 AND 33992 OF 2022
WRIT PETITION NO: 33023 OF 2022

Behwean
1. Maganti Subrahmanya Chowdary, So M.Malliikarjuna Rao, Aged about
86 years Occ: Doctor, Rio Plot No 5-8, DoorNo 59-827, Vasudha

Aparimenis, Gayathri Nagar, Viiavyawada.

be}

. Maganti Adarsh, Sfo M. Subrahmanya Chowdary, Aged about 43 years
ce: Husiness, Ris Plof No.5-6, Door. No 59-8-7, Vasudha Apariments,
Gayathri Nagar, Viiayawada.

3. Magant! Anoohya, VWio V. Sarash, Aged a about 38 years, Goce: Business,

Rio Plot No.5-6, Door.No 58-8s?, Vasucha Apartments, Gayathri Nagar, --

Vilayawada,

Petitioners
AND

. The State of Andhra Pradesh, Represented by iis Principal Secretary

vol

(Stamps and Registration), Secretariat, Amaravati, Anchra Pradesh

oo

The insmector-Ganeral of necisttation and Stamos, Of: Door No 8-59,

Pa

RK Spring Valley Apartments, & dupugallu, Kankipadu Mandal,
Viiayawada S24 154,


¢

The District "eat sirar, ON PH iste! ict Ragistrar of Assurances & fame and

int

cay gee

The Sub b-Registrar Mangala gin, Near Potice Station, Guntur 822 Bak

be

S. The Joint Sab. Registrar, Mangalagir, Near Patios Station, Guntur S23
S83.

ty

S. Wis Maniesra Canstructiang Linied., A Company imorporated under
the Companies Act, 2013 Manieera Trinity. C orporaie, INTU Hitech City
Road, Kukatpally Hyderabad O00 O72, Represented by ffs | Managing
Director, G. Yoganand, So Late G. Chenne Kesayulu, Aged about 84

Hyderabad SOO O35.

ced

8, Oce: Service, Rio Plot No.47, H.No. 50.87/47, Street No 4
ndevi Kalyan Estates, Secunderabad - S00 DSP.
Respondants

"any

Mefition under Article 208 of the Sansttution o Findia praying that i in the

Ae

circumstances stated In the affidavit fled the rewith, the High Court may be

Neased to issue a writ, order or direnti Of, More particularly one in the nature

"yrs

of writ of rnandamus declaring the action of {he Respondent Nos.3 to 5 in not

oa

fafowing the procedure under Section S203} and Sections 23, 85 of the

>

Registration Act 1908 (hereinafter called the Registratio Act and in
watering the alleged No.G312 of S090 dated oo 'OGRO22 .erenuied by the

obth Respondent in favour of the Seventh Respandent in respect of Flat

No.809, "Satavahana"™ Block with a catpel area of 758 Sq f with one Parking

civided share of land out of the fota! and-adinoassing 24,006 & Sayds situated

by

Mm RS.No.S89 and 3899/4 at Agnakury Vilage, Magalagiri Mandal, Guntur

we
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Respondent Nos.3 to 5 fo cancel the re egistration of the Sale Deed No. G842 of

2028 dated O2/08/2022 In the hooks and records under the Act, and sot fo


seventh Respondent in respect of the "Manieera-Monarch Apartments™ iniand:
ad-measuring 24,006 Saqyds in RS.No.399 and 399/41 af Afmakuru Vilage,
Magalagin' Mandal, Guntur District and to direct the First Respandent fo
forthwith iniliste disciplinary action against Respondent Nos.2 io § in the
folowing circumstances.

IANO: 1 OF 2022

Petition under Section 151 CPC is filed praying that in the

circumstances stated in the grounds filed in support af the petition, the
High Court may be pleased to suspend the Sale Deed No. O442 of 2URS
dated Q2/O8/2022 executed in respect of "Flat No.808, Satavahana Block,
Manjeera Monarch Apartments" with a carpet area of 738 Salt with one
Parking Spaces acd-measuring 113 Satin the Sub Cellar along with 31
Syyds un-divided share of fand out of the land-admeasuring 24,008 oo. yds in
RO.NO.399 and 388/1 at Atnakuru Vilage, Magalagiri Mandal, Guntur Oieinct
on the file of Respondent Nos.4 and 5, Pending disposal of WP 33029 of
2022, on the fle of the High Court,

IANO: 1 OF 2698 Oo

Petition under Section 757 CPr ie fed praying that in the

circumstances stated in the affidavit filed © support of the petition, the High
Court may be pleased to permit the Petiionars to withdraw the above Vn
Patilion No. 33023 of 2622, Pending disposal of WE 33023 of 2022, on the Hie
of the High Court,

WRIT PETITION NQ: 28472 OF 2032

Between: _
1. Maganti Subrahmanya Chowdary, Sio M Malikaruna Rao. Aged about
S6 years Oce: Doctor, RYo Pint Noo-8, DoorNo 59-8-7, Vasucha
Apartments, Gayathri Nagar, Vilayawada,

é. Magant Adarsh, Sfo M. Subrahmanya Chowdary, Aged about 42 years
Soc: Business, RYo Plot No.5-8. Door Ne DS-8-¥, Vasucha Apartments,

Gayathd Nagar, Viayawacda,

tad


Maganti Anoohya, Wo V.Sa fosh, Aged about 36 years , Qoe: Business,

Rio Plot No 8-8, Doar, 50-8-7 Vasudh a Apartments; Gayathy rh Nagar,

Be Patitioners

1. The State of Andhra Prag eeh, Represented by its Pring: ipal Secretary
(Stamps and Regis istration}, Secretariat, Amaravatl, Andhra Pradesh

2. The inspector-General « Y Registration and Star Tips, OFF Door No S-

$8, RLUK Spring Valley Apartments, Edupugallu, Kankipadu Mandal,
Vilayawada Se4 154.

Lek

The ONstrict Registrar, OF Oketicr Registrar of Assurances Starips
and Registration Department, Guntur 883 aso.

4, The Sub. Reaqistrar Mangalagir, Near Polies Station, Guntur S22 aen

on

The Joint Su iD-Registrar, Mangal: agin, Near Patice Sfation, Guoifur
Sac 880.

8. Mis Manieera Constr uctons Limited. A Campany incorporated
under the Companies Act, 2073 , Manjeora Tanky Cornorate, INTU
Hitech City Road, Rukatpally Hyderabad S00 07 ra, f Represented by
fis Managing Director, G.Youanand, S/o Late G Chennakesavyuly,
Aged about 81 years, Rio Plot No 18, Ashwini Heights, Road No -70.
Jubilee Hills Hyderabad 6 SO O33.

NB Ray 'ayashree, Wio N Sharath Gupta, Aged about 35 years, Oce:
Gavernment Service, RYo Sear No.8. 154 "fe. ard "Ooh Sr Sal

Enclave, Opp Krishna Gas AVar

Vilayawada,
Respondents

stounstannes Stated In the aNidavit flea hersavith, the 4} gn Cot un may be

picasee {8 issue a writ, order or oi rection, more ps articularly one in the nature

fol lowing the procedure unde r Sec chon 3S

writ of mandamus dectarin mg the action of the Respondent Nas.3 fo 5 in not


Reuistration Act, 1908 and in registering the alleged Sale Deed No.8154 of
8022 dated 18: OF /9022 exacuied by the Sixth. Respondent in favour.of. the
Seventh Respondent in raspect of Flat No.?OS, Vieya' Block wih @ carpet
area of 732 Sqft with one Parking Space ad-measuring 7173 Sq ft in the Sub-
Gellar along with 31 Sa.yds un-divi dec share of Jand out of fand-admeasuring
24,006 Sqyds situated in RS.No.398 and 3909/1 af Atmakuru Village,
Magalagii Mandal, Guntur District as legal, violative of principles of natural
justice and Articles 14, 19, 21 and 300 A of the Consiitution of india and

"

consequently direct the Respondent Nas.3 fo 5 to cancel the registration of
the Gale Deed No.§8154 of 2022 dated 18/07/8022 In the books and records
under the Aci, and not to enteriain any registrations of documents execuled by
the Sixth Respondent in respect of "Manieera Monarch Aparimenis" situated
i lanc-admeasuring 24,000 Se.yds in RS.No.389 anc SO8/7 st Atmakuru
Village, Magaiagir! Mandal, Guntur District and to direct the First esnondent
to Jorihwith iniliate disniglinary action against Respondent Nos.2 to 5;

IANO: 1 OF 2022 : | |

Petition under Section 191. CPC is fled praying that in the

circumstances stated in the grounds fed in support of the petition, the
High Gourt may be pleased to direct the Respondent Authorities not to
enertain regisirations of any docurriants executed by the Sixth Resmancent h
respect of "Manieera Monarch Apartments" situated in land-admeasuring
24,008 Sa.yds im RS.Noo8o and 38/1 at Atmakuru Village, Magalagir
Mandal, Guntur District and fo direct the First Respondent fo forthwith inflate
disciplinary action againat Respondent Nos.2 to 5, Pending disposal of WP
2od72 of 2082, on the He of the High Court.

IANO: 2 OF 2022

Pelion under Section 167 CPC is filed praying that in the

circumsiances sisted in the grounds fed in supmort of the petition, the
High Court may be pleased to suspend the Sale Deed No 8154 of 2092
Gated P6/Oy/e022 executed In respect of Flat No.70S, "Vilaya' Block with a

carpel area of Se Sak with one Parki na Spa ace achineasuring 7735 Sq.f in the

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WRIT PETITION NQ

Setween:

{ No 8-8,

BO years Occ Doctor,

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Vilayawad

Petitioners

The State of Andhra Pracesh, Renpres

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5. The doint Sub-Regist far, Mangalagir, Neer Folice Station, Guntur
_ 522.880.
Mis Manieera Constructions Limited. A Company incorporated

os

under the Garripanias Act, 2013 Manjeera Trinity Corporate, INTU
Hiech City Road, Kukatoally Hyderabad 500 OFZ, Represenied by
iis Managing Director, G.Yoganand, S/o Late G Chennakesavuly,
Aged about 61 years, R/o Plot No.18, Ashwini Height vis, Road No -70,
Jubise Hills Hyderabad 500 043

. MS.RLK Prasad, S/o M Subba Rao, Aged about 63 years, Occ:

service, Rio 305, Gonal Apat imenis, Raghurama Street,

wad

Moghairaipuram, Vilayawada, Andhra Pradesh - 520 010.

Respandant

Petition uncer Article 226 of the Constitution of India praying that in the
circumstances staied in the affidavit fled therewith, the High Courl may be
teased fo issue 9 writ, order or direction, rmore particularly one in ihe nature
of writ of mandamus declaring the action of the Resnandent Nas.3 fo 9 in not
following the procedure under Section 26(3} and Sectlons 23, 35 of the
Regisiration Act, 1908 (hereinafier called the 'Registration Act') and in
registering ihe alleged Sale Deed No. S415 of S082 dated 21/07/2022
execuled in respect of 'Sale Deer No.8@415 of 2022 dated 2VQT/2022
execuied by the Sixth Respondent in favour of the Seventh Respondent in
respect of Flat No. ?O02, "Vishnu" Block with a carpet area of 1287 Sai with
two Parking Spaces aduneasuring 226 Sq.ft in the Cellar along with 83 Se.yds
undivided share of land out of ihe total land-acmeasuring 44,005 So yds
stuated in RS NaSes and 3299/7 af Afmekuru Village, Magelagiri Mandal
Gumur District as illegal, violative of principles of natural justice and Anicies
14, 72, 21 and 300 A of the Constitution of India and consequently direct the
Respondent Nos.d to § in cancel the registration of the Sale Deed No. 8415 af
2QSs daled 21/7/2022 in the hooks and records under the Act, and nai to
entertain any further registrations: of documents by the presented by the

Seventh Respondent im respect of the 'Manicers a Monarch Apartments' in dand

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3. Maganti Anoohya, Vio V.Sarosh, Aged about 35 years, Occ: Business,
RIS. Plot No.8-5, Goor.No 59-8-7, Vasudha Apartments, Gayathri Nagar,
Vilayawaa],
Patitioners
SAND

_ The State of Andhra Pradesh, Represented by its Principal Secrelary

werd

(Stamps and Registration}, Secretariat, Amaravall, Andhra Pradesh

he

The Inspector-General of Registration and Stamps, Of Door No.o-
&9, RK Spring Valley Apartments, Edupugallu, Kankipadu Mandal,

Vilayawada S27 151.

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and Registration Department, Guntur 522 50.
4. The Sub-Registrar Mangalagir, Near Police Station, Guntur S22 680.
5. The Joint Sub-Registrar, Mangalagiri, Near Poloe Station, Gauntur
822 860. RE

&. Mis Manieera Constructions Limited., A Company Incarporated

as

IA
x

under fhe Companies Act, 2013 Manieera Trinfy Corporate, INTU
Hitech City Road, Kukatpally Hyderabad 500 072, Represented by
iis Managing Director, G Yoqanand, S/o Late G Chennakesavuly,
Aged about 67 years, R/o Plot No.18, Ashwirt Heights, Road No ~?0.
Jubilee Hills Hyderabad 500 O33.

. Bommereddy Hemalatha, D/o B.Balaram! Reddy, Aged aboul 46

ond

years, Occ: Housewife, Rio H.No.2-88, Atmakuru Village,

'dat

Mangalagirl, Guntur District, Andhra Pradesh - 922 502

-- | Respondent

Petition under Article 226 of the Constitdion of india praying that in the
circurnsiances stated in the affidavit fled therewith, the High Court may be
pleased fo issue a writ, order or direction, more particularly one in the nature
of wit of mandamus declaring the actinn of the Respondent Nos.3 fo 5 in not
folowing the procedure under Section SS(3) and Sections 23, 35 of the

Registration Act 1908 (hereinaffer called the "Registration Act"} and in


ws

executed - ihe eneenn  infave nur of Se venth Respondent in espe
Parking Space ad-measuring 173 ney in the Sub-Cellar along with 81 Sq yes
urbdivided share of land out of the fotal ees 24,008 Sayels
situated i RS.No.39o and SOQ at Atraakuru ¥ age, Mage lagi? Mandal
14, 79, 21 and 300 A of the Constity ition of india and consequently direct the
Respondent Nos. te § to cance! the reqistration of the Gale Deed No 8780 of
a022 dated 25/07/2022 In the books and records uncer the Act, and not to
enieriain any further regi istr ations | of documents by ihe presented by the
Seventh Respondent in respect of the "Maniesra Monarch Apariments' in land
ad-measuring 24,005 Saq.yds in RS No 299 and S8e/t at Atmakuru Vilage,

Magslagii Mandal, Guntur (Nstrict anal fo direct the First Responelent to

0

co

againal Ressoncdent Nos to 5 in the

je

forthwith initiate disciplinary action :
following circumstances,
iA NO: 1 OF 2026

Petition under Section 181 CPC is Hed praying that in the

circumsianoss stated in the affidavit fled in support of the setdion, fhe High
Gaur may be pleased fo permit the Petifioners to withdraw the above iirit
Rettion No. 3277? of 2028, Pending disposal of WP 32777 of eee, an the Me
of the High Court. |

IA NO: 1 OF 2022

Petiion under Section 187 CPO is filed praying that in the

circumsiances stated in the affidavit Sled in a upport of the petition, the High

v

Court may be gleased to suspend the Sais Deed No. 8°60 of 2029 dat
er:

MOV/20S2 executed in respect of "Flat No.404, Satavahans Biock, Manieera

=

Monarch Apartments" with a carpet area of 787 suf with one Parking S

o4

a-measunng 113 Sqft in the Sub-Cellar along with 34 Sx. yds un-civicles
vad

share of land out of the fand-admeasudn Wg 24.005 Seuyds in RS No. 399 and

Seoit af Atmakuru Vilage, Magal agn iri Mar sal, Gu niur CNstret on the fie of

as


Respondent Nos. and 5, Pending disposal of WP S277) of 2022, on the fle

of the High Court.

WRIT PETITION NO: 32928 OF 2022

| 'Between: a

s

ba

fo

Maganii Subrahmanya Chowdary, S/o M. Mall Heatiina B a0, Aged about
86 years Oce: Docter, Rio Plot No.5-6, DoorNo 59-8-7. Vasudha
Aparimenis, Gayathri Nagar, Vilayawada.
Magant Adarsh, Sio M.Subrahmanya Chowdary, Aged about 42 years
Occ: Business, Ria Plot No.§-8, DoorNo 59-8-7, Vasucha Aparimants,
Gayathri Wage Vijayawada,
Maganti Anoohya, VWo V.Sarash, Aged about 36 years, Occ: Business
Rio Plat No.5-8, Qoor.No 59- 87, Vasucdha Apariments, Gayathri Nagar,
Vilayawada.

Fettioners

AND
1. The State of Andhra Pradesh, Represented by His Principal Secretary
(Stamps and Registration}, Secretariat, Amaravall, Andhra Pradesh

Hoe

. The inspector-General of Registration and Stamps, (4 Door No.8.
8, R.R.Spring Valley Apartments, Edu mugally, Rankipadu Mandal,
Visyawade 527 751.

o3

The District Registrar, Of District Registrar of Assurances Ste ainips
and Registration Department, Guniur 5233 866.

4. The Sub-Registrar Mangalag il, Near Police Station, Guntur $22 680.

st

The Joint Sub-Registrar, Mangalagiri, Near Police Station, Guntur
S22 BGO,

& M/s Manjeera Constructions Limited. A Gampary incorporated
under the Companies Act, 2012 Manjeera Trinity € -orporais, JNTU
Milech City Road, Kukatpally Hyderabad 500 OF2, Represented by
iis Managing Director, G.Yoganand, Sfo Late G Chennakesavul,
Aged about 81 years, Rio Plot No.8, As shwit m Heights, Road No -7O
Jubilee Hills Hyderabad 500 033. 7

an
Rare


muy

» Veerabhadra Rao, Slo FP Sambaiah, Aged about 7o years, One:

3
wonand
to

e

- Service, Rio-D.No 8-253/1, Latha Residency, fet No.7? Ashok
Nagar, Viayawada (Rural), Kanuru, krishna District.

Respondents
Pattion under Ariicie 228 of the Constitution of incla praying that in the
circumstances stated in the aficevt fed therewith, the High Court may be
gieased {fo issue a wri, order or di rection, mare particularly one in the nature
of writ af mandamus declaring the action of the Respondent Nos.3 fo § In not
following the procedure under Section SOO) and Sections 23, 346 of the
Registration Act, 1908 ¢herainatier galled the "Registration Act") and in
ragistering the alleged Deed No. 8418 of 2092 dated S 1/07/2022 executed by
fhe Shih Resmancent in favour of the Seventh Respondent in resmect of Flat
No.102, "Vijaya" Sleck with a carpel area of 715% so. with one Parsing
ae aduneasuring 113 Sq f in the Sub Cellar along with 46 ae S ur
vided share of land out of the fetal { land-admeasuring 24,006 Sqyds situated
in RS.No gs and SSO al Atmakutu Ville age, Magalagil Mandal, Guriur
District as legal, violative of princi iples natural justice and Articles 14, 19, 27
and G00 A of the Constitution of India and consequently diract the Respondent
Nos.3 fo 5 to cance! the registration of the Sale Deed No. 8418 of 2002 dated
2 WO7/2022 in the books and records under the Act, and not fo entertain an ry
further registrations of documents by the presented y fhe Seventh

Respondent in respect of the Maniesra Monarch |

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measuring 24,006 Sq yds in RS.No.889 and 3990/1 at Atmakuru Village,
Magaiagii Mandal, Guntur [istrict and to direct the First Respondent to
forthwith inifiate disciplinary action against Respandent Nos.2 fo S in the
folowing croumstances, :

IANO: 1 OF 2026

Pelion under Section IS? CPO is fled praying that in the

circumstances stated in the affidavd fled in su pport of the pelifion, the High

Court may be pleased may be pleased to perm the Petivoners fo withdra ayy


the above Writ Petition No, 32005 of 2022 and pass, Pending disposal of WE
$2825 of 2022, on the file of the High Court oa
IA NO: 1 OF 2a39

Peliien under Section 151 CPC is Wed praying that in the:

circumstances stated in the affic fait fled In support of the petition, the High
Cour may be pleased to suspend the Sale Deed No. 8416 of 2002 dgted
2UOV2023 executed in respect of "Flat Ne idos, Va yaya Block, Manjeere
Monarch Apartments" with a carpet area of 7138 Saf with ane Pa Ng
Spaces ad-measuri img 113 Sql in the Sub Celiar al ong with 46 Sqiyds un
divided share of land out of the land-acmeasuring 24,006 aqyds in
RS.No.38S and 389/14 af Atmakuru \ Vilage Magalagin' Mandal, Guntur Disties
on ihe fle of Respondent Nas.4 and 5 . Pending disposal of WP 92608 of
2022, on the fle of the Nigh Court,

WRIT PETITION NO: 32827 OF 2092

Selween:
. Magant subrahmanya Chowdary, s/o M.Malikariuna Rao, Aged about
6S years Occ: Doctor, Ria Plot No.d-3, Door.No §9-8.7. Vasucha
Apariments, Gayathri Nagar, Viiayawada,

bd

Maganitl Adarsh, Sia M.S ubrahmanya Chowdary, Aged about 42 Years
Occ: Business, Rio Plog No.5-8) Roor.No 3S-&-7, Vasudha Apartments,

Gayathri Nagar, Vlayawada.

Lad

Maganti Anoohya, Win V. Sarash, Aged about 38 years, Occ: Business,
Rio Plot No 8-8, Door.No O8-8-7, Vasudha Apartments, Gayathri Nagar,
Vilayawada,
Petitioners
AND
The State of Andhra Prades! sh, Represented by fis Principal Secretary

(Stamps and Registration), Sacrelariat, Armaravatl, Andhra Pradesh

peo
tbo


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fayawada S24
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The Joint Sub.
Mis Manieera Co

under the C

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at ae undivided share of land out of land-admeasuring 24,006 Sa yds

ted in RS.No. 389 and 3998/7 at Atmakucu. Vilage, Magalagic Mandal,
Guntur Oistict as Hegal, violative of principles of natural justice and Articles
14.19, 27 and 300 A of the Constitution of india and consequently direct the
Respondent Nos.3 to § fo cancel the registration of the Sale Deed No.9311 of
2022 dated 02/08/2022 in the books and records under the Act, and not io
enlertain any further registrations of documents presented by the Seventh and
Eighth Respondents in respect of the "Hat No.1101, Satavahana Block,
Manieera Monarch Apartments" with a car met srea of 765 Sq fi with o
Parking Space ad-measuring 113 Sqftin the Sub-Cellar alona with 34 soy
undivided share of land ouf of the land-acmeasuring 24,006 Sqyds in
RG.No.399 and 399/1 at Atmakuru Village, Magalagin Mandal, Guntur District.
IANO: TOF 2082

Feition under Section irene » CPC G is fed praying that im the

circumstances stated in the affidavit filed in suppart of the petition, the High
Gaurt may be pleased to suspend the Sale Deed No. 9341 of 2089 dated
O2/NG/Z022 executed In respect of "Flat No.4 10%, Satavahana Block,
Manjeera Monarch Aparimenis" with a carpel area of 785 Saf wih one
Parking Space ad-measuring 113 Sq.fi in the Sub-Cellar along with 21 Sq.yvds
uredivided share of land out of the ianbacdmeasuring 24,008 Sqyds in

S.NG.398 and 399) af Atmakuru Villa age, Magalagiri Mandal, Guntur District
on the Ne of Respondent Nos.4 and 8, Panding disposal of WE a29027 of
2022, on the file of the High Court,

IANO: 1 OF 20268

rent

Petition under Section 153 "Ope is fHed praying that in the

circumstances stated in the affidavit fled in support of the pelition, the High
Court may be pleased May be pleased to permit the Petitioners fo withdraw
the above Writ Petition No. 32927 of 2022. Pending disposal of WP 32927 of
2022, on the file of the High Court |

WRIT PETITION NO: $9930 OF 222

Sehyveen:


»

Maganti Subrahmanya Chowdary y. S/o M.Malikaruna Rao, Aged shout
86 years Occ: Doctor, Ria Pict Noo-€, DoorNo 58-87. Vasucthe
Apariments, Gayathri N agar, VY Hayawada,

Magani Adarsh, Sio M 'Subrahi lanya Chowdary, Aged about 42 years
Occ: Business, R/o Plot No 8-8 5, Door No O9-8-7, Vasucha Apariments,
Gayathr Nagar, Vleyawada. .

Maganti Anoohya, Wis V.Saresh, Aged ahout 38 years, Ooo: Business,
Rio Flot No.5-6, Door.No S&-8-7, Vasudha Apariments, Gayathri Nagar,
Vilayawada,

Petitioners
AND
1. The State of Andhra Pradesh. Nepresented by fis Principal Secretar y

% 's

(Stamps and Registration), Secretariat, Amarava au, Amlhra Fraciesh

Met

Na

oh

59, RL. < Spri ring 4 Valley A, Apa rime nis, Edupugallu, Kankinady Mandal,
Vilayawada S21 184,
3. The District Registrar, ON: Oisirict Re ee of Assurances Starnps

a

and Registration Department, Guntur 842

8 Br

4. The Sub-Registrar Mangalaatt, Near Police Station, Guntur 822 660.

» apes :
% x

S. The Joint Sub-Raegistrar, Mangalagirl, Near Police Station, Guntur

wt

2

Re
S

880.

Mis Manjeera Constructions Ling fed. A fompany incorporated

"e

ee

Hitech City Road, Kakatpal y Hyderabad aioe: fe, Represented by
iis Managing Director, G. Yogan yand, S/o Late G Chennakesayulu,
Aged about 61 years, Rio Plot No.4 &, Ashwin Helahis, Road No Fo.
Jubilee Hills Hyderabad 500 033.
*, Rajasekhar Unputun, Sio Samba Siva Rac, Aged about SY years,

Aruna

ea
'o My
¢ oa
oR
or)
seed.
onde
x.

eee.
ae)

Ee:

~t
ay
Edel
ee
3

he

m3

Towers, Asian Institute of Gasiroantroiog gy, Soma iquda, Hyderabad
O00 O82.

Ressomients


Petition under Article 226 of ihe Gaonsiffution of indi ia praying thatin the
creumetences stated In the affidavit: fed therewith, the High. Court may be.
pleased fo issue a writ, order or direction, more particularly one in the nature
of writ of mandamus declaring the action of the Respondent Noas.3 fo § in not
fallowing the procedure under Section Sod} and Sections 23, 35 of the
Segistration Act, 1908 (hereinafter called the "Registration Act} and in
registering the alleged Sale Deed No.88i2 of 2022 dated By/O7/002:

Bo

executed by the Sixth Respondent in favour of Seventh Respondent in respect

rere

of Flat No.1201, "Satavahana"™ Block with a carpet area of ¥55 Sq ff with one
Parking Space ad-measuring 113 Sa. n in the Sub-Cellar along with 31 Sq.yds
un-divided share of land out of the" total land-admeasuring 24,006 Sq yds
situated in RS.No.899 and 3991 at Atmakury Vilage, Magalagiri Manca,
Guntur District as egal, violative of principles of natural justice and Aricies
i4, 18, 21 and 300 A of the Constitution of india and consequently direct the
Respondent Nos.3 to 5 fo cancel the registration af the Sale Deed No.g9ie of
202d dated 27/07/2022 in the books: and records under the Act, and not fo
entertain any further registraiions of docurnents by the presented py the
Seventh espn in respect of the .Manieera Monarch Apartments. injand
ad-measuring 24,008 Sqyds in RS.No.399 and 3909/1 af Aimakuru Village,
Magalagit Mandal, Guntur District: anc to direct the First Respondent fo
forthwith inidate disciplinary action agains st Respondent Nos.2 fo &
iA NO: 4 OF g022

Petition under Section 151 CPC {fs fled praying that in the

croumstances sigled in the affidavit fled in M support of the petition, the High
Court may be pleased to suspend the Sale Deed No. BQisf of 2022 dated

eOM2022 executed in respect of "Fiat No.1207, Satavahana Block,
Manjeera Monarch Apartments" with a carpet area of 765 Saft with one
Parking Space ad-measuring 113 Sq. fin the Sub-Cellar along with S1 So yds
undivided share of Jand out of the land-admeasuring 34.008 Sqyds in
RONG. S89 and 8990/1 at Atmakuru all Hage, Mag galagini Mandal, Guntur Cistrict


on ihe fle of Respondent Nos.4 an i 5, Pending dispasal of WP 32530 of

on,
2
*

iA NO: 1 OF 2036
Retihon under Sertion

y ny

circumstances stated in the affidavil Med in suppert of the settion, the High

8

Court may be pleased May be pleased to permit the Petitioners to withdraw
the above Writ Petition No. 42930 of 2022, Pending disposal of WP 39930 o

a

WRIT PETIT TION UNO: os887 OF 2028

Between:
1. Maganti Subrahmanya Chowdary, Sfo M. Mall ltkeriunea Reo, Aged abaut
O6 years Oce: Doofer, Ryo Plot | Nod-8, DoorNo §9-8-7, Vasudhe

Apartments, Gayathri Nagar, Vieyawada.

Maganti Adarsh, Sfo M Subrahmanya Ghowdary, Aged about 42 years
Goo Business, Rio Ph at No.5-6, Door No §9-8-7, Vasudha Apartrnents,
Gayathri Nagar, Viiayawad Sa.

3S. Magant Anoohya, Wo V Sarash, Aged about 36 years, Ger: Business,

"Hm

Rio Plot No. 5-8 Door. No 8-8-7, Vasudha Apartments, sayath Nagar,
Vilsyawada.
Petitioners
AND

1. The State of Andhra Pradesh, Represented by Hts Principal Secretar

nett
wes

(stamps and Registration), Secretariat Arnaravet, Anchra Pradesh
«. The Inapector-General of Registration and Sta amps, OF: Door No 5-
oY, RURLSpring Valley / Aparinen Ms, Edugugallu, Kankinady Mandal,

Vilayawada 521 181.

tat

The District Registrar, OF: District Rex gistrar of Assurances Stamp:

os

ano Registration Deparhner! Guntur $29 86a.

4. The Sub-Regisirar Mangal agin i, Near Police Station, Guniur SS Sac.

Ts
ea


S. The Joint Sub-Registrar, Mangalagiri, Near Patios Station, Guntur

8. Mis Maniuera Constructions Limited, A Company incorporated
under the Companies Act, 2043 Manieera Trinity Corporate, JNTU
Hitech City Road, Kukatpally Hyderabad 500 O73, Represented by
is Managing Director, &. Yaganar dg, ofo Late G Chennakesavuly,
Aged about $1 years, Rio Plot No.18 _ Ashwinl Heights, Road No -7O.
Jublee Hills Hyderabad 500 033

Gontla Naga Krishna Sagar, S/o G.Krishna Murthy, Aged about 34
years, Qoc: Service, Rio D.No.20-82, Railway Station Road, Akividu,

vnol

West Godavari District, Andhra Pradesh.

Respondents

Petition under Aricle 226 of the Constitution of india praying that in the
crcumsiances stated in the affidavit filed therewith, the High Court may be
pleased to issue a wri, order or direction, more particularly one in the nature
of writ of mandamus declaring the action af the Respondent Nos.3 to 5 in not
follawing the procedure under Secti jon 35(3) and Sections 25, 35 of the
Registration Act, 1808 and in registering the alleged Sale Deed No.8158 of
alee dated 18/07/2022 executed by the Sixth Respondent in favour of the
Seventh Respondent in respect of Flat No.607, "Satavahana" Block with a
carpet area of 738 Og ft with one Parking Space ad-measuring 115 Sq.f in the
Sub-Cellar along with 34 Sq yds un-divided share of land out of fand-
admeastusing 24.008 Sqyde situated in RS.No.399 and 389 at Atmakuru
Vilage, Magalagiri Mandal, Guntur District as egal, violative of princigies of
natural justice and Articlas 14, 19, 24 and S00 A of the Constitution of india
and consequently direct the Responcdksnt Nos.3 to § fo cancel the regisiration
of the Sale Deed No.8 158 of 2022 dated 18/0 féO22 in the books and records
under the Act. and not to entertain any registrations of documents execuled by
ihe Sixth Respondent in respect of -Manieera Monarch Apariments situated in

"

land-admeasuring 24,008 Sqyds in RS.No.3SS and 3981 at Atmakuru


Oo direct the Fi

reyes PMetela'd ama &
urhur Oystrict and &§

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a

i
NAD

Village, Mang

to forthwith initiate disciplinary:

iA NG

7 OF 2022

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S892 OF 2022

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WRIT PETITION NO

¥
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Between

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86 years Oce
Apartments, Gaya

.

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N

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ES

rowdary, Aged al

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Maganil Adarst

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3. Maganti Anooh ya, Woo V, Sarosh, Aged about 36 years, Oco: Business,
Re Flot No 5-8, Door.No $9. 'O-7, Vasucha. Apartments, taayaihri Nagar, -
Vijayawada.
Patitioners
AND
1. The State of Andhra Pradesh, Represented by is Principal Secretary
(Stamps and Registration), Secretariat, Amaravati, Andhra Pradesh
2. The Insoector-General of RS gist ation and Starnos, Off Ooor No.5
O89, R.K Spring Valley Apartments, Eduouaally, Kankipad Mandal,
Vijayawada $21 184, 0

The District Registrar, OF: Disiricg Registrar of Assurances Stanips

Bay

and Registration Department, Guntur 592 BE0,

*

The Sub-Registrar Mangalagin, Near Police Safion, Guntur 522 880,

oa

The Jaird # Sub-Registrar, | Mangalagiri, Near Police Station, Guntur

is Manieera Constructions Limited. LA Company incorporated

oy)
=

under the Companies Act, 2013 Manjeera Trinity C sOrporale, INTL
Hitech City Road, Kukatpally Hyderabad 200 Of2, Represented by
iis Managing Oirector, G. Yoo Janand, So Late G Chennakesavuly,

Aged about O17 years, Ryo Plat No.18, Ashwini Heights, Road No -76.
Jubllee Hils Hyderabad S00 O33.

os

Bodduwuru Sulochana, . Wo B Satyanarayana, Aged about 88 Years,
Orc: Housewife, Rio D.No 8-478, 18 Nagar, Oposite fo Gurus Hosted,
ippatam Donka Road, | Mangalagiti S22 803.

& Mowe Prameela Rani, Wio M. MESH E Sabu, Aged about 80 years,
Vari Street. Near KSM High Scho "oh, Ghenchupet, Tenall, Guntur 822
204"

Qco Director (NICD Pharmaceuti clas)

aes

fe Respondents
Patition under Article 208 of ihe Consilution of incia praying that in the

circumstances sited in the : affidavit Hed therewith, the High Court may be


gleased fo issue a writ, orler or direction, more particularly one in the nature

"3k

ofawrit of mandamus declaring te action of the Respondent Nos.34o Sin net
registering the alleged Sale Deed Nos.9383, 9982 of S022 dated OB/NarS0R2
BS}

execuled by the Soh Respondent in favour of Respondent Nos.7 , 8 in

respect af Flat Nos.G08, 708, "Chole" Glock with carpet area of 788 Sq fi with

one Parking Soace acbmeasuring 4 4 3 Sq. Fin the Cellar along with Ss Seq yds
undivided share of land for cach flat out of the total land. adimeasuring 24,006

f
Sq yds situated in RS.No.388 and S8aht at Atmakuru Villa ® Magalagie
Mandal, Guntur District as Megal, violative of principles of natural justice and
Amtcies 14, 19, 21 and 300 A of the Conatitulion of India and consequently

divect the records under the Act, and not fo entertain any further reqistrations

ee

of dacumenis by the presented' by the Seventh and Eighth Respondents in
regpect of ihe "Manigera Monarch Avarir enis' in fand ad-rrsasuring 24,006
SqLyds ii RS.No.388 and 3990/1 at Aimakuru Vil age, Magalagin Mandal
Guntur District and to direst the First Respondent to forthwith initiate
disciplinary action agains! Respondent Nos. fo 5.

IA NO: 1 OF 2028

Pettion under Sectlon 187 CFO is filed praying that in the

et

crcurmetances stated in fhe affidavit filed im support af the petition, fhe High
Gout may be pleased fo suspend the Sale Deed Nos. 8883, 93889 of aoe?
daled O/O8/2022 executed in meapect of "Flat Nos. S08 & F7O8, Chola Block

~

Manjeera Monarch Apartments" with a carpet area of 76S Sq with one
Marking Space ad-measuring 173 Sqft in the Cellar along with 38 Sayde unm
civided share of land for each fat oul of the aces 28,006 Sa.yeis
in RS.No.389 and S8o/t at Atmakuru Vilage, Magalagiri Mandal, Guntur
District on the Mle of Resmandent Nos. € and 5, Pending disposal of WR 2239902
af 2022, on the fle of the High Court

iA NO: 1 OF 2028



Patifion under Section qt Epc m8 fled praying thaf in the
cirauunstances stated in the aifidayi fi fed in support of the netities, dhe High
Court may be pleased May be pleased to permil fhe Petitioners io withdraw
the above Writ Petition No. 33902 of 2022, Pending disposal af WE 33992 of
2022, on the fle of the High Court,

The petiiion coming an for hear; Ing, Upon perusing fhe Petition and the
atidavit fled in support thereof and upon nearing the arquments of SRIM RK
CHARKRAVARTHY, Advocate for the Peti§ ioners, GP FOR REGISTRATION &
STAMPS for the Re esponde mt Nos: 4 wo8, Sno G VIVEKANAND | Standing

"

Counsel for the Respondent Nog, the Court made the following:

COMMON ORDER:

As per the order passed by a Coordinate Bench of this Court, vated O5.14.2034 in WIANG.788 of 2022, all these writ pehtians are connected to the sald WLA.No.758 af 2022 and, thersfors, a direction was given that all these writ petitions shall be heard together along with the said writ appeal, for which both parties did nat object, Therefore, ist these writ petitions along with WLA.No.7S8 of 3032 on 12.02.2026. ae Further, as the petitioners How seek permission to withdraw the writ petitions and as na reasons are assigned for withdrawing the writ petitions in the affidavits Ned, learned counsel for the pethioners shall seek instructions from the petiticners regarding the reasen for withdrawal of the writ petitions. The writ petitioners shall alse be present before the Court on the mext date of hearing Le. on 19.02 on98 fo submit the reasons for withdrawal, | | ASSISTANT REGISTRAR ITRUE COPY! SECTION OFFICER Tex, Sr, nN Sad on about G66 years Orc: Doctor, Rio Plot No.8-8, Door.No S87? VYasudha Apartments, Gayathri Nagar, Vlayawada. Maganti Adarsh, S/o | MM Subrahma anya Chowdary, Aged abou! <2 a Maganti Anoohya, Wio VoSarosh, Gayathri Nagar, Vieyawada. (Addressee Nos.i to 3 by SPEED POST) (For Appearance) One OC fo SRI MR K CHAKRAVARTHY Advocate [(OPUC] Two GCs to GP FOR REVENUE, High Court Of Andhra Pradesh, [OUT] Two COs to GP FOR REGISTRATION AND STAMPS GAP) High Court OF Andhra Pradesh. {c POUT! Two spare coples SQ02S, L472, SAPTE, 22777, 32928, 32927, 32930, LIST THESE WRIT PETITIONS ALONG WITH W.A.NO.758 OF 2082 ON Sok Sg oo og Fa yO £3 tn ©3 be = 62 re = $ -- S oF i mm 4 oO ott < 3 | iz e ra ed > S a Fe a.

2 = i ef a ca me os es a O@ 3 = o & es a