Andhra Pradesh High Court - Amravati
Dandu Srinivasulu vs The State Of Ap on 5 May, 2022
Rs
AnD Stoentis). Sy. No. 346-3818 dan extent:
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE FIFTH DAY OF MAY
TWO THOU SAND J AND TWENTY TWO
PRESENT:
THE HONOURABLE SMT JUSTICE V. BUJATHA
WRIT PETITION NO: 13689 OF 2022 Sag
Between:
Dandu Srinivasulu, S¥o. Adinurthy, Aged 42 years, Qec. Business,
Mio Ghinthamekaianalll Vilage, Singanamala Mandal, Anantapur District
2. Kasireddy Nagendra Reddy, Sin. "K. Sdrivasulu Reddy, Agad 25 years, Gon.
Business, Rio. D.No.1?-1-322, Near Market Yard, Gut Road, Anantapur Town,
Anantapur District .
Qeverakonda Thikkaiah, , Svo. late OVenkat Ramudu, Aged 4O0years, Occ.
Business, Aico. OD .No.12-1-32, MGecolany, Ananthapur Town, Ananthaour
4. Mentham Naugalinga Reddy, S/o. M.Chitembara Reddy, Agad <Syears, Gen.
Business, Rig. Penakacharia Vilage, Searladinne Mandal, Ananthapur District,
AP. fn
&, SSucdsrean, S/o. B.Sriramulu, Aged. 3G years, Occ. Business, Rio. D.No.8-14,
Gummer alll WE lage, Singanamela Mandal, Anantapur District,
tae
; .. - Petionens
AND
The State of Andhra Praciesh, Ren. by fs Frincipal Secretary Revenus (Stamps
& Registration) Department, S ecretaral, Amaravathi, Guntur District,
The Joint Sub-Registrar, Panmld!. | Mandal, Ananthapur
The District Registrar, Starnps and Registration Department, Ananthapur,
Ansnthapur District, AP, inf
Tre Director, Tawri and Gauntry Pla anning, Mangalagin, Guntur Distant
a - MESPONTaN TS
we
£0 Bad
Be
Petition under Anicke 226 of the Constitution of india praying that in the
cirouiristances stefed in the affidavit Med therewith, the H igh Court may be pleaser fo
issue a Writ of Mandamus, or any other appropriate writ, order or direction, declaring
the antion of the 2° respondent in refusing to reneive and rea ister sale deads prasented
by the petitioner pertaining fo the plots forming a part of a layout spread in Sy. Nos. 287-
285 €an extent of Act 27 cents) Sy No 25S?-2A4 {an exient of Ac.i 2Scents),
?
Sy. No 257-242 (an extent of Ag. 26cents }. By No. 257-243 (an extant of Ac. 2icenta.
Sy. No.25?7- 284 fan extent of Ac. 1 "aecents). oy No g58-2e fan extent of Ac.0./acente),
Sy. No.258-28 fan extent of Ac.O.?Scanis) Sy.No.288-30 (an axtent of Ac.0.78oents.
Sy, No.258-2D fan extent of Ac ?Scants} Sy. No. 258-24 (an exient of Ac.O.7Seents)
Sy No S46-4B81E jn extent of Ac.QSd Sy.No.gde-38 [A {an ext of
oF Ac. 58. 53 toents). Sy. No. 346-381C (an extent
Ww AcO Sdeents) Sy.No.a46-381D fan extent af AC. 0.8 cents) covered under the
ragisiered sale deed Doo. No. 2002 of 2024) dated 3 0.08. 2027 and Doo. Na. i889 of
2021, daied 30.06.2021 of Kalluru Agraharam Village, Gariadinne Mandal, Ananthapur
Ciatrict on the ground that the Director of Town and Country Planning. Mangalagii vide
lefler Lre. Re. No. Ta0k4/o 1/202 A, dated. 2309 2021 has directed the 2nd respandent
nat to enferiain any registration in reepset of the said survey numbers as legal,
arbitrary, without juriediction and contrary tay Sec. 224 of fhe Registration Act, 1908
4 £3
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oe
"ent
IA NG: 1 GF 2022
Patition under Section 1$7 DPC praying that in the circumstances stated in the
aidavil Hed in support of the writ patition, the High Court ray be pleased fa grant
Meri direction directing the 2° respon dent ia receive and register aale deeds
presented by the petilioner pertaining to the plots forming a part of s layout spread in
Sy.Nos.287- 285 Gan exter oF _ Aw 2F "eens Sy.No.287-247 fan extent of
Ac. 1. 28cenis) Sy. No.257-2A42 (an extant ofc. 1. 28cents}: Sy. No. 887-243 {an extent af
Ac. 1.360anis): Sy. No. 257-244 fan extent 0.1. 26cents): oy. No. Z&S-2& Can extent of
fan extant of
x
fan extent of
ne ay. JE fan 8} Sy.NoS86-SB 7A ian
ont of ree, Stoes 8 { Y Ac OG Stcentsh Sy. No. S45-3B7C
n extent of Ac.O 'S2cents). {SAD TD fan extent of Ac. Stosnis} cove#red under
the registered sale dead Coc 2024, date 2024 and Doc.No. 1999 of
imme Mandal, Ananthapur
foqumenis subrritted by the
of the High Court.
a dated "0 OS. ae av of Kal oe Ag
The petition coming on for hearing 'upon perusing the Petition and the afidavil
Had in suppert there? and upon Rearing the arguments of 8a Raghu, Advocate for
the Pati toner, GP for Registration & Stamps for the Respond ant Nos, {fo S and GP fer
Municipal Administration for Respondent No.4,the Court mace the folowing:
QROER: .
"Heard the learned counsel far ihe pettioners and the learned Government
Pisader, a
Tre essential issue raised in the writ petition is about the campetence of the
Director Tawn and Country Planning fo issiie a letter te the Registrar not to includes
veriain lands pertaining fo unapproved): layouts under Section <2-A af the
Registration Act and the action of the Sub-Registrar In refusing to register the lands.
Learned counsel for the pelifanera argues that there is & procedure stipulated
wrder law far Including fand In the prohibltory list, According to him, the Director of
Town and Country Planning doas nat have the peer or the furiadiction to issue the
said heffer.
in the apinion of this Court, the pelltioners Nave made out the Prima facie case
as the action of the respondents is nat traceable to any provision of law. The
documents bearing Nos. 2008 of 2021 and $999 of 2021 submitted by the petitioners
are refused. Nenee, there shall be an interimedires fan as prayed for,
The 2° respondent is directed to. raceive and camplete the registration in
respect of the shove said documents s submitted by the petitioners, as an interim
measure, f they otherwise cemaply with the Stamp Act ard Registration Act ft is
neaciess fo say thet this registration will be subject to final result of the writ petition,
The pelifioners are sisa not entitled by virtue of this order to claim any aquilies in
future. The further allangtions shall be with the permission of this Court only.
Post along with WP.No27er? of 2004." srprtenronamcnsnn
Ta,
1. The Principal Secretary - Revenue (Stam
af Andhra Pradesh, Secretariat, Arars sntur Dist fick.
2. The Joint Sub-Registrar, Ana our Rural, Ananthapur Di istrict.
3. The Distriet Registrar, £ stamps & Registration Department, Ananthapur,
Anamhapur UNetrict AP.
9. Mangalagir, Guntur Districh (te 4 by
RPAD)
Qne GO fo Sr Cc Raghu, Advocate
Two COs to GF for Ragistratiun & Stan
Two Ce to GP for Municipal Achy
One Spare copy.
8, High Court of Andhra Pradesh. (QUT
ton, High Court of AP. [OUT]
HIGH COURT
YS.
DATED OS/08/2022
OROER
POST ALONG WITH WP. No. O'e?? OF 2094
WP No $3689 of 2023
INTERIM DIRECTION
a
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