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 "es goons. peed C3 roy ta a a v4 & 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 ae wert, ae _adme % RY rye oF 20 2S LANG: TOF 20268 . < eres ; ws : Be res Q we ased " ae i may be ole ro Ma OE on gh Cou a ot ihe fie of the Nic ai ?8 OF 2028 ° ns WRIT PETITION NQ Setween: { No 8-8, BO years Occ Doctor, aya oN x Aparimaents, ul 42 years & ab x : gec , Vasudh rwdary, Ch Ore: Business, Rio Flot Ne s Avariy « Be &. tS} pen 'hat Gayathri Nagar, Vilayawa , Me 8 oe ns a z ¥ 3 ~?, Vasudha Apartments, Gayath: > x & Dor "at No §- Rio Ff gS. Vilayawad Petitioners The State of Andhra Pracesh, Renpres 4 BR, Y 3 ndhra: at, Amaravall, A ES ws, re Sas a x = x Mps and Registra + ww Mampe, OF Door Nos. neral of ny, o ws us & i SeCTOY > KR. Sorin The Inger é. eG RP y " g } x. 58, Vi % gg MS Fs care) Py aS ayawad Hf wy Ss » ~ gf ¥ ; a St sn. & aes Su . = "~ Ss a fa - ee ee egista 7 age = The Sk an 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 tmead iS cy Nos "> SAS ~y ey rans SO . of ¥t 3 "y we vs3 5 pte, Re TOF 2039 q OF 2038 x Ps a x IANO < 3 BS Pe) ~ Sw O cycpmstances sisted iA NO ry ¥ . ¢ g ye ' we fee, es, i tS a yer hog ae Bo ES tn : 3 x fs om OES go EG re "Anes, ify Sp 7 z " iA tad Sees oe 3 4 lee Bag OY Be ears Sane fees. on rs a wok ened "as of Oo len ge a? CS 8 Cs ay Ban eS B i © te Bm ~w GO rea 9 ce te Poe on a a oe Gy fA ty Aas % o Le 9 ° bers wane SOB OF 2022 ? wp Hy rs 2 x - ~ ; oN : i S & WRU PETITION NO: 3 3 ah . x darsh, %, : eA A Ny ° x Aga Ps x M "y Baftween 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. Cat ven wt & cs ag Fao ed an oy Poona a ts) em BS C2 4 wR aoe a wey a sb ee ses gaat Son 3) 2 ey ey "te wt a wee. on sy) We oo re 'is $y geete $3 mt "3 $6] 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 | "oS ol ob ot eek ead % a % ee 4 tH, ep oh. 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 a 3 Dany ince > y aly H Me Panes L rs ty a ty Road oN ue y fayawada S24 ech SS ES i The Joint Sub. Mis Manieera Co under the C H "ir . ' 5 Shy . 4 re. Z "oon .~ wo & BB he we ge rm me oa : re eon 5 Soe 0 oe a ann; seven hush eed been -- ra . phe bine a a a oe ONE id oy 9 oe EF in SB © wD 4 ; £4 54 os oy ep on cone ies tb 2? we g's Naat oe tf ti SE m bs te £2 ty He oe Me MH oer 'ae te ; fowe raft tere vo ¢ * 'oe oft Me tees ee GS v4 ge $i fe pe rh Foose : ot aE w ae is pe OM Sy kt og ek © ee 5 ue Ke cB od ye oe, GS oy Od * wooo. cy Fee aed por rs " vo ot we a as Fm bm OS me 3 Zw le ee RO we oo , O, Ee ee Be ee Be ae: ee a a <r re wy % ny iH im al or. £4 rey 5 pot Aa hen ro pas ea ws fate oops Be ical Hd 4 3 ny ae ae on 5 ed ; ws He +p Se Co 2 8 & GB Bom UB A Be ~~ G2 B&B & "4 & 8 UO & Oo & i be te Meee a Be ty bh ke 2 reed Oo eg Cw ow me ES Se . fren 7 on iva Fen ee taot ve a hy '4 - an: nr Bm GAO ee es vee FEY at TH th wed bed beoe he ah s00 td Kn an ee bs, ty tebe shoe 8) > BE tty A pad Fe fe pone or a ; ne oe fro we tf ss rr can a co % nr rn es ~ be 2 wn ow me BG a a a Cm eos = se SH 685 ene ge ES ° we hed? y " '7 rn wo game A %, he y a ar a ee 9 be & & , e ~ 2 os we ee oe ER, = rn as + rr As ar, an a a 4 esl ee ie 967 Ot ns Ni 54 ¢ Led bane pate a ne on rn an = we OD » © 8 = € © BE & F = wD g SS Si = #6 ee Ako ED 3 Choe ge ME ans an Sw fa hy w " ; ; i 6 ae Vg s So y DE om og we 8 a ~ fe So n-ne 2 x oy my Gps ees Sg EOS te ae: tran. a Pate, s a 4 " ewe # eo 4 a 4 a eo 2 Sa eA 2B EB g 8 a a: a ar. wa a te EER hs my Me tg ne anne a tf & & 2 & g 2 & go Ww a 2s 2 5 ' % it a " + ? ina ae K a 2 => 2 & ge S&S R&R & BS & 2 mB rr ac an: a pe a ge keg ge ame a wet Ka 4 oR Oo on , ot es ' . viet * rs g i ; me "3 EG oe ES ~ mo @ Se 2 Bw te ewe OO te = BE, a © 7 5 cog Ls a LP fapen 8 one hove ay Pl Sf 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 &§ g x a i NAD Village, Mang to forthwith initiate disciplinary: iA NG 7 OF 2022 ¥ o iy 4 : $ ft ; 3 Sector une Pediion 1 Pap ge M4 ~" 3 yo 3 Yt FF: " x oat are Cay ¢ ari. ee inaku tA £ AX g " i Respondent Nos < 3 vi Mandal. Vilage, Mangal oY 3 TOF 2028 ¥ Cy IANO ee mo Nae BT ae . avit THed in. support of the p £ Les cS AR & CECH under fuion, the High oN, x - x : g ed in the affk } y 3 a x g N 9 u Oo a on No. 3 ¥ z o gh G of the Hi ¢ i : VIVEKANAND, Stancing OR R GR F Ae x oe IARRAVARTHY Acivocat ~, oon & NY poandent No.8: ne > % g sel for fhe Res Cour S892 OF 2022 x 2 WRIT PETITION NO ¥ ° Between out 86 years Oce Apartments, Gaya . * N yay, nin Ne y x ES rowdary, Aged al aes 3 Maganil Adarst "yy we - ~ xt r, Viiayawada. > 3 ™~ : AS ae "Sey 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