D BHARATHMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners assail the Memo dated 30.1.2010 issued by the Sub- Registrar of Assurances and Registration, Bangarupalyam, Chittoor District, Respondent 3, calling upon them to get clearance from the Revenue authorities with regard to the land in S.No.205/5 of Mogili Venkatagiri Revenue Village of Bangarupalyam Mandalam, Chittoor District, for getting their document registered. THEy seek a consequential direction to Respondent-3 to register the document presented by them in respect of the said land.

(2.) It is the case of the petitioners that the predecessor-in-title of the 1st petitioner was granted a ryotwari patta under the A.P. (A.A.) Estates (Abolition and Conversion into Ryotwari) Act, 1948 by the Settlement Officer, Nellore in the year 1981. When the Director of Settlement, Hyderabad initiated suo-moto proceedings and cancelled the ryotwari patta in the year 2003, the 1st petitioner filed a revision before the Commissioner of Land Revenue, which was allowed by order dated 16.3.2006 upholding the order of the Settlement Officer, Nellore. Thereby, the ryotwari patta granted in favour of the predecessor-in-title of the 1st petitioner stood confirmed.

(3.) It is admitted by the learned Assistant Government Pleader for Revenue that no prohibition with regard to registration of documents relatable to Section 22-A of the Registration Act, 1908 is extant, insofar as this land is concerned.