NAVEEN KUMAR AGARWAL Vs. K.KAMALA

JUDGEMENT

(1.) This contempt case is filed under Sections 10 to 12 of Contempt of Courts Act, 1971, by the petitioner - Naveen Kumar Agarwal against Smt. K. Kamala, erstwhile Sub-Registrar, Sompeta, Srikakulam and Mr. Tavatayya, present Sub-Registrar, Sompeta, Srikakulam.

(2.) The petitioner filed W.P.No.43025 of 2018 claiming Writ of Mandamus declaring the action of the second respondent therein in not considering the representation made by the petitioner dated 22.11.2018, in which he raised objections under Rule 58 and Rule 181 of the Rules framed under Andhra Pradesh Registration Act, requesting to hear the petitioner before registering the property admeasuring an extent of Ac.-12 cents (dry land) vide Patta No.249 in Sy.No.255/1, another extent of Ac.0-64 cents dry land vide Patta No.857 in Sy.No.255/3, another extent of Ac.0-02 cents dry land vide Patta No.2351 in Sy.No.220/6 of Jalantrasompeta Village, Sompeta Mandal, Srikakulam District, total extent of Ac.1- 82 1/2 cents and another extent of Ac.0-52 1/2 cents dry land vide Patta No.235 in Sy.No.220/6 of Mogalikothuru Village as the persons intended to register the property are not the persons they profess to be and involving rights of minors, declare the same as illegal, arbitrary and violative of principles of natural justice, consequently direct the respondents to hear the petitioner before proceeding with the registration of the above said property.

(3.) The grievance of the petitioner is that, he made a representation dated 22.11.2018 to the second respondent raising objections under Rule 58 and 161 of the Rules framed under Registration Act, but no action was taken on the representation of this petitioner.