STATE OF ANDHRA PRADESH Vs. BHEEMARASETTY SANYASI NAIDU

JUDGEMENT

(1.) Heard Mr. G.L. Nageswara Rao, learned Govt. Pleader for Assignment, for the appellants and also Sri Mr. K. B. Ramanna Dora, learned counsel for the respondents.

(2.) Against the order dated 22.12.2017 passed by the learned single Judge in W.P.No.40315 of 2017, the State of Andhra Pradesh along with its officials as appellants, has filed an appeal along with an application for condonation of delay of 295 days. The application for condonation of delay is registered as I.A.No.1 of 2018.

(3.) By the aforesaid order, while allowing the Writ Petition, the order dated 27.05.2017 passed by appellant No.3 including the subject land in the list of properties prohibited for registration under Section 22A of the Registration Act, 1908, was set aside. Direction was also issued to appellant No.3 to delete the subject land from such list and appellant No.5 was directed to receive the documents presented by the writ petitioners for the purpose of registration without reference to such prohibitory list and to register the same in accordance with the Registration Act, 1908 and the Indian Stamp Act, 1899, within four weeks of presentation of documents by the writ petitioners. Appellant No.1 was also directed to pay costs of Rs.2,000/- to the writ petitioners.