V. SUDARSHAN REDDY Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed seeking the following relief/s:

(2.) Heard Sri Vedula Venkata Ramana, learned senior counsel appearing for Sri T.D. Phani Kumar, learned counsel for the petitioner, learned Assistant Government Pleader for Registration and Stamps appearing for the respondents 1 to 4, and Sri O.Manohar Reddy, learned counsel appearing for the 5th respondent.

(3.) The case of the petitioners is that they are the owners and possessors of land in Sy.No.3B1 of Kakkalapally village, Anantapuramu Rural Mandal, Anantapuramu District, having purchased the same under various registered sale deeds bearing document Nos.4256 to 4265 of 2016. Since then, they have been in physical possession and enjoyment of their respective lands. While so, the 5th respondent appears to have submitted a representation to the 1st respondent for cancellation of the sale deeds on the ground that the documents were executed by the vendors in favour of the petitioners without any manner of right. The 1st respondent, without issuing any notice to the petitioners, passed the impugned order dtd. 18/11/2016 directing the Joint Sub-Registrar to lodge a criminal complaint against the petitioners and further directed the Tahasildar not to grant mutation in respect of the said land. Even a copy of the said order is not marked to the petitioners. The petitioners came to know of the said order only when criminal prosecution in C.C.No.1030 of 2017 on the file of Additional Judicial First Class Magistrate, Anantapuramu, was launched against them. Questioning the orders passed by the 1st respondent, the present writ petition came to be filed.