MADDI SREERAMA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed questioning the inaction of the respondents in deleting the petitioner's lands to an extent of Ac.2.57 cents in R.S.No.916/1 and Ac.1.37 cents in R.S.No.917/3 of Mandapakala Revenue Village, Koduru Mandal, Krishna District from the prohibited property list under Section 22-A of the Registration Act as arbitrary, illegal and violative of provisions of the Registration Act and the Rules made thereunder and consequently direct the 4th respondent to entertain the documents for registration in respect of the said land.

(2.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Registration and Stamps appearing for the respondents.

(3.) The case of the petitioner is that originally total land to an extent of Ac.3.94 cents i.e., Ac.2.57 cents in R.S.No.916/1 and Ac.1.37 cents in R.S.No.917/3 of Mandapakala Revenue Village, Koduru Mandal, Krishna District, was allotted to one A. Sreerama Dasu under political sufferer's quota vide proceedings dated 18.06.1951. He sold the said land to one U.B. Poornamma under registered sale deed dated 01.09.1960bearing document No.3156/1960. Poornamma sold the land to T. Nageswara Rao under registered sale deed dated 17.06.1965 bearing document No.1897/65. From the said Nageswara Rao, the petitioner's father purchased the land vide document NO.2126/1993 dated 16.06.1993. Thereafter, the petitioner's father, during his lifetime, executed a registered gift deed dated 18.07.2005 bearing document No.1346 of 2005 in favour of the petitioner. The petitioner's name was also mutated in the revenue records. The petitioner has been in possession and enjoyment of the same. The petitioner with an intention to gift the said land to her daughter at the time of her marriage, approached the 4th respondent to verify about the fee and stamp duty payable. The petitioner was informed that the land was notified under Section 22-A of the Registration Act by the 2nd respondent vide Notification dated 09.05.2018 and therefore it is not permissible to accept any document for registration. Hence, this writ petition came to be filed.