S. NAGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seek a writ of mandamus declaring the action of respondent Nos.2 to 4 in including the land in Sy.No.59-4 to an extent of Ac.0.37 cents of Rachanapalli Village, Anatapuramu Mandal and District in the prohibition list under Section 22-A of the Registration Act, 1908, as illegal, arbitrary and violation of principles of natural justice and consequently direct the respondent Nos.2 to 4 to delete the aforesaid land from the prohibition list.

(2.) The petitioners' case succinctly thus:

(3.) Heard learned counsel for petitioners Sri S. D. Gowd and learned Government Pleader for Stamps and Registration representing the respondents.