PERLA PARTHA SARATHI REDDY Vs. SUB REGISTRAR

JUDGEMENT

(1.) This writ petition is filed for a Mandamus to declare the action of respondent No.2 in including the property situated in Sy.Nos.559/2, 3 and 4 of Yerraguntla Village and Mandal, Kadapa District, in the list of prohibited properties, as illegal and arbitrary. The petitioner sought for a consequential direction to respondent No.1 to register and release the gift deed dated 07.07.2012 in respect of Ac.3.00 of land in the above said survey numbers, without reference to communication dated 09.04.2012 sent by respondent No.2.

(2.) I have heard Mr. Vedula Srinivas, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue appearing for respondents 1, 2 and 4 and Smt. Ch.Veda Vani, learned Standing Counsel for respondent No.3.

(3.) The petitioner claims to be the owner of the above-mentioned property. He has traced the history of the property qua the various transactions that have taken place right from 27.08.1945. When the petitioner sought to present a gift deed for registration, respondent No.1 made an endorsement refusing to register the document on two grounds, viz.,, that the property belongs to Zilla Parishad, Kadapa, as per communication in Ref.No.B/130/2012, dated 09.04.2012, of respondent No.2 and that the pattadar passbook is not produced by the petitioner.