LAWS(APH)-2012-12-11

KATTA RAVI PRAKASAH Vs. STATE OF A.P.

Decided On December 05, 2012
Katta Ravi Prakasah Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) The petitioner is the son of one late Gudiva Appala Narsamma, who was a Schedule Tribe, hailing from Konda Dora community. The father of the petitioner by name Sudhakar Rao is also said to be Konda Dora. In the transfer certificate issued to the petitioner by the Government Junior College, Araku, his caste was mentioned as Konda Dora.

(2.) The mother of the petitioner intended to executed a deed of gift in favour of the petitioner donating an extent of Ac.0.50 cents of land in Survey No.86/1 in Yandapalli Village, Araku Mandal, Visakhapatnam District. The document was presented for registration before the Tahsildar, Araku Mandal, Visakhapatnam District, 3rd respondent herein, since he is conferred with the powers of Sub- Registrar in the Agency area. Through endorsement, dated 26.03.2012, the 3rd respondent refused to register the document on the ground that the father of the petitioner was from Kamma community and that the petitioner has to take the caste of his father, though his mother may have been a Schedule Tribe. The petitioner feels aggrieved by the endorsement.

(3.) Heard learned counsel for the petitioner and learned counsel for the respondents.