TUMMIDI BALA NAGAMANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed aggrieved by the action of the 3rd respondent in registering the Cancellation Deed dtd. 23/4/2021 bearing document No.1858 of 2021 executed by the 4th respondent whereunder she cancelled the Gift Settlement Deed dtd. 31/3/2021 bearing Document No.1166 of 2021 executed by her in favour of the petitioner as illegal, arbitrary, without jurisdiction, contrary to the provisions of the Registration Act, 1908 and the Rules made there under specifically Rule 26(i)(k)(i) ratio laid down by the Hon'ble Apex Court in Thota Ganga Lakshmi and Anr. vs. Government of Andhra Pradesh and another reported in 2010 (15) SCC 207 besides being violative of Articles 14, 21 and 300A of the Constitution of India and consequently set aside the same.

(2.) As per the averments made in the Writ Petition, the case of the petitioner in brief is as follows: The petitioner is the absolute owner of land admeasuring Ac.6.10 cents in R.S.No.241 situated at Annadevarapeta Village & Panchayat, Tallapudi Mandal, West Godavari District. Said property has been conveyed to petitioner by the 4th respondent, who is a co-sister, through a registered Gift Settlement Deed dtd. 31/3/2021 bearing Document No.1166 of 2021 registered before the office of Joint Sub-Registrar, Vegeswarapuram, WestGodavari District. The said gift deed was acted upon and the 4th respondent handed over the possession of the said property on the same day, i.e., on 31/3/2021. Since then, the petitioner has been in absolute peaceful possession and enjoyment of the said property. Subsequently, the petitioner submitted applications by enclosing the said gift deed before the revenue authorities for mutating the petitioner's name in the relevant records and upon verification of records as well as his possession, petitioner's name has been mutated /updated in revenue records.

(3.) Later, the petitioner has reliably learnt that the 4th respondent, with the assistance and connivance of her husband Mr. Tummidi Bulli Govinda Raju and in active collusion and conspiracy with 3rd respondent brought into existence a document styled as Cancellation Deed of Document No.1166 of 2021 and presented it before the 3rd respondent unilaterally to cancel the gift deed without the knowledge or notice to the petitioner and the same was registered on 23/4/2021 vide document No.1858/2021 by the 3rd respondent in respect of the said property. Having come to know the same, the petitioner has got issued legal notice to the respondents 2 to 4 stating that the unilateral cancellation of a registered gift deed is illegal besides being contrary to the Act and Rules made there under, but the respondents did not respond to the notice. Though the 4th respondent issued reply to the legal notice, with baseless allegations which are irrelevant. Thus assailing the action of the 3rd respondent in entertaining the cancellation deed and registering the same, the present Writ Petition is filed.