GOVADA DURGA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking to declare the action of the 2nd Respondent in issuing the impugned letter Lr.No.NIL/2021, dtd. 30/12/2021 addressed to the petitioner refusing to register the document in relation to 'Swarna Krishna Residency' bearing D.No.13-85/5, Flat No.SF-1 located in Rs. No.430/7 of Poranki Village, Penamaluru Mandal, Krishna District on the ground that the same is covered under the injunction order passed by the II Additional District Judge, Vijayawada in I.A.No.763/2009 dtd. 31/3/2012 in O.S.No.59/2006 is illegal, arbitrary and with non-application of mind and set aside the same and further direct the 2nd Respondent to receive and register the document to be presented in relation to the subject property.

(2.) During the course of hearing, learned counsel for the petitioner submitted that the subject matter of this writ petition is squarely covered by the order of this Court dtd. 22/3/2019 passed in W.P.No.2616 of 2019.

(3.) Learned Government Pleader did not oppose the said submission.