K. NARASIMHA REDDY Vs. PRL. SECRETARY, REVENUE DEPT.

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) The case of the petitioner in brief is that the petitioner purchased the land from the petitioner's vendor admeasuring an extent of Ac.1.00 in Sy.No.7/2 of Kothur Village, Tirupati Rural Mandal, Chittoor District for valid consideration and submitted the same for registration complying with all the formalities such as payment of stamp duty, attestation of attestors etc., When the document was presented for registration, it was kept pending vide P.No.6/2012, without assigning any valid reasons for non registration, therefore, the action of the 3rd respondent is not in accordance with rules, as it is violative of Articles 14 and 300-A of the Constitution of India, and requested to issue a direction.

(3.) No counter affidavit is filed by the respondents.