PASUPARTHI JAYARAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners assail the proceedings dated 19.04.2010 issued by the Commissioner, Endowments Department, Andhra Pradesh, to various Registration Authorities in Chittoor District indicating the particulars of immovable properties allegedly belonging to Sri Hathi Ramji Math, Tirupati and Sri Bugga Math, Tirupati and requesting the Registration Authorities to desist from entertaining registration of documents in connection with these properties. This communication was ostensibly issued under Section 22-A(1)(c) of the Registration Act, 1908 (for short 'the Act of 1908'). It is the complaint of the petitioners that basing on this communication, the Joint Sub-Registrar-1, Tirupati, refused to receive the documents presented by them in respect of their lands in Survey No. 242/B of Tirupati Village, Tirupati Urban Mandal, Chittoor District, as the said lands were indicated in the list appended to the proceedings dated 19.04.2010 as properties of Sri Hathi Ramji Math, Tirupati.

(2.) Despite service of notice through the learned counsel for the petitioners, there is no representation on behalf of Sri Hathi Ramji Math, Tirupati, the second respondent in the writ petition.

(3.) In his counter, the Joint Sub-Registrar-1, Tirupati, stated that the subject lands were classified as properties belonging to the Endowments Department as per the proceedings dated 19.04.2010 received from the Commissioner of the Endowments Department He opined that registration of documents pertaining to the subject lands was prohibited under Section 22-A(1)(c) of the Act of 1908. He further stated that as long as the lands were included in the list of Endowment properties, he had no option except to refuse registration of the documents pertaining thereto.