PARASA NAGAMALLESWARARAO Vs. SUB REGISTRAR ELURU

JUDGEMENT

(1.) These writ petitions have been filed feeling aggrieved by the action of respondent No. 1 in not receiving the sale deeds sought to be presented by the petitioners for registration on the ground that the lands in question are assigned lands. A perusal of the record clinchingly establishes that the lands which were originally assigned were sold towards recovery of dues to Co-operative societies and sale certificates to that effect were issued.

(2.) A Division Bench of this Court in Sub-Registrar, Srikalahasti, Chittoor District v. K. Guravaiah, 2009 2 ALD 250, held that once the assigned lands are sold in public auction for recovery of dues to co-operative Societies, such lands cease to be assigned lands within the meaning of Section 2(1) of the A.P. Assigned Lands (Prohibition of Transfers) Act, 1977, and that there can be no restriction on the subsequent sales of such lands.

(3.) For the above-mentioned - reasons, there is no justification for respondent No. 1 in both these cases not to receive and register the documents sought to be presented by the petitioners.