LAWS(APH)-2013-3-12

PASUPULETI BALA GANGADHAR Vs. STATE OF A.P.

Decided On March 04, 2013
Pasupuleti Bala Gangadhar Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to set aside order, dated 18.01.2013, of respondent No.2, whereby he has refused to register the sale deed sought to be presented by the petitioner in respect of house property admeasuring Ac.0.09 cents comprised in Survey No.272/2 of Avanigadda Revenue Village and Mandal, Krishna District.

(2.) I have heard Sri Sita Ram Chaparla, the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue.

(3.) A perusal of the impugned order shows that the only ground on which respondent No.2 refused to register the sale deed sought to be presented by the petitioner is the purported communication, dated 16.08.2010, through which respondent No.3 informed him that the above-mentioned property is included in the list of prohibited properties.