PARVATHANENI RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner purchased land of an extent of Ac.6-50 cents in R.S.Nos.1/1BA/1 to 10 of Gonnepalli Village, Chintalapudi Mandal, West Godavari District (for short subject land), from his vendors - Smt. Sadhu Mariyamma and 9 others under different registered sale deeds. The vendors of this petitioner obtained loans and purchased the subject property under a scheme evolved by Respondent No.4 - District Scheduled Caste Service Cooperative Society (for short the Society). According to the scheme, the loans have to be repaid by the beneficiaries under the said scheme by way of installments.

(2.) The State Government issued G.O.Rt.No.492 Social Welfare (SCP.I) Department dtd. 7/7/2009 waiving the outstanding loans extended to the persons who obtained loans from the Society. By virtue of the waiver of the loans, the sale deeds were released in favour of the petitioner vendors and they in-turn sold the land in favour of the petitioner.

(3.) When the petitioner intended to sell the property, the Sub-Registrar, Chintalapudi, West Godavari District issued a Notification Roc.No.E1/4536/2013 dtd. 8/10/2015, wherein the subject land is enlisted in the list of prohibited properties under Sec. 22-A of The Registration Act, 1908, on the ground that the lands are assigned in favour of the petitioners vendors by the 4th respondent Scheduled Caste Corporation. Questioning the same, the present writ petition is filed.