VEDULA ADILAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The case of the petitioner, in brief, is that petitioner filed suit O.S.No.293 of 2009 on the file of VI Additional District Judge, Visakhapatnam seeking partition of the property mentioned therein, against respondent Nos.4 and 6 to 16 herein and others. Said suit was decreed on 1/8/2018 and preliminary decree was passed by the competent civil court. Respondent No.4 in this writ petition, one of the defendants in the suit, filed appeal A.S.No.1862 of 2018 against preliminary decree in O.S.No.293 of 2009. Along with the appeal, respondent No.4 herein filed I.A.No.1 of 2019. Division Bench of this Court by order, dtd. 21/11/2019 in I.A.No.1 of 2019 directed the respondents therein not to create any third party interest over the subject property. Further, observed that final decree proceedings may go on, however final decree shall not be passed until further orders. Copy of said order was served on respondent No.3 by way of representation, dtd. 21/1/2020. Respondent No.3, by endorsement vide proceedings No.Nil/2020 dtd. 1/2/2020 informed the petitioner that registration cannot be stopped on the grounds stated in the petition under Rule 58 of the Registration Act, 1908. The authority further advised the petitioner to seek redressal in the Court of law, if so, desired. Aggrieved by the same, above writ petition is filed.

(3.) Heard learned counsel for the petitioner, learned AGP for Revenue for respondent Nos.1 to 3 and Sri Lalit, learned counsel representing Sri T. Sai Surya, learned counsel for respondent No.16.