VOONNA BANGARAJU Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) WITH the consent of learned counsel for the petitioners and the learned Assistant Government Pleader for Revenue and the learned Standing Counsel for Municipality, these Writ Petitions are disposed of at the admission stage.

(2.) IN these writ petitions, the petitioners are the owners and purchasers of the properties situated in Town Survey Nos.159/2 and 162/2 of Salur Village and Municipality, Vizianagaram District. The registering authority refused to receive the deed of conveyance of the said properties on the ground that the properties are described in the revenue records as poramboke and prohibited for registration and the same was communicated to the Sub -Registrar. Hence, these writ petitions.

(3.) LEARNED counsel for the petitioners submits that it is illegal to classify the land in Town Survey No.159/2 and 162/2 of Salur Municipality as poramboke land and refusing registration. He submits that Salur is a town and residential houses have come up long ago. Several transactions have taken place over the years. This Court allowed several writ petitions overruling the objection of respondents but respondents continue to raise the same objection causing untold agony and suffering to petitioners.