K. M. RAO Vs. B. SANNAPAYYA

JUDGEMENT

(1.) Heard Sri O. Manohar Reddy, learned Senior Counsel appearing for the appellants and Sri Siva Sankar, learned counsel appearing for respondents 1 to 8.

(2.) Respondents 1 to 8 had approached this Court by way of W.P.No.41019 of 2018. The contention of respondents 1 to 8 was that they were the owners of Ac.15.42 cents in Sy.No.143 of Kodimi Village, Ananthapuram District, and the Sub- Registrar was refusing to receive and register the document of alienation being presented by them in relation to this land. Respondents 1 to 8 contended that such refusal, in the absence of the land being included in the list of prohibited property under Sec. 22-A of the Registration Act, 1908 (for short 'the Act'), is arbitrary, illegal and in violation of the provisions of the Registration Act.

(3.) A learned Single Judge of the erstwhile High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, by judgment dtd. 14/11/2018, had disposed of the writ petition with a direction to the Sub-Registrar to receive and register the documents presented by respondents 1 to 8, if they are in accordance with the Indian Stamp Act and Registration Act, and without reference to the entries in adangal if the subject land is not listed under any prohibited properties, under Sec. 22-A of the Act.