DISTRICT REGISTRAR Vs. REDDIVARIPALLI GANGIREDDY RAMANA REDDY

JUDGEMENT

(1.) As both the Writ Appeals arise out of similar transactions and are in relation to the same parties, they are being disposed of by way of this common Judgment.

(2.) The respondent herein had presented two deeds of gift executed by him in favour of his wife. Under the first deed of gift, dtd. 30/6/2018, the respondent sought to gift an extent of 945 square yards of land to his wife. This document was given pending Document No.352 of 2018, by the 2nd appellant herein. Similarly, the respondent sought to gift an extent of 1305 sq.yards of land in favour of his wife, by way of deed of gift dtd. 30/6/2018 which was pending Document No.353 of 2018, by the 2nd appellant. Subsequently, the 2nd appellant, by an order dtd. 19/7/2018, had refused registration of both the deeds of gift on the ground that the respondent had executed various deeds of sale alienating all the land owned by him and the deeds of gift were seeking to alienate land which was not available to the respondent. For this purpose, the 2nd appellant invoked the provisions of Sec. 22-B of the Registration Act.

(3.) Aggrieved by the said orders of refusal, the respondent had approached the 1st appellant, by way of an appeal. Both the appeals were dismissed by the 1st appellant, by an order dtd. 29/1/2020.