STATE OF ANDHRA PRADESH Vs. NEELLA REDI KUMARI

JUDGEMENT

(1.) Heard Sri B. Sasibhushan Rao, learned Special Government Pleader in the office of learned Additional Advocate General appearing for the appellants and Sri Sita Ram Chaparla, learned counsel appearing for the respondent.

(2.) Late Sri M. Madan Mohan Reddy, had been recognized as a freedom fighter and had been awarded a pension. After his demise, his wife Smt. D. Seethamma had sought assignment of land under the political sufferer quota. Acting on this request, the authorities had assigned Ac.1.46 cents of land in Sy.No.93/1 of Basinikonda Revenue Village, Madanapalle Mandal, Chittoor District, by way proceedings 31/7/2003. Smt. D. Seethamma sold away this land to the respondent herein, on 20/3/2004. After purchase of this land, the respondent sought deletion of this land from the list of prohibitory properties maintained under Sec. 22A of the Registration Act, 1908. This request was rejected by the 2nd appellant on the ground that the purchase of the land by the respondent from Smt. D. Seethamma was in violation of the conditions imposed in the assignment of the land to Smt. D. Seethamma and as such the land would have to be treated to be continued as assigned land and as such the land cannot be deleted from the prohibitory list.

(3.) Aggrieved by the said order, the respondent had approached this Court by way of W.P.No.47042 of 2018, which was allowed by a Single Judge by order dtd. 20/2/2019 directing the appellants to receive and process the document which may be presented by the respondent for registration in respect of the subject land, if it is otherwise in order, and register the same without treating the land as inalienable assigned land. Aggrieved by the said order, the present writ appeal has been filed by the appellants.