CHEJARLA LAKSHMI NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K.P.S.Sailesh Reddy, Learned Counsel for the Writ Petitioners and Sri Shaik Khaja Basha, Learned Standing Counsel representing the Wakf Board (Respondent No.5) in W.P.Nos.18423, 18424, 18427 and 18428 of 2024.

(2.) Learned Counsel for the Writ Petitioners would submit that the registration authorities have declined to register sale deeds bearing P.Nos.101/2024, 99/2024, 97/2024 and 96/2024 dtd. 23/7/2024 on the ground that the said properties have been included in the Prohibition List under Sec. 22-A(1)(c) relating to an extent of Ac.20.68 cents in Survey No.141 of Ongole Town, Prakasam District.

(3.) Learned Counsel for the Petitioners would submit that vide G.O.Ms.No.31, dtd. 10/1/1986 (Ex.P2), the said extent of Ac.20.68 cents in Survey No.141 was permitted to be sold by the A.P.Wakf Board. It is stated in the said G.O.Ms.No.31 that the extent of Ac.20.68 cents in Survey No.141, which is the Wakf land belonging to the A.P.Wakf Board, would be sold. Accordingly, the sale took place in favour of Muslim Miniorities Sankshema Seva Sangham at the rate of Rs.25,000.00 per acre.