M R SUSEELA Vs. GOVT OF A P

JUDGEMENT

(1.) When WPMP No.18177 of 2005 came up for hearing, with the consent of counsel for the parties, the writ petition itself is taken up and heard arguments.

(2.) The petitioners challenge the proceedings of Joint Sub-Registrar, Kadapa, dated 29-4-2005 vide letter No.P18/15/KDP/ 2005 whereby and whereunder the Joint Registrar refused to release the documents presented for registration.

(3.) The brief facts of the case are: There are civil disputes between the petitioners and respondents Nos.3 to 5. A suit for partition being O.S. No.32 of 2002 (old) 72/1996, on the file of the I Additional District Judge, Kadapa for partition and separate possession has been filed by respondents No.3 to 5 against G. Prathap Reddy, G. Ranga Reddy, M.R. Suseela (Petitioner No.1), L. Vijayalakshmi (Petitioner No.2) and P. Chandra Sekhar Reddy. The suit ended in dismissal by judgment dated 24th April, 2005. The respondents 3 to 5 along with another namelyG. Dattateja Reddy filed O.S. Nos.564 of 2004 and 565 of 2004 against the petitioners herein and another by name M. Obul Reddy and T. Venkat Krishna Reddy for injunction. They also filed I.A. No.560 of 2004 for seeking temporary injunction, wherein an order of status quo came to be granted on 17-2-2005 against respondents No.3 to 5 and another T. Venkata Krishna Reddy. They also moved I.A. No.562 of 2004 wherein an order of status quo came to be granted on 17-2-2005 by the III Additional Junior Civil Judge, Kadapa. While so, the petitioners presented certain documents for registration, the Joint Sub-Registrar of Assurances, Kadapa under letter P18/05/ KDP/2005, dated 29-4-2005 informed the petitioners that the documents presented by them cannot be taken for registration, in view of the status quo order granted by the Court. The letter addressed by the Joint Sub- Registrar reads as follows: