NALLURI VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Madhava Rao Nalluri, learned Counsel for the Petitioner, Sri Sohail Shareef, learned Counsel appearing on behalf of Sri Sk. Khaja Basha, learned Standing Counsel for the Waqf Board and Sri T. Sanjeeva Rao, learned Assistant Government Pleader for Revenue.

(2.) This Writ Petition is filed seeking the following relief:

(3.) It is the submission of the learned Counsel for the Petitioner that the Joint Registrar-1, Ongole (Respondent No.2), has orally declined to accept the Application of the Petitioner for Registration of the properties covered by Sy.No.192 of Ongole Municipality limits, citing the operation of Circular FNo.18/PKM/WAKF/2004, dtd. 12/3/2008, issued by the Collectorate.