MR. M. DAYAKAR Vs. THE STATE OF ANDHRA PRADESH, REP., BY ITS PRINCIPAL SECRETARY, STAMPS AND REGISTRATION DEPARTMENT, SECRETARIAT, HYDERABAD AND OTHERS

JUDGEMENT

(1.) - Heard the learned counsel for the parties.

(2.) The questions involved and the challenge raised in this batch of writ petitions are similar and, therefore, learned counsel for the parties, in particular for the petitioners, have agreed for disposal of the petitions by this common order in the light of the Full Bench judgment in Vinjamuri Rajagopala Chary and others Vs. Principal Secretary, Revenue Department, Hyderabad & others (W.A.343 of 2015, 232 of 2012 and 352 of 2013) dated 23-12-2015. The writ petitions were filed assailing inaction of registering authorities in receiving, registering and delivering the documents presented for registration in exercise of powers under Sec. 22-A of the Registration Act, 1908 (for short "Registration Act "). The six judgments, referred to in the Full Bench judgment, of the learned single judges, disposing of large number of writ petitions, on certain issues/questions were either conflicting or inconsistent and in view thereof, reference to the Full Bench was made. The Full Bench, after making detailed reference to the six judgments, framed the following questions for consideration:-

(3.) The Full Bench, to which one of us (Justice Dilip B Bhosale, Acting Chief Justice) was member, in depth considered the provisions contained in Sec. 22-A and summarised its conclusions in paragraph 36 as follows:-