LATCHUPATNI PARAM NAIDU Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed, under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Sri N.Subbarao, learned senior counsel appearing on behalf of Smt.Avanija, learned counsel for the petitioners and learned Government Pleader for respondents.

(3.) Initially the petitioners 1 and 2 have filed the present Writ Petition questioning the inaction on the part of the respondents in mutating the names of the petitioners in revenue records and not deleting Ac.4.18cents in old Sy.No.71, present Sy.No.2/1, 2/2 and 2/3 in Mudasarlova Village, Visakhapatnam District from prohibitory list under Sec. 22-A of the Registration Act. Subsequently, after filing counter, the prayer in the Writ Petition has been amended and assailed the proceedings dtd. 25/1/2023 passed by the respondent no.2 and consequently prayed the Court to direct the respondents to delete the subject land from prohibitory list and to update the revenue records.