(1.) The husband of the petitioner served the Indian Navy. The Government assigned an extent of Ac.5.00 of land in Sy.No.137 of Sangivalasa Village, Bheemunipatnam Mandal, Visakhapatnam District, to him, vide proceedings dated 28.5.1981.
(2.) The husband of the petitioner died on 7.5.2002. The petitioner intended to sell the land for her family necessities. The 1st respondent issued G.O. Ms. No.1021, Revenue (Registration-I) dated 1.10.2003 under Section 22-A of the Registration Act (for short 'the Act'), as it then stood, prohibiting registration of any documents in relation to the land in entire Sy.No.137 of the said village. In view of this notification, the 2nd respondent expressed his inability to entertain any documents in relation to the land assigned to the husband of the petitioner. The G.O. Ms. No. 1021 dated 1.10.2003, insofar as it relates to the land of the petitioner, is challenged in this writ petition.
(3.) On behalf of the respondents, a counter-affidavit is filed. It is stated that though the husband of the petitioner was granted provisional patta for Ac.5.00, the petitioner cannot alienate the same in view of the G.O. Ms. No. 1021 dated 1.10.2003.