K SURENDRA RAO Vs. GOVERNMENT OF ANDHARA PRADESH

JUDGEMENT

(1.) AS the point involved in this batch of writ petitions is one and the same, these petitions are disposed of by a common order.

(2.) FACTS, in brief, are: Petitioners in all these writ petitions are vendor and vendees of some sale deeds. They presented the said sale deeds before the second respondent - District Registrar for registration, but the second respondent refused to register the said sale deeds and raised two objections viz. , (1) that unless and until a clearance is obtained under the provisions of Act 33 of 1976, no registration can be done; (2) that he received instructions from the first respondent not to register the lands in question. According to the petitioners, though the said objections are not by way of written order, they represented before the second respondent as to how the lands in question are outside the purview of Act 33 of 1976 and also requested him to furnish a copy of the instructions received by him. Despite their representation, the second respondent kept the documents pending for registration. Assailing the said action, these writ petitions have been filed.

(3.) A separate counter-affidavit is filed on behalf of the respondents in all the writ petitions denying the averments made in the affidavits filed in support of the writ petitions.