THATISETTY KUSUMA KUMARI AND OTHERS Vs. SUB-REGISTRAR, ANANDAPURAM VISAKHAPATNAM DISTRICT AND 3 OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader for Assignment appearing for the respondents.

(2.) Petitioners contend that the subject land had been assigned to 1st petitioners husband, who is the father of petitioner Nos.2 to 5, on 17-04-1989 on the ground that he was an ex-serviceman; that under G.O.Ms.No.743 Revenue Department dt.30-04-1963, ex-servicemen were entitled to assignment of land and as per G.O.Ms.No.1117 dt.11-11-1993, they were also entitled to sell the land after enjoying the said land for ten years; but however when the petitioners approached 1st respondent for alienating the subject land, 1st respondent refused to receive the sale deeds presented by the petitioners on the ground that the land has been included in the list of prohibited properties communicated under Section 22A of the Registration Act, 1908 (for short the Act) by 4th respondent to 1st respondent.

(3.) Learned Government Pleader for Assignment, on instructions, states that 1st petitioners husband had applied for deletion of the land from the prohibitory list communicated under Section 22A of the Act and that the 4th respondent had passed an order refusing to do so on 23-08-2017. He has placed a copy of the order before this Court.