SANGARAJU LAXMINARAYANA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed challenging the proceedings No. Refusal No. 37/2014 dated 02.09.2014 passed by the 3rd respondent whereby the document presented by the petitioner was refused stating that the document affects property in Survey Nos. 1630, 1631 and 1632 an extent of 250 Sq. Yards of Koduru Village; and that the property is covered by the injunction order passed by this Court in CRP.MP. No. 1546 of 2012 in CRP No. 1147 of 2012.

(2.) Learned counsel for the petitioner submits that petitioner is not a party to the said CRP, as such, the same is not binding and that in similar circumstances when registration was refused in respect of the property in Survey Nos. 1630, 1631 and 1632, writ petition Nos. 16596 of 2012 and 11430 of 2012 were filed and this Court allowed the said writ petitions holding an order of injunction would operate only against the party to the suit or other proceedings and it will not operate against the persons who are not parties to the said proceedings. The learned Single Judge further directed the Sub Registrar to process the document in accordance with law and release it in favour of the petitioner therein.

(3.) Learned Assistant Government Pleader for Stamps and Registration submits that since injunction order was operating in CRP.MP. No. 1546 of 2012 in CRP. No. 1147 of 2012, registration was refused, as such, the impugned order cannot be faulted.