SUB REGISTRAR SRIKALAHASTI Vs. K GURAVAIAH

JUDGEMENT

(1.) THIS appeal is filed by respondent Nos. l and 2 in Writ Petition No. 14750 of 2007 questioning the order dated 26. 7. 2007 passed by the learned Single Judge. By virtue of the said order, the writ petition filed by the petitioner has been allowed and it has been directed that the properties purchased by the petitioner shall not be treated as assigned lands and the first respondent (appellant No. l herein) shall process the documents presented for transfer of title in accordance with law.

(2.) FOR the sake of convenience, parties to the litigation have been described as arrayed in the petition.

(3.) FOR the purpose of examining correctness or otherwise of the decision taken by Sub-Registrar, Srikalahasthi - respondent No. l, it would be necessary to consider the provisions of Sections 5 and 6 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 (for short, "the Assigned Lands Act"), which have been reproduced hereinbelow: