SUB Vs. K. RAJA SEKHARA CHARI AND ANOTHER

JUDGEMENT

(1.) Heard Ms.G.Gayathri, the learned Assistant Government Pleader for revision petitioner and Mr.K.Sai Ram Murthy for 1st respondent. The Civil Revision Petition is dismissed for default against the 2nd respondent vide order dated 19.12.2011.

(2.) The circumstances relevant for disposal of the civil revision petition stated thus:-

(3.) The Sub-Registrar having been confronted with the information on the plaint schedule property as belonging to Government or that the plaint schedule attracts the prohibition envisaged under Section 22-A of the Registration Act, 1908 kept the document sent for registration in W.P.No.123 of 2008 as P.No.3 of 2010.