MANDA TIMMAIAH Vs. MADE BALAIAH

JUDGEMENT

(1.) This is a revision petition under section 91 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, hereinafter called the Tenancy Act, directed against the order of the Joint Collector Mahbubnagar dated 11-9-1962.

(2.) The relevant facts are that the father of the petitioner Manda Narayana instituted a suit for specific performance against the respondents in pursuance of an agreement to sell agricultural land and obtained a decree from the Munsif Magistrate's Court in 1357 Fasli equal to 1948. The matter ultimately went in second appeal to the High Court. The High court Confirmed the decree in 1954.

(3.) The decree holder filed an execution petition to get the sale deed executed and registered and to obtain possession of the land sold to him.I When the sale deed was sent for the purpose of registration to the Registrar, he declined to register it perhaps under section 18 of the Prevention of Agricultural Land Alienation Act. (No. 3 of 1349 F) hereinafter called the prevention of Alienation Act, That section enjoins that any instrument which contravenes any provisions of the prevention of Alienation Act shall be admitted to registration.