TELLAGAM SETTY BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioner seeking verbatim the following relief/s:

(2.) I have heard the submissions of Sri A. Giridhar Rao, learned counsel appearing for the petitioner, of the learned Government Pleader for Revenue appearing for the respondents 1 to 5; and, of the learned Government Pleader for Stamps and Registration appearing for the 6th respondent. I have perused the material record.

(3.) Learned counsel appearing for the petitioner submits that since the assignment is prior to 1954, the issue involved in the present writ petition is covered by the terms of G.O.Ms. No. 575, dated 16-11-2018, whereby, the Government ordered for deletion of Government lands assigned prior to 1954 from the purview of Section 22-A of the Registration Act, 1908. He, therefore, prays for granting the relief.