P. Naveen Rao, J. - (1.) Heard learned counsel for the petitioner Sri Srikanth Kaveti and learned Assistant Government Pleader for Revenue.
(2.) This Writ Petition is filed seeking following relief: "........to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd respondent in not receiving registering and releasing the Gift Deed submitted by the petitioner in respect of the Plot bearing No 87 admeasuring 200 Sq Yds forming part of the Layout issued in Sy No. 44 Sub Division Nos 44/3/1, 44/2 and 44/5 situated at Maktha Mahaboobpet Village Serilingampally Mandal under GHMC Serilingampally Circle Ranga Reddy District as illegal arbitrary contrary to law violative of the provisions of the Registration Act 1908 discriminatory unconstitutional and in violation of Articles 14 and 300A of the Constitution of India and consequently set aside the said Notification dated 26/09/2013 of the 4th respondent and direct the 3rd Respondent to receive register and release the Gift Deed document presented by the petitioner in respect of the aforesaid property without reference to the notification of the 4th respondent dated 26/09/2013 and without insisting for any clearance from the Revenue Authorities and pass........."
(3.) The issue of inclusion of properties in the prohibited list under Section 22-A of the Registration Act, 1908 (for short, 'the Act') was considered by the Full Bench of this Court in VINJAMURI RAJAGOPALA CHARY v. STATE OF ANDHRA PRADESH , 2015 3 ALT 96 giving several directions. Insofar as this Writ Petition is concerned, paragraph No.25.3 of the said judgment is relevant whereunder the District Collector is vested power to notify the District Registrar/Registering Authority that the subject properties are Government properties and no deed of conveyance can be entertained.;