MOHAMMED NAVABJOHN Vs. PRL. SECY, REGISTRATION STAMPS DEPT.

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) This Court has heard Sri M.V.Suresh, learned counsel for the petitioners, Government Pleader for Revenue (Registration and Stamps) for the official respondents. Sri P.Veera Reddy, learned senior counsel for the State Waqf Board and Sri T.S.N.Murthy for the 7th respondent-Royal Mosque Trust Board, Rajahmundry.

(3.) The petitioners filed this writ petition questioning the order dtd. 14/6/2016 passed by the 5th respondent and also challenged the corrigendum dtd. 15/5/2014 and publication of Gazette notification. A consequential direction is also sought to register the document kept pending for registration with the document No.P.39/2013. 3) As is visible from the pleadings and submissions made by Sri M.V.Suresh, the petitioners are claiming title to the property measuring Ac.12.54 cents in Sy.No.288/34 (new Sy.No.418) of Kavalagoyya Village. The petitioners claim right to the property is as follows: (i) Initially, in 1912, the original owners Dadi Subba Rayudu and Dadi Veeraswamy sold the entire extent to Shaik Madar Saheb. He in turn alienated the same to Jamal Bibi @ Yellamma on 1/2/1912. The said Jamal Bibi, executed a Hiba or gift in favour of the deponent in 1970. She also executed a Will dtd. 5/5/1978. Thus, the petitioners claim to be the owners of the entire Ac.12.54 cents in Sy.No.288/34. When first petitioner wanted to settle a part of the property in favour of the second petitioner and presented a document, the same was kept pending for registration. In a writ petition filed, a direction was given to the 5th respondent to register the document. This was rejected by the impugned proceedings dtd. 14/6/2016.