SYED KHAIRUNNISSA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) The case of the petitioner in brief is that she is the owner of the land in an extent of Ac. 0.85 cents in Sy.No. 258, Ac. 0.04 cents in Sy.No. 259/1, Ac.1.05 cents, (out of Ac 3.32 cents) in Sy.No. 259/2, Ac 0.06 cents in Sy.No. 259/3 and Ac.1.40 cents (out of Ac 3.15 cents) in Sy.No.247/B in total Ac 3.40 cents situated in T.P.Gudur Village and Mandal, SPSR Nellore District, having purchased the same under a Registered Sale Deed vide document No. 1169 of 2004, dtd. 26/11/2004 from Muvva Mahesh Babu and another, since then she has been in possession and enjoyment of the same. The Revenue authorities have also issued pattadar pass book and title deed in his favour and her name is duly mutated in all revenue records. While the matter stood thus, the petitioner intended to dispose of the land and approached the 3rd respondent for registration of the document, who refused to receive the same and insisted her to submit "No Objection Certificate" from the 4th respondent, since the subject land is included in the prohibited property list under Sec. 22-A of the Registration Act, as per directions of the 4th respondent. The 3rd respondent issued an endorsement dtd. 23/7/2015 to that effect. Hence, the action of the 3rd respondent is illegal, arbitrary and the same is questioned in this writ petition and requested to issue a direction as stated supra.

(3.) No counter is filed by the respondents. None appeared for 4th respondent.