- (1.)Heard the learned counsel for the petitioner and the Government Pleader for Stamps and Registration and Government Pleader for Endowments for the respondents.
(2.)The grievance of the Writ Petition is that, the subject property in an extent of Ac.4.32 Cents in Survey No.92/1 and 2 Cents in Survey No.96/1 of Harischandrapuram, Tullur Mandal, Guntur District is placed under prohibited list U/s 22A (1) (c) of the Registration Act, 1908.
(3.)The Counsel for the petitioner submits that, the Ryotwari Patta issued under TD No.145 and 527 refers to the Survey No's.96 and 92 for an extent of Ac.11.06 Cents and the Ac.11.60 Cents respectively and the names of the Ryothwari Patta Holders are also mentioned in the said Form-VIII issued by Inams Deputy Tahsildar, Guntur dtd. 15/4/1962. The petitioner purchased the subject property from one of the Ryotwari Pattadars by name Ichampati Pardhasaradhacharyulu.
The Form-2 decision under Andhra Inams (Abolition and Conversion into Ryotwari) Act,1956 also discloses that, it is a inam land, it is in a Ryotwari village and it is not held by any institution mentioning the details of the Survey Number and the extent therein. While so, the 3rd respondent addressed a letter to the 2nd respondent on 8/6/2016 including the subject land covering the same under Survey No's.96 and 92 for an extent of Ac.11.06 Cents and Ac.11.60 Cents respectively recommending the place the subject properties under the prohibited list showing the ownership as Sri Venkateswara Swamy Temple, Vykuntapuram Village, Amaravarhi Mandal, Guntur District.

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