CHITTI CO OPERATIVE BUILDINGS SOCIETY LTD Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is a House Building Society having its registered office at Vijayawada. On 9th June, 1983 it filed an application before the Sub-Registrar, Vijayawada stating that it is registered with the main object of acquiring lands for the purpose of allotting plots to its members, that it has been doing its business over the last several years, that in accordance with its objects, it has purchased R S No. 37/1B/3 (P) and 38/1 A, Patamata, within the Municipal limits, from the owner under a registered document after obtaining a certificate under section 2 (o) of Central Act XXXIII of 1976, that it has also obtained sanction of the lay out of the said area from the Amaravati Seema Urban Development Authority, that it has already registered sale deeds for ten plots in favour of ten different members, and that it now proposes to register sale deeds for the remaining plots within the said approved lay out, The Sub-Registrar returned the application with the following endorsement :

(2.) It is then that the petitioner approached this Court by way of this Writ Petition.

(3.) The memo dated 28th May, 1983, on the basis of which the Sub-Registrar has refused irregistration is issued by the Government stating inter alia: