AIR 2009 ANDHRA PRADESH 166 ::2009 (5) All LJ NOC 942 ::2009 (5) ALJ 942 ::2009 (6) AIR Kar R 972 ::2009 A I H C (NOC) 813 (AP) ::(2009) 107 RevDec 320 ::(2009) 4 AndhLD 191

Andhra Pradesh High Court

Hon'ble Judge(s): N. V. Ramana , J

Registration Act (16 of 1908) , S.71— Registration of document - Sub-Registrar is prohibited from registering documents only when there is order of injunction - Sub-Registrar not made party in civil suit between parties - Injunction order passed in civil suit not operating against Sub-Registrar - Sub-Registrar cannot be directed not to register the document. The A. P. Registration Manual only prohibits the Registering Officer from registering documents only when there is an order of injunction operating against him. Thus where in civil suit the plaintiff sought injunction against defendant and Sub-Registrar was not made party-defendant and there being no order of interim injunction granted operating against Sub-Registrar by Civil Court, plaintiff cannot seek directions of Sub-Registrar not to register any documents, in respect of the property covered by the injunction order. Under the provision of the Registration Act, the Registering Officer, is not empowered to refuse to register a document when presented for registration, except in the case, the property sought to be registered under the document, is covered by any of the properties mentioned in Section 22-A of the Registration Act, and in the event, the Registering Officer, refuses to @page-AP167 register a document, he has to pass an order under Section 71 of the Registrati....