AIR 2011 ANDHRA PRADESH 80 ::(2011) 2 AndhLD 48

Andhra Pradesh High Court

Hon'ble Judge(s): C. V. Nagarjuna Reddy , J

Registration Act (16 of 1908) , S.22A— Refusal to register document - Land belonging to Govt. cannot be registered - Overwhelming evidence in respect of petitioners' plea that lands were treated as private lands and registered transaction had taken place as far back as 1947 and revenue records such as pattadar passbook and title deeds were issued in favour of petitioners' father - Stand of respondents treating property as Government land, cannot prima facie be appreciated - Refusal to register document, improper. (Para 6)