AIR 2012 ANDHRA PRADESH 98 ::(2012) 3 AndhLD 8

Andhra Pradesh High Court

Hon'ble Judge(s): L. Narasimha Reddy , J

Registration Act (16 of 1908) , S.22A— (as inserted by A.P. Amendment Act of 1999 and reintroduced by Amendment Act of 2007) - Registration of documents - Prohibition in respect of assigned lands - Fact that land was not assigned much less was held by Government, not denied - Thus, inclusion thereof in Government Order was without basis - Land in respect of which settlement patta was granted could not be treated as Government land, prohibition contained u/S. 22-A would apply to it. Amendment of 2007 does not contemplate publication of notification in respect of Government or assigned lands. Mere existence of information with registering authority, that land in particular survey number is assigned one, or owned by Government, in absence of any notification would attract prohibition contained under S. 22-A of Act. Where fact that land was not assigned, much less was held by the Government was not denied inclusion thereof in Government Order was without basis. Thus the land in respect of which, settlement patta; was granted could not be treated as Government land, much less the prohibition contained under S. 22-A of the Act would apply to it.(Para 6 8) .....