AIR 2020 Andhra Pradesh 69 ::AIROnline 2020 AP 7 ::(2021) 1 Civ LJ 158 (AP) ::2021 (1) Civil LJ 158

Andhra Pradesh High Court

Hon'ble Judge(s): U. Durga Prasad Rao , J

Registration Act (16 of 1908) , S.22A— Refusal to register sale deed - Prohibition in respect of assigned land - Subject land were purchased by father of petitioner from political sufferer and since enjoying said land from past six decades - His name was also mutated in all revenue records and pattadar passbook and title deed were also issued in his favour - Condition of non-alienability for a period of 10 years, attached to assignment was since deleted - Original assignee sold land to vendee and from whom father of petitioner purchased - Refusal to register sale deed, improper. (Para 9 10)