VEERABHATHINI MALLESHAM Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed for a Certiorari to quash order, dated 12.06.2013, in Revision Petition No.D1/689/2011 of respondent No.2.

(2.) I have heard Sri V.V.Ramana Rao, the learned counsel for the petitioners and perused the record.

(3.) The petitioners claim that their father and petitioner No.2 have purchased lands admeasuring Ac.0.37 guntas in Survey No.261, Ac.0.4 1/2 guntas in Survey No.263 and Acs.3.37 guntas in Survey No.264 of Pudoor Village, Kodimial Mandal, Karimnagar District from the father of respondent No.5 under a simple sale deed, dated 04.05.1982. They have further pleaded that respondent No.5 has sold the remaining extent of Ac.0.16 1/2 guntas in Survey No.261 and Ac.0.38 guntas in Survey No.264 to their father and petitioner No.2 in the year 1995. The petitioners also relied upon an agreement of sale, dated 20.07.1987 stated to have been executed by respondent No.5 in favour of their father and petitioner No.2. They have further pleaded that a part of the above-mentioned land was acquired by the South Central Railway and compensation was paid to them.