SHANKAR HILLS PLOT PURCHASERS Vs. CH ANANTHA REDDY

JUDGEMENT

(1.) The plaintiffs in O.S.No.907 of 2006 on the file of the III Additional District Judge (Fast Track Court), Ranga Reddy District at L.B.Nagar, Hyderabad, are the appellants. They filed the suit for the relief of perpetual injunction to restrain the respondents from interfering with the suit schedule property as well as to restrain them from alienating the same.

(2.) The 1st appellant is an association registered under the A.P. Societies Registration Act and the 2nd respondent is said to be its President.

(3.) The averments in the plaint in brief, are that the plaint A schedule property admeasuring about 460 acres in different survey numbers of Vattinagulapally Village, Rajendranagar Mandal, Ranga Reddy District, was owned by respondents 1 and 22 and a layout was prepared in respect of that area dividing the same into 3328 plots of 500 square yards each. Respondents 1 to 22 are said to have entered into agreement of sale on 23.08.1982 with one Mr.P. Ramanaiah Chowdary, and that said Ramanaiah Chowdary has arranged for execution of sale deeds on the basis of two General Powers of Attorney dated 05.03.1983 and 14.04.1983, said to have been executed by the owners of the land. It was also pleaded that the power of attorney, in turn, executed sale deeds transferring 2745 plots between 1983 and 86.