M.PRABHAKAR REDDY Vs. M.LAKSHMINARAYANA

JUDGEMENT

(1.) Feeling aggrieved by the orders dtd. 16/11/2022 passed in Writ 2016, the 2nd respondent in the said writ petition preferred this intra court appeal under Clause 15 of the Letters Patent.

(2.) The said writ petition was filed challenging the orders dtd. 5/10/2015 passed by Andhra Pradesh Cooperative Tribunal, Vijayawada, Krishna District in O.A.No.43 of 2014, whereby the sale deed executed by NGO's Cooperative House Building Society Limited, Rayachoti (respondent no.5 herein) in favour of respondent no.1 herein was declared as null and void and the same was set aside and consequently the gift deed executed by respondent no.1 in favour of respondent no.3 was declared as not valid and void in law and further the NGO's Cooperative House Building Society was directed to register the subject plot in favour of the appellant herein and also to deliver the plot by removing the constructions, if any. Vide impugned orders the learned single Judge allowed the writ petition by setting aside the orders impugned in the said writ petition.

(3.) For clarity, the parties hereinafter will be referred to as per their status in this writ appeal.