JORIGALA BANGARAM Vs. PRL.SECY REV DEPT 6

JUDGEMENT

(1.) As these Writ Petitions raise the same issue, they are being disposed of by way of this common order:

(2.) In these three Writ Petitions, the first petitioner, had sold lands, whose details are given below, to the other petitioners in the said Writ Petitions. These sales were done by executing deeds of sale which were registered. The details of registration are given below:

(3.) The said deeds of sale were cancelled, by way of deeds of cancellation, executed by the Tahsildar, Sabbavaram Mandal and registered by the Joint Sub-Registrar, Sabbavaram. The said details are also contained in the table annexed above.