(1.) The first Revision Petitioner-K. Chandra Sekhara Rao as the sole petitioner filed the Civil Revision Petition and after his death, petitioners 2 to 4 are substituted as Legal Representatives of the first petitioner.
(2.) The petitioner-late K. Chandra Sekhara Rao, aggrieved by the orders dated:16.9.1994 in file No.J/718/94 passed by the respondent No.3 and also orders of the respondent No.2 in file No.F1/1188/2006, dated:9.5.2006, preferred this Revision.
(3.) The brief facts of the Revision are that, the revision petitioner and three others namely, (1). Sri Ch. Anjaneya Varaprasad, (2) Smt. Leela and (3) Sri K. Seshagiri Rao have jointly purchased property to an extent of Ac.84.35 Gts in Survey No.222 of Gajularamaram village, Qutbullapur Mandal, Ranga Reddy District under the agreement of sale dated:07.9.1981 from the legal heirs of Inamdars. As the vendors failed to perform their contract and executed regular sale deeds, the revision petitioner and others filed O.S.No.190/1987 for specific performance of contract of sale and the same was decreed on 10.3.1992. Since then, they are in possession and enjoyment of the said property of Ac.84.35Gts in Survey No.222 of Gajularamaram village, Qutbullapur Mandal, Ranga Reddy District. In pursuance of the said judgment and decree, the entire sale consideration was paid to the vendors. In the meanwhile, the respondents 5 to 20 herein approached respondent No.3 and applied for issuance of Occupancy Rights Certificate (ORC) by creating false and fabricated documents stating that they have already entered into agreement of sale with Inamdars in the year 1973 itself.
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