PRABHAKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The prayer of the petitioners in this case reads as under:

(2.) Heard Sri K.Ravinder Reddy, learned counsel representing Sri Venkata Siddhartha, learned counsel for the petitioners, and Sri E.Madan Mohan Rao, learned counsel appearing for Sri Praveen Kumar Dubey, learned counsel for respondents 4 to 6.

(3.) It is an admitted fact that the registered Sale Deed dated 18.02.1995 bearing Document No.1894 of 1995 and the registered Sale Deed dated 18.02.1995 bearing Document No.1895 of 1995 were unilaterally cancelled by the vendors under registered Cancellation Deed dated 14.12.2006 bearing Document No.25433 of 2006 and registered Cancellation Deed dated 14.12.2006 bearing Document No.25434 of 2006. Aggrieved by the said unilateral cancellation, the vendees under the sale deeds are before this Court.