B. SATYANANDAM Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 115 of Civil Procedure Code, 1908 challenging the order dt.16.06.2020 passed in Interlocutory Application No.102 of 2018 in O.P.No.13 of 2012 on the file of the Co-operative Tribunal, Hyderabad.

(2.) The said O.P. had been filed by petitioners and respondent nos.5 and 6 against respondent nos.1 to 4 under Section 37 of the Mutually Aided Co-operative Societies Act, 1995 to declare cancellation of allotment of land made to petitioners which was purchased by respondent nos.1 to 4, as illegal and in violation of law; and to direct respondent nos.1 to 4 to produce clear marketable title to the subject land which had been allotted to petitioners who were members of the 1st respondent - Society.

(3.) Counter-Affidavit had been filed by 1st respondent opposing grant of any relief to petitioners.