SNEHITHA BUILDERS PVT LTD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri S.Niranjan Reddy, Senior Counsel appearing for the appellants and Sri P.Sri Raghuram, for Sri P.Chandrasen Reddy, counsel for 8th respondent.

(2.) This Writ Appeal is directed against the order dt.29.07.2020 in WP.No.11155 of 2020 insofar as the said order is against the appellants herein. The case of the appellants before the learned single Judge in the W.P.No.11155 of 2020

(3.) The appellants had filed WP.No.11155 of 2020 before this Court contending that the 1st appellant is the absolute owner of open land admeasuring 1933 sq. yards situated in survey No.129/68 Paiki comprising of 3 plots being part of plot No.78, admeasuring 1010 sq. yards, 673 sq. yards and 250 sq. yards, respectively, situated in survey No.129/68 paiki of Shaikpet village at Vemireddy Enclave, Road No.12, Banjara Hills, Hyderabad, having purchased the same from Mr.Mohammed Jahangir and others under three registered sale deeds bearing document No.2801/2018 dt.17.04.2018, document No.3994/2018 dt.17.04.2018 and document No.4307/2017 dt.23.06.2017. It is asserted by the 1st appellant that ever since the purchase, it has been in peaceful possession of the property.