K. SHIVA CHARAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner along with respondent Nos.7 and 8 jointly purchased Ac.6.25 gts in Sy.No.64 of Bandalguda Jagir village under registered sale deed dt.29-01-2008 (document No.536 of 2008).

(2.) After the said purchase, the petitioner and respondent Nos.7 and 8 came to know that a civil suit O.S.No.150 of 2005 was pending with regard to the said property before the IV Additional District Judge, Ranga Reddy District. They were impleaded as parties in the said suit, and suit was subsequently settled and the settlement was reduced into writing on 27-04-2015.

(3.) As per the said settlement deed executed between the contesting parties to the said suit, an extent of Ac.1.10 gts was jointly given to respondent Nos.7 and 8 and the petitioner and they gave up their right in the remaining land covered by the registered sale deed dt.29-01-2008 (Doc.No.536 of 2008).