KAKI NARAYANA Vs. MUNUGALA VENKAT REDDY

JUDGEMENT

(1.) The present writ appeal is arising out of an order dtd. 24.11.2021 passed by the learned Single Judge in I.A.No.1 of 2021 in W.P.No.28545 of 2021.

(2.) The facts of the case reveal that the respondents No.1 and 2 herein have preferred the writ petition for issuance of a direction to the Sub-Registrar, S.R.O.Ibrahimpatnam, to receive and process the sale deeds for registration and in those circumstances, an interim order was passed by the learned Single Judge on 24.11.2021. The learned Single Judge has directed registration of sale deeds, however, subject to final outcome of the writ petition.

(3.) Learned counsel for the appellant has vehemently argued before this Court that there is a civil suit pending between the parties i.e., O.S.No.320 of 2021 (renumbered as O.S.No.32 of 2021) and the writ petitioners were very much aware of the dispute between the parties, which is in respect of the same property and in all fairness, the appellant herein should have been impleaded as one of the respondents in the writ petition.