LAWS(TLNG)-2022-12-69

GADDAGUNTI RAJAPATHI Vs. STATE OF TELANGANA

Decided On December 29, 2022
Gaddagunti Rajapathi Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) The petitioners have filed this writ petition for seeking a Writ of Mandamus to declare the Lok Adalat Award dtd. 25/10/2019 passed in S.A.No.93 of 2016 on the file of High Court for the State of Telangana, Hyderabad, as illegal, arbitrary and contrary to the enactment of the Legal Services Authority Act, 1987 and consequently to set aside the Lok Adalat Award dtd. 25/10/2019 passed in S.A.No.93 of 2016 and to pass such other suitable order as this Court may deem fit and proper in the circumstances of the case.

(2.) Heard Sri B.Narsimha Sharma, learned counsel representing Sri V.Ramesh Reddy learned counsel for the petitioners, Sri Syed Kareemuddin learned counsel for the respondents No.4 & 5 and J.Anil Kumar, learned Standing Counsel for respondent No.2.

(3.) The brief facts of the case are that the fathers of petitioners 1 and 2 along with other family members have filed suit in O.S.No.622 of 1981 on the file of the Court of Vth Additional Judge, City Civil Court, Hyderabad for seeking partition of the suit schedule properties admeasuring to an extent of Acs.7.13 guntas in Survey Nos.44, 47, 48, 50, 51, 52, 54 to 60 situated at Saidabad village, Hyderabad, and the same was decreed on 19/4/1983 allocated the shares between the parties.