SANAPALLY GANESH Vs. SANAPALLY VENKATESHWARLU

JUDGEMENT

(1.) This petition is filed by the petitioner/respondent/respondent No.19 to vacate the interim order dtd. 3/2/2022 passed in I.A. No.l of 2021 in A.S. No.288 of 2021.

(2.) Heard the learned counsel for the petitioner/ respondent No.19 and the learned counsel for the respondents/appellants.

(3.) O.S. No.877 of 2011 was filed by the respondents/plaintiffs/ appellants to declare nine (9) agreements of sale cum GPAs in respect of suit schedule land admeasuring 3664.02 sq. yds., i.e. for plot Nos.102 to 116 covered by Sy. No.536/AA Part situated at Kistamma Enclave (Pragathi), Old Alwal under Alwal Municipality, Malkajgiri Mandal, Ranga Reddy District, executed by D1 to D12 and late S. Bhulaxmaiah in favour of D2, D4, D9, D12 and D13 to D17 as null and void and to cancel the sale deeds and to deliver the vacant possession of the suit schedule property and for permanent injunction not to alienate plot Nos.102 to 116 and not to change the nature of the suit schedule property or cause any construction over plot Nos.102 to 116 pending disposal of the suit.