(1.) Heard Mr. Bethi Venkateshwarlu, learned counsel for the appellants; Mr. C.Kumar, learned counsel for respondent Nos.1, 2 & 3; and Mr. P.Raja Sripathi Rao, learned Government Pleader for Stamps and Registration for respondent Nos.4 to 7.
(2.) This writ appeal is directed against the order dtd. 29/10/2022 passed by the learned Single Judge in I.A.Nos.4 to 6 of 2022 in Writ Petition No.12701 of 2021 rejecting the stay vacate petitions of the appellants.
(3.) We may mention that respondent Nos.1, 2 and 3 as writ petitioners have filed Writ Petition No.12701 of 2021. Initially appellants were not arrayed as parties therein. Subsequently, they got themselves impleaded as respondent Nos.18 to 21.