V. NIRUPAMA REDDY Vs. GADDAM RAJU GOUD

JUDGEMENT

(1.) Heard Mr. Peri Prabhakar, learned counsel for the appellants and Ms. Ayesha Saba, learned counsel for respondent No.1.

(2.) Appellants are aggrieved by the order dtd. 14/12/2022 passed by the learned Single Judge disposing of W.P.No.44719 of 2022 filed by respondent No.1 as the writ petitioner.

(3.) Respondent No.1 had filed the related writ petition seeking a direction to the Tahsildar - cum - Sub Registrar, Shamshabad Mandal, Ranga Reddy District, to include the land in Schedule Part (A) of Survey Nos.33, 33(1), 33(2), 22(3), 35, 36, 43, 45, 45/A/A, 45(A1/1), 45(A1/2), 45/(A1/3), 45/A/2 area admeasuring Acs.71.07 guntas, Schedule Part (B) property land in Survey Nos.49, 49/AS/2, 49(A/2), 49(A/3), 49/A/1, 49/AA/1 area admeasuring Acs.15.03 guntas total admeasuring Acs.86.10 guntas situated at Raikunta Village, Golkonda Kalan, Shamshabad Mandal, Ranga Reddy (hereinafter referred to as, 'the subject land'), under the caption "litigation" and not to allow any registration of document for alienation of the subject land.