MOHAMMAD FAREED PASH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. B.Arjun Rao, learned counsel for the appellant.

(2.) This intra court appeal emanates out of the order dtd. 22/11/2022 passed by the learned Single Judge by which writ petition preferred by the appellant has been dismissed with costs of Rs.15,000.00 payable to the High Court Legal Services Authority.

(3.) The relevant facts leading to filing of this appeal briefly stated are that respondent No.5 claims title in respect of plots of land bearing Nos.6 and 26 in Survey No.155 of Varidela Village of Kollapur Mandal (hereinafter referred to as, 'the schedule property'). A registered sale deed was executed in favour of respondent No.5 in respect of plot bearing No.26. In respect of plot No.6, since the amount of consideration was paid in instalments, the sale deed executed in favour of respondent No.5 has not been registered as yet. Appellant claims ownership of part of plot No.6 which was already sold to respondent No.5 by a registered sale deed dtd. 20/11/2021. Respondent No.5 thereupon made a complaint to the Sub Registrar. Thereupon, the appellant as well as the legal representatives of the deceased vendor of respondent No.5 executed another sale deed dtd. 1/2/2022 in respect of an area measuring 69.44 square yards.