B. LAVANYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition has been filed with a prayer to set aside/quash the Award dtd. 13/7/2019 passed by the Lok Adalat, City Civil Court Legal Services Authority, Hyderabad in O.S.No. 814 of 2018 on the file of the XVI Additional Chief Judge, City Civil Court, Hyderabad on the ground that the Award has been obtained by playing fraud. Consequently to declare the registration of the Award by the Sub-Registrar, Doodbouli,Hyderabad/respondent No.6 and the mutation of the names effected by the Deputy Commissioner, Greater Hyderabad Municipal Corporation (GHMC), Falakhnama Zone/respondent No.7, as null and void.

(2.) We have heard Mr. Mayur Mundra, learned counsel for the petitioners, Mr. Pasham Krishna Reddy, learned counsel for respondent Nos.4 and 7 and Mr.Shashikiran Pusluri, learned Standing Counsel for Telangana State Legal Services Authority/respondent No.5. Mr. C. Suresh Shiv Sagar, learned counsel though filed counter, at hearing informed that, he had given up vakalat for the respondent No.8.

(3.) The facts leading to this writ petition are that in 1976 one K. Mallappa purchased landed property admeasuring 23162 square yards with Municipal No.19/4/14/1 in Sy.Nos.218, 219, 221, 232, and 233 (for short, 'the subject property"). He died leaving behind his two sons and five daughters.