VENKAT RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) Brief facts of the case:

(3.) Respondent No.5 filed counter affidavit on 23/1/2018 stating that the land admeasuring Ac.14-29 guntas in Sy.No.461 was purchased by Vidhya Vardhak Samithi, Government Junior College, Narayanapet through registered sale deed bearing document No.820 of 1970, dtd. 12/10/1970 from the original owner with an intention to upgrade the High School into Government Junior College and further stated that one Swarup Antu who is the son of Raghunath Rao Antoo, vendor of the subject property filed suit in O.S.No. 95 of 1987 seeking cancellation of the sale deed dtd. 12/10/1970 and the said suit was decreed basing on the compromise entered by the parties on 12/12/1996 and the same is not binding upon respondentNo.5. It is further stated that when Surya Laxmi Degree College, Narayanpet making construction in the subject property, respondent No.5 addressed a letter to the Regional Joint Director of Higher Education, Warangal on 27/9/1991 to protect the subject land.