DILIP KUMAR TIWARI Vs. STATE OF TELAGANA

JUDGEMENT

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

(2.) Heard Sri T.S. Praveen Kumar, learned counsel for the petitioners, and learned Assistant Government Pleader for Revenue appearing on behalf of the respondents.

(3.) Learned counsel for the petitioners submits that Khammam Municipality has made layout of plots in Sy.No.123 and sold the said plots in public auction to various persons on payment of costs. In the said auction, Gokul Chand Mishra, Nomula Viswanadham, Rayapudi Ramulu, Kadavendi Chakrapani and Poonam Chand have purchased plot Nos.1 to 5 respectively to an extent of each 833.33 sq. yards and Arvapally Venkateswara Rao has purchased plot No.6 to an extent of 808.11 sq. yards and paid the amounts. Pursuant to the same, Khammam Municipality had issued sale certificates to the above said persons. Subsequently, Sri Gokul Chand Mishra died and after his death Smt. Radhabai Mishra succeeded the said property. Smt. Radhabai Mishra executed a Will deed vide document bearing No.25 of 1993 dtd. 19/3/1993 in favour of petitioner No.1 herein; Sri Nomula Viswanadham and his son Nomula Purushotham Rao expired and Nomula Parvathi, W/o.Nomula Purushotham Rao, who is petitioner No.2 herein, succeeded the property of Nomula Viswanadham; Rayapudi Ramulu sold the plot to Sri Venkatsarvaiah, who also died, and his son Venkateswara Rao-petitioner No.3 herein succeeded the property; Kadavendi Chakrapani, who is the original purchaser, and his eldest son Kadavendi Rajeswara Rao passed away and the son of Kadavendi Rajeswara Rao namely, Kadavendi Badri Prasad-petitioner No.4 herein succeeded the property; Sri Poonam Chand, original purchaser, died and in the family arrangement, the property went to his brother's son namely Shyam Prasad Tiwari-petitioner No.5 as per O.S.No.122 of 1979.