BANDARI LAXMAIAH LAXMAIAH Vs. CHELLOJU RAMANACHARI

JUDGEMENT

(1.) Heard Sri M.Kiran Reddy, learned counsel for the petitioner and Sri Ramchander Rao Vemuganti, learned counsel appearing for respondents.

(2.) The present Civil Revision Petition is filed challenging the order dtd. 28/2/2025 passed in I.A.No.1098 of 2024 in O.S.No.78 of 2020 by the Principal Junior Civil Judge - cum - Judicial Magistrate of First Class at Karimnagar.

(3.) The petitioner herein/plaintiff filed the aforesaid suit against the respondents 2 to 4 herein/defendants 1 to 3/D.1 to D.3 to declare him as title holder, owners and possessor of the suit schedule agricultural land (for short, 'the subject property') and for perpetual injunction restraining D.1 to D.3 from interfering with the suit schedule property; to declare the sale certificate, dtd. 6/9/2005 as not a title deed of D.1; to declare the registered sale deed bearing document No. 1096 of 2010 dtd. 23/4/2010 executed by D.1 in favour of D.2 as null and void, inoperative and not binding on the plaintiff; to declare the registered sale deed Doc.No.5387 of 2010 dtd. 3/8/2019 executed by D.2 in favour of D.3 as null and void, inoperative and not binding on the plaintiff; and to direct the revenue authorities to rectify the mutation in respect of the schedule agricultural land as shown in the schedule of property be declared as null and void, inoperative and not binding on the plaintiff.