ABDUL KHADER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Petitioner is aggrieved by the action of respondent No.4 in registering the sale deeds i.e., (1) C.S.No.2999 of 2021, P.No.224 of 2021, PN dated 27-12- 2021 registered as document No.609 of 2023 registered on 27/12/2021 (2) C.S.No.3000 of 2021, P.No.225 of 2021, PN dtd. 28/12/2021 registered as Document No.610 of 2023 on 27/12/2021, (3)C.S.No.3001 of 2021, P.No.226 of 2021, PN dtd. 28/12/2021 registered as document No.611 of 2023 on 27/12/2021 in respect of properties i.e., seven (7) Shops on Ground Floor bearing M.Nos.22/7/294/19, 22/7/294/20, 22/7/294/21, 22-7- 294/22, 22/7/294/23, 22/7/294/24, 22/7/294/25, three (3) shops on First Floor bearing M.Nos.22/7/294/26 and 22/7/294/27 and remaining first floor Residential portion bearing M.No.22/7/294/28 and entire Second floor residential bearing M.No.22/7/294/29 (On plot No.A, in old premises No.22/7/253 to 264, totally admeasuring 250 Sq. yards with total built up area of 6750 Sq. Feet, (i.e., 2250 Sq. Feet each floor), situated at Inside Diwan Devdi, Hyderabad, Telangana (hereinafter referred as 'the subject properties') during the subsistence of restraining/ prohibitory Orders passed in I.A.No.618 of 2019 in O.S.No.599 of 2019 on the file of XXVI Additional Chief Judge, City Civil Court, Hyderabad.

(2.) During pendency of the present Writ Petition, the 1st petitioner died and vide order dtd. 10/12/2014 the LR's i.e., petitioner Nos.2 to 5 were brought on record.

(3.) Facts in brief as stated in the Writ Petition are as follows: