Mandadapu Govinda Reddy vs Kuchipudi Nagi Reddy Died
2021 Latest Caselaw 968 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL REVISION PETITION No. 5146 of 2017

ORDER:

This Civil Revision Petition is filed by petitioner/defendant

No.3 against order dated 21.08.2017 passed by the learned

Principal Junior Civil Judge, Khammam, dismissing I.A.No.1088

of 2017 in O.S.No.98 of 2011, filed by him for summoning the

Tahsildar to bring entire file pertaining to land conversion

proceedings along with sketch map, panchanama and other

relevant record and also office record pertaining to the Sethawari

for the land in Survey No.765 of Damsalapuram Village,

Khammam Urban Mandal and to give evidence by marking the

above said documents.

It is to be noted that as per the status report of the Junior

Civil Courts, Khammam, the said suit itself came to be dismissed

by the Court below vide judgment dated 20.11.2017.

In those circumstances, nothing survives for adjudication in

this Civil Revision Petition.

Accordingly, this Civil Revision Petition is closed.

However, it is made clear that if any of the parties desire to be

heard, liberty is given to them to file an Application to revive the CKR, J

Revision and on filing such Application, the matter would be

heard on merits.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 24th MARCH, 2021.

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