Pendyala Vasudeva Rao, vs Kotha Yogananda Rao Died
2023 Latest Caselaw 2437 Tel

           THE HONOURABLE SRI JUSTICE K. LAKSHMAN

                  CIVIL REVISION PETITION No.1738 OF 2023

ORDER:

Heard Sri G.L. Narasimha Rao, learned counsel appearing for the

petitioners and Sri N.V. Anantha Krishna, learned counsel appearing for

respondent Nos.2 to 7.

2. This Revision is filed under Article 227 of the Constitution of India

seeking a direction to the learned Senior Civil Judge-cum-Assistant Sessions

Judge (FTC) at Khammam to dispose of I.A.No.2 of 2022 in O.S.No.67 of 2010

in accordance with law.

3. The respondents/plaintiffs filed a suit vide O.S.No.67 of 2010 for

Perpetual Injunction against the petitioners/defendants and counter claims were

also filed by the petitioners/defendants under Order VIII Rule 10 of C.P.C. to

pass a Judgment and Decree in favour of the petitioners/defendants as against

the respondents/plaintiffs as prayed for. Though the said application was filed

on 16.08.2022, the Court below is not disposing of the said application in

accordance with law. Therefore, the present Civil Revision Petition.

4. Sri N.V. Anantha Krishna, learned counsel appearing for respondent

Nos.2 to 7 fairly submits that he has no objection in directing the Court below to

dispose of the said I.A., strictly in accordance with law.

5. In the light of the aforesaid discussion, this Civil Revision Petition is

disposed of directing the learned Senior Civil Judge-cum-Assistant Sessions

Judge (FTC) at Khammam to dispose of I.A.No.2 of 2022 in O.S.No.67 of

2010, strictly in accordance with law by putting the parties on notice and

affording them an opportunity as expeditiously as possible, preferably within a

period of thirty (30) days from the date of receipt of copy of this order.

6. As discussed, the suit is of the year 2010 and in the light of the same, the

learned Senior Civil Judge-cum-Assistant Sessions Judge (FTC) at Khammam

is directed to dispose of the very suit itself, strictly in accordance with law as

expeditiously as possible within a period of three months from the date of

receipt of copy of this order. No order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand closed.

_________________ K. LAKSHMAN, J 15th September, 2023 myk/vsl

THE HONOURABLE SRI JUSTICE K. LAKSHMAN

CIVIL REVISION PETITION No.1738 OF 2023

Dated:15.09.2023

myk/vsl