Pendyala Vasudeva Rao, vs Kotha Yogananda Rao Died On ...
2023 Latest Caselaw 2438 Tel

          THE HONOURABLE SRI JUSTICE K. LAKSHMAN

                 CIVIL REVISION PETITION No.1788 OF 2023

ORDER:

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

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

respondent Nos.3, 7 to 10.

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

seeking a direction to the learned Principal Senior Civil Judge-cum-

Assistant Sessions Judge (FTC) at Khammam to dispose of I.A.No.1 of

2022 in O.S.No.53 of 2018 in accordance with law.

3. The petitioner/plaintiff filed a suit vide O.S.No.53 of 2018 for

declaration and for recovery of possession against the

respondents/defendants and counter claims are also filed by the

respondents/defendants under Order VIII Rule 10 of C.P.C. to pass a

Judgment and Decree in favour of the respondents/defendants as against

the petitioner/plaintiff as prayed for. Though the said application was filed

on 10.10.2022, 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.3, 7 to 10 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 Principal Senior Civil Judge-cum-

Assistant Sessions Judge (FTC) at Khammam to dispose of I.A.No.1 of

2022 in O.S.No.53 of 2018, 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 2018 and in the light of the

same, learned Principal Senior Civil Judge-cum-Assistant Sessions Judge

(FTC) at Khammam shall make an endeavour to dispose of the very suit

itself, striclty in accordance with law as expeditiously as possible. 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.1788 OF 2023

Dated: 15.09.2023

myk/vsl