Sai Gangadhar vs T. Chandra Prakash
2023 Latest Caselaw 2822 Tel

      THE HON'BLE SRI JUSTICE P. SAM KOSHY
     CIVIL REVISION PETITION No.2896 of 2023


ORDER:

The Civil Revision Petition has been filed seeking the

following relief:

"...to set-aside the impugned order dated 19.09.2017 in E.P. No. 07 of 2006 in O.S. No. 362 of 2003 passed by the XIII Addl. Senior Civil Judge (FTC) City Civil Courts, Secunderabad including the execution of the registered sale deed vide Doc.No.1554/2007 dated 23.08.2007 before Sub- Registrar Secunderabad in favour of Respondents/Decree Holders and consequently restore the possession of the E.P. scheduled property to the Petitioner/Judgment Debtor..."

2. Heard Sri Venkat Rao Patil, learned counsel for the

petitioner.

3. Considering the fact that the impugned order is one

which has been passed on 19.09.2017 and the instant Civil

Revision Petition has been filed only on 05.09.2023 i.e. after

a period of more than six (6) years, this Court does not find

any strong case made out by the learned counsel for the

petitioner calling for an interference to the same after so

long a period.

4. The Civil Revision Petition definitely suffers from delay

latches and therefore stands dismissed only on the ground

of delay latches. Nonetheless, the petitioner would not be

precluded from availing of such other remedies available to

him under the law. No costs.

As a sequel, miscellaneous petitions, if any pending,

shall stand closed.

___________________ P. SAM KOSHY, J

Date: 29.09.2023 GSD