Thokala Ashok vs Thanugundla Manjula
2025 Latest Caselaw 2196 Tel

Telangana High Court

Thokala Ashok vs Thanugundla Manjula on 14 February, 2025

          THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

                 CIVIL REVISION PETITION No.473 OF 2025

O R D E R:

This Civil Revision Petition is filed by revision petitioners

seeking for early disposal of I.A.No.801 of 2024 in OS.No.611 of

2024 on the file of Principal Junior Civil Judge at Jangaon.

2. It is the specific case of the petitioners that the respondents

have illegally encroached the petitioners' land and they are trying

to dispossess them from their land. Therefore, petitioners sought

for a direction for speedy disposal of the I.A.No.801 of 2024 in

OS.No.611 of 2024 on the file of Principal Junior Civil Judge at

Jangaon.

3. In M.Gopalakrishnan and others v. Pasumpon

Muthuramalingam and another 1, the Hon'ble Apex Court has

categorically held that:

"Looking to the nature of the order passed by the High Court, we are not inclined to grant leave to appeal in this matter but feel impelled to observe that ordinarily, before passing any such order for expeditious proceedings in a particular case (which might appear to be rather of innocuous nature), it would be appropriate for the higher Court to appreciate that any such order for one case, without cogent and extremely compelling reasons, might upset the calendar and schedule of the subordinate Court; might result in assigning an unwarranted

SLP (Crl)30839 of 2021, dt.11.03.2022

priority to that particular case over and above other cases pending in that Court; and progression of such other cases might suffer for no reason and none of the faults of the litigants involved therein"

4. When the said judgment was brought to the notice of the

learned counsel for the petitioners, he fairly states that he would

avail the alternative remedy available under law and sought

permission of this Court to withdraw the present petition.

5. Permission is accorded.

6. Accordingly, the Criminal Revision Petition is dismissed as

withdrawn.

Miscellaneous applications pending, if any, shall stand

closed.

___________________________ ANIL KUMAR JUKANTI, J

Date: 14.02.2025 Kgk