Mohammed Jaffer vs Erapuram Aruna
2025 Latest Caselaw 4133 Tel

Telangana High Court

Mohammed Jaffer vs Erapuram Aruna on 20 June, 2025

Author: P. Sam Koshy

Bench: P. Sam Koshy

      THE HONOURABLE SRI JUSTICE P. SAM KOSHY

               Civil Revision Petition No.1355 of 2025
ORDER :

The present Civil Revision Petition has been filed under Article

227 of the Constitution of India seeking for a direction to the learned

I Additional Junior Civil Judge, Rajendranagar, Ranga Reddy District,

for an early disposal of E.A.No.15 of 2024 in E.P.No.11 of 2023, filed

seeking for a police protection for taking possession of the suit

schedule property in terms of the judgment and decree, dated

21.10.2022, passed in O.S.No.216 of 2021.

2. Heard Mr.Vikhar Ahmed, learned counsel for the petitioner.

Perused the material available on record.

3. Without entering into the merits of the case and considering

the fact that the matter is pending consideration before the trial court

at the E.P. stage, pursuant to the decree and judgment that was passed

in the year 2022, the limited relief that the petitioner seeks for, is for a

direction for an early disposal of E.A.No.15 of 2024, this Court does

not find any good reason as to why the relief sought for should not be

accepted and entertained when the facts are undisputed.

4. Given the said facts and circumstances of the case, this

Court is of the considered opinion that, ends of justice would meet, if ::2::

the instant civil revision petition as of now disposed of, directing the

I Additional Junior Civil Judge, Rajendranagar, Ranga Reddy District,

to decide the E.A.No.15 of 2024 in E.P.No.11 of 2023, at the earliest,

preferably within a period of ninety (90) days from the next date of

hearing.

5. With the above direction, the instant Civil Revision Petition

stands disposed of.

As a sequel, miscellaneous applications pending if any, shall stand

closed.

___________________ P. SAM KOSHY, J

Date: 20.06.2025 AQS ::3::

THE HONOURABLE SRI JUSTICE P. SAM KOSHY

Civil Revision Petition No.1355 of 2025

20.06.2025 AQS