Palaparthi Venkata Ravishankar vs Racherla Vivekananda Reddy
2026 Latest Caselaw 323 Tel

Citation : 2026 Latest Caselaw 323 Tel
Judgement Date : 2 April, 2026

[Cites 1, Cited by 0]

Telangana High Court

Palaparthi Venkata Ravishankar vs Racherla Vivekananda Reddy on 2 April, 2026

Author: Surepalli Nanda

Bench: Surepalli Nanda

 IN THE HIGH COURT FOR THE STATE OF TELANGANA

                      AT HYDERABAD

     THE HON'BLE MRS. JUSTICE SUREPALLI NANDA

      CIVIL REVISION PETITION No.967 of 2026

                     DATE: 02.04.2026

BETWEEN:


Palaparthi Venkata Ravishankar

                                          .....Petitioner/Plaintiff

                               And

Racherla Vivekananda Reddy and another

                                               .....Respondents

                            ORDER

Heard Sri Anup Koushik Karavadi, learned

counsel appearing on behalf of the petitioner.

2. The present Civil Revision Petition is filed

seeking prayer as under:

"to direct the Court of IV Additional District Judge, Sangareddy, or the In-charge Court (III IV Additional District Judge, Sangareddy), to take up

SN,J C.R.P.No.967 of 2026

and dispose of I.A. No.1959 of 2025 in O.S. No.174 of 2025, filed under Order XXXIX Rules 1 & 2 CPC, seeking temporary injunction in respect of the petition schedule property, expeditiously within a time frame fixed by this Hon'ble Court or within period of 2 weeks, and pass..."

3. The limited relief as prayed for by the petitioner in the

present Civil Revision Petition is a direction to the Court of

the IV Additional District Judge, Sangareddy, or the In-

charge Court (III/IV Additional District Judge, Sangareddy),

to dispose of I.A. No. 1959 of 2025 in O.S. No. 174 of 2025,

filed under Order XXXIX Rules 1 and 2 CPC, seeking a

temporary injunction in respect of the petition schedule

property.

4. Learned counsel appearing on behalf of the petitioner

contends that though the said I.A. was filed in the year

2025, as on date no orders have been passed, and

therefore, the petitioner is constrained to approach this

Court by filing the present Civil Revision Petition.

5. TAKING INTO CONSIDERATION:

SN,J

a) The aforesaid facts and circumstances of

the case,

b) The submissions made by the learned

counsel appearing on behalf of the petitioner,

c) The fact as borne on record that I.A. No.

1959 of 2025 in O.S. No. 174 of 2025, on the file of

the Court of the IV Additional District Judge,

Sangareddy, or the In-charge Court (III/IV Additional

District Judge, Sangareddy), was filed under Order

XXXIX Rules 1 and 2 CPC seeking a temporary

injunction in respect of the petition schedule

property, however, the same has not been disposed of

on merits as on date.

The Civil Revision Petition is disposed of,

directing the learned IV Additional District Judge,

Sangareddy, or the In-charge Court (III/IV Additional

District Judge, Sangareddy) to dispose of I.A. No.

1959 of 2025 in O.S. No. 174 of 2025, on the file of

the Court of the IV Additional District Judge,

SN,J

Sangareddy, or the In-charge Court (III/IV Additional

District Judge, Sangareddy), in accordance to law and

in the interest of justice expeditiously within a period

of four (4) weeks from the date of receipt of a copy of

this order. However, there shall be no order as to