Telangana High Court
Smt Challa Lakshmi vs Mohammed Parveen on 22 October, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
I.A.NO.2 OF 2021 IN/AND
CIVIL REVISION PETITION NO.1570 OF 2021
ORDER:
Aggrieved by not passing any order in I.A.No.1 of 2021 in O.S.No.746 of 2021 on the file of the Revenue Divisional Officer, Mulugu (Agency Area Court), the present revision is filed along with I.A.No.2 of 2021 with the same prayer.
During the course of arguments, the only prayer made by Sri Mummaneni Srinivasa Rao, learned counsel for the petitioner, is to direct the learned Revenue Divisional Officer, Mulugu (Agency Area Court), to dispose of I.A.No.1 of 2021 in O.S.No.746 of 2021, which is pending on his file, as expeditiously as possible.
In the light of the prayer made by the learned counsel for the petitioners, the learned Revenue Divisional Officer, Mulugu (Agency Area Court), is directed to commence and conclude the proceedings in I.A.No.1 of 2021 in O.S.No.746 of 2021 on his file, after giving due opportunity to both parties, as expeditiously as possible, preferably within a period of one (1) month from the date of receipt of a copy of this order.
With the above direction, I.A.No.2 of 2021 is ordered and the Civil Revision Petition is disposed of at the stage of admission. There shall be no order as to costs.
Miscellaneous applications, if any, pending shall stand closed.
_________________ (G. SRI DEVI, J) 22nd October 2021 RRB