Telangana High Court
Smt.Shanti Sirikonda Died Per Lrs vs Ved Prakash on 13 June, 2018
HON'BLE SRI JUSTICE A. SHANKAR NARAYANA
CIVIL REVISION PETITION No.5484 OF 2010
ORDER:
Heard the learned counsel for the petitioners and the learned counsel for the respondent.
What could be gathered from the submissions made by the learned counsel for the respondent is that the property is not in existence and it is acquired for road-widening, and only Rs.48,000/- due amount is lying to the credit of R.C. No.404 of 1995 on the file of IV-Additional Rent Controller, Hyderabad. For withdrawal of the same, General Power of Attorney-holder, Ved Prakash, has come up with application in I.A. No.345 of 2010.
In fact, the Court below on the ground that the said application was not filed within time and also on the ground that earlier I.A. was rejected, dismissed the Interlocutory Application.
Since the relief is only to the extent of receiving back the amount deposited and lying to the credit of R.C., giving liberty to the revision petitioner herein to move an appropriate application again before the Court below by complying the mandatory provisions of Rule 32 of Civil Rules of Practice, the present Civil Revision Petition is disposed of. There shall be no order as to costs. 2
As a sequel thereto, miscellaneous petitions if any pending in the Civil Revision Petition shall stand closed.
_________________________ A.SHANKAR NARAYANA,J Dt. 13.06.2018 gbs