CHANDRAMMA Vs. SRI M. NARASIMHAIAH AND ANOTHER

JUDGEMENT

(1.) THE order dated 28.3.2008 passed by the Court below setting aside its own order dated 16.1.2008 and posting the matter for consideration of the application filed by the applicant Smt. Chandramma to come on record in the proceedings pending before the Court below is challenged in this writ petition.

(2.) THE main contention of the petitioner is that on 16.1.2008 application filed seeking to come on record as a claimant in the proceeding pending before the Court below in LAC. No. 328/2000 was allowed and thereafter by the impugned order, the said order has been recalled and the matter is again posted for being heard on the application. The contention of the learned Counsel for the petitioner is that the Court has no such jurisdiction to recall its earlier order and post the matter for hearing on the I.A which was already disposed of.