R. RAMAIAH Vs. REVENUE DIVISIONAL OFFICER, AMBATTUR

JUDGEMENT

(1.) The Civil Revision Petition is filed to direct the Additional District JudgeII, Poonamallee to trace out the case papers and number the Restoration Petition filed by the petitioner bearing I.A.Sr.No.561 of 2004 in L.A.O.P.No.45 of 1990.

(2.) The learned counsel for the revision petitioner states that L.A.O.P.No.45 of 1990 was closed by the Court on 13/2/2004 as "steps not taken".

(3.) The revision petitioner filed a Restoration Petition on 3/3/2004 in I.A.Sr.No.561 of 2004 and the said petition was not traceable and numbered till date for want of back records in L.A.O.P.No.45 of 1990. Thus, the revision petitioner has chosen to file the present Civil Revision Petition.