UNION OF INDIA Vs. GOPALAKRISHNA MURTHY

JUDGEMENT

(1.) The Petitioners filed W.P. No. 5615 of 2006 seeking a Writ of Mandamus to declare the order and decree dated 11.02.2008 in I.A. No. 1067 of 2007 in O.P. No. 2 of 2005 on the file of the Lok Adalat, City Civil Court, Secunderabad and the Award dated 07.04.2007 in O.P. No. 2 of 2005 as illegal, arbitrary and void and to set aside the same. Further direction is sought to be issued to the Lok Adalat, City Civil Court, Secunderabad to return O.P. No. 2 of 2005 to the file of the III Senior Civil Judge, City Civil Court, Hyderabad for adjudication. The Petitioners also filed W.P. No. 5863 of 2008 challenging the order of the Lok Adalat bench in I.A. No. 1062 of 2007 in O.P. No. 1 of 2005 passed on the same date on 07.04.2007.

(2.) The circumstances in which the writs are filed may briefly be stated at this stage:

(3.) Consequently, the South Central Railway filed one of the present writ petitions in WP No. 5615 of 2008 to set aside the award dated 07.04.2007 in O.P. No. 2 of 2005. The South Central Railway also laid another Writ in W.P. No. 5863 of 2007 which is also disposed of through this common order, seeking for setting aside of the award dated 07.04.2000 in O.P. No. 1 of 2005.