KANTHAMMA R Vs. BOYAPATI RAVINDRA

JUDGEMENT

(1.) Aggrieved by the order of the senior Civil Judge, dated 23-1-2002 in E.P. No. 1/2002 in O.S.No.23/1986 ordering delivery of possession of the schedule property, the present revision is filed.

(2.) This Court in its order dated 1-2-2002 called for the report of the Senior Civil Judge, Madanapalle, as to how he could order delivery of possession of the property on 23-1-2002 having ordered notice in execution petition on 22-1-2002.

(3.) In his report the Senior Civil Judge, Mandanapalle admitted that having ordered notice in O.E.P.No. 1/2002 under Order 21 Rule 22(b) of C.P.C., withdrew the order at the instance of the respondent and ordered delivery of possession of the property which is highly illegal.