SARDAR SURENDAR SINGH Vs. V K CONSTRUCTION

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 14.2.2011 passed by the Additional Junior Civil Judge, Kukatpally at Miyapur, in IA No. 1252 of 2009 in OS No. 1338 of 2008, whereby the learned Judge dismissed the petition filed by the plaintiffs/petitioners herein to appoint an Advocate Commissioner to note down the physical features of petition schedule property along with respondent No.1's property in accordance with the sanction plan. Heard.

(2.) After due notice, learned Counsel for the first respondent filed the counter-affidavit and also placed reliance on some documents which indicate that the minor violations in the disputed property are regularized by the competent authority.

(3.) Learned Counsel for the petitioners submitted that since the regularization proceedings have been issued during pendency of the suits, they are not applicable. He further submitted that the appointment of Advocate Commissioner is very much necessary to ascertain the deviations.