BALABOLU RAMESH Vs. SAVANNA RADHARAMANAMMA

JUDGEMENT

(1.) This civil revision petition, under Art 227 of the constitution of India, by the plaintiffs, is directed against the orders dated 05.10.2012 of the learned Special Judge, for trial of cases under Schedule Castes and Schedule Tribes (POA) Act-cum-Addl. District & Sessions Judge, Srikakulam, made in Memo dated 25.04.2012 filed by the 9th defendant in OS No.24 of 2011.

(2.) The introductory facts are as follows.

(3.) Aggrieved of the said orders, the plaintiffs filed this revision petition.