PAPURI DEVEEDU Vs. BANAVATH LOKHYA

JUDGEMENT

(1.) Heard Counsel on record.

(2.) Notice before admission was ordered by this Court on 18-6-2004 and the matter is coming up for admission today.

(3.) Papuri Deveedu, the writ petitioner filed the present writ petition praying for a writ, order or direction more in the nature of writ of mandamus declaring the action of entertaining I.P.No.4/2004 on the file of Senior Civil Judge, Khammam as null and void and pass such other suitable orders.