AKELLA SURYA KUMARI Vs. NIDAVOLU THAMMIRAJU

JUDGEMENT

(1.) Heard Sri A. Radha Krishna, learned counsel for the petitioner. None appeared for the respondent.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the petitioner/defendant challenging the order dtd. 8/7/2024, passed in R.C.C.No.4 of 2020 (in short, R.C.C), pending in the court of Rent Controller- cum-IV Additional Junior Civil Judge, Visakhapatnam, (learned Court) rejecting I.A.No.833 of 2024 filed by the petitioner under Order XIV Rule 1 Code of Civil Procedure (for short, C.P.C) read with Sec. 151 C.P.C, to decide land lord and tenant relationship and the jurisdiction of the Court as a preliminary issue as the Rent Court/Rent Tribunal under the Andhra Pradesh/Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short, "the Act, 1960") was not constituted.

(3.) Learned counsel for the petitioner submitted that in the title of the C.R.P as also the impugned order, it is wrongly mentioned that the petitioner is the plaintiff and the respondent is the defendant. The correct fact is that the petitioner is the defendant and the respondent is the plaintiff in the Rent Control Case. He submitted that a memo to that effect has also been filed.