PAMIDIPATI BHAGYA LAKSHMI Vs. K.KANAKA DURGA

JUDGEMENT

(1.) Heard Sri K.Chidambaram, learned senior advocate assisted by Sri V.Jagadish, learned counsel appearing for the petitioner.

(2.) This Civil Revision Petition under Article 227 of Constitution of India has been filed by the petitioner in main LGOP.No.119 of 2012 in the Court of Principal District Judge, Machilipatnam, Krishna District, being aggrieved from the order dtd. 8/4/2025 passed in I.A.No.1597 of 2024 filed by the respondent Nos.1 to 10 herein (respondent Nos.1 to6, 17 to 20 in LGOP) for appointment of advocate commissioner by which the learned Court allowed I.A.No.1597 of 2024 and appointed the Advocate Commissioner.

(3.) The petitioner with respondent No.11 herein filed the LGOP.No.119 of 2012 against the respondent Nos.1 to 10 inter-alia on the ground that they had grabbed the petition schedule property and sought for the removal of the structure and also to punish those respondents under the provisions of the Land Grabbing (Prohibition) Act, 1982 (in short Act, 1982).