MADDULA SATYANARAYANA MURTHY SEETHARAMASWAMY Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Sri B. Adinarayana Rao, learned counsel representing the petitioner and the learned Government Pleader for Arbitration.

(2.) This Civil Revision Petition is filed against the order made in E.A.No.125 of 2003 in E.P.No.34 of 1997 in O.P.No.122 of 1985 on the file of the Additional Senior Civil Judge, Eluru dated 13.06.2005.

(3.) The above said application was filed by the petitioner under Sections 47, 144 and 151 C.P.C., to declare the order dated 19.4.2000 in E.P.No.34 of 1997 in O.P.No.122 of 1985 determining the amount due to Government as Rs.8,63,582/-, and passing an order for restitution in favour of the respondent, and directing the petitioner to pay the same, as without jurisdiction and null and void, and consequently direct the respondent/Government to refund and repay the said amount of Rs.8,63,582/- with interest thereon at 12% per annum.