VEMULA SUBBARAMAIAH Vs. P.VENKATESWARLU

JUDGEMENT

(1.) The Review Petition is filed to review the orders dtd. 17/11/2023 passed by this Court in Writ Petition vide W.P.No.29393 of 2023.

(2.) The Contempt Case vide C.C.No.1034 of 2019 is filed alleging disobedience of the orders dtd. 12/2/2019 passed in Writ Petition vide W.P.No.1487 of 2019.

(3.) The grounds of review petition, in brief, are that, in the writ petition filed vide W.P.No.29393 of 2023, the factum of filing the contempt case for violation of the orders passed in W.P.No.1487 of 2019 and the endorsement given by the Tahsildar stating that the request of the petitioners for survey of the lands could not be considered in view of several litigations pending and further the petitioners failed to disclose the factum of filing of a suit by their vendor, its dismissal and pendency of second appeal vide S.A.No.1141 of 2025, and had those facts been brought to the notice of this Court while passing orders, the result of Writ Petition No.29393 of 2023 would have been otherwise. Since there is error apparent on record, the orders passed in W.P.No.29393 of 2023 are to be reviewed.