RASUMALLA YELLAIAH Vs. CHIEF COMMISSIONER LAND AND ADMINISTRATION

JUDGEMENT

(1.) CMA MP No.1062 of 2007 The application is filed to expedite the hearing of CMA No.68 of 2005. The application is ordered and the matter is taken up for hearing. CMA No.68 of 2005

(2.) Heard Sri Suresh Shiv Sagar, learned counsel representing the appellants and the learned Assistant Government Pleader for Arbitration, representing the respondents.

(3.) The Civil Miscellaneous Appeal is filed as against an order dated 8.9.2004 made in OS (SR) No.7153 of 2004 on the file of the Principal Senior Civil Judge, Ranga Reddy District at L.B.Nagar.