SRI K. BALAJI Vs. ASST. COMMISSIONER

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Contitution of India, by the unsuccessful applicant is directed against the orders, dated 03.04.2017, of the learned Telangana Endowments Tribunal, at Hyderabad, passed in I.A. No. 172 of 2017 in O.A. No. 33 of 2017.

(2.) I have heard the submissions of Sri Pavan Kumar Pujari, learned counsel appearing for the petitioner/applicant, and of the learned Government Pleader for Arbitration appearing for the 1st respondent. I have perused the material record.

(3.) The introductory facts, in brief, are as follows: