G KRISHNA MURTHY Vs. B N RAO

JUDGEMENT

(1.) 1 These two revision petitions could be disposed of by a common order, as they arise out of the proceedings common to both the parties. C.R.P. No. 349/86:This revision arises out of an order made in E.A. Nos. 15, 16 and 17 of 1986 in E.P. No. 4/86 in R.C.C. No. 326/85 on the file of the Rent Controller, Vijayawada. E.A. Nos. 15 and 17 of 1986 seek a direction to the police to give necessary assistance to the Amin in executing the delivery warrant entrusted to him in the aforesaid E.P. E.A. No. 16/86 : is to direct the Amin to break open the locks of the houses (huts) lying in the schedule premises and remove the same. C.R.P. No. 3179/86:This revision arises out of an order made in E.A. Nos. 19, 20 and 21 of 1986 in E.P. No. 4/86 in R.C.C. No. 326/85 on the file of the Rent Controller, Vijayawada.

(2.) E A. No. 19/86 is to recall the warrant issued to the Amin in the aforesaid E.P.E.A. No. 20/86 is to disallow the execution in the case against the petitioners who are the third parties till the final disposal of R.C.C. E.A, No. 21/86 is to stay all further proceedings in E.P. No. 4/86 pending disposal of the same.

(3.) In C.R.P. No. 349/86, the revisionist is the landlord as he preferred this revision aggrieved against the order made by the Rent Controller dismissing the E.As. filed by him. Whereas C.R.P. No. 3179/86 has been filed by landlord against an order made by the Rent Controller allowing the E.As. filed by the third parties.