SALEEMA BEE Vs. SYED ABDUL NAYEEM

JUDGEMENT

(1.) HEARD Sri M. A. K. Mukheed, the learned counsel representing the Revision Petitioner and Sri Suresh representing Sri Mahipathi rao, Counsel for respondents 2 and 3.

(2.) THIS Court ordered notice before admission on 17-4-2008 and granted interim stay for a limited period.

(3.) THE Civil Revision Petition is filed by the unsuccessful petitioner/4* defendant in i. A. No 7/2008 in O. S. No. 8/2008 on the file of II Additional Senior Civil Judge-Fast track Court-Mahabubnagar. The said application was filed under Section 35 of the Indian Stamp Act praying for permission to impound the relinquishment deed dated 11-8-1991 by sending the same to the district Collector, Mahabubnagar in the interest of justice. The learned II Additional senior Civil Judge-Fast Track Court-Mahabubnagar after recording reasons dismissed the said application as being devoid of merit and hence aggrieved by the same, the petitioner/4th defendant had preferred the present Civil Revision Petition under Article 227 of the Constitution of India.