GUMMAKONDA JAGAN MOHAN REDDY S/O LATE CHANDRA REDD Vs. STATE OF TELANGANA REP BY ITS PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard learned counsel for petitioner.

(2.) Facts as averred in the affidavit filed in support of writ petition are as under:

(3.) This writ petition is filed praying to issue writ of mandamus and praying to declare that O.S.No.81 of 2018 on the file of Court of Junior Civil Judge at Medchal, Ranga Reddy district is not maintainable as it attracts principle of res judicata under Section 11 of Civil Procedure Code, 1908 in view of pendency of O.S.No.11 of 2014 on the file of the same Court i.e., Junior Civil Judge, Ranga Reddy Court at Medchal, concerning same property.