PINNINTI ANJANI DEVI AND ORS. Vs. SPECIAL DEPUTY COLLECTOR (LAO) (KOR) GUNDLAKAMMA RESERVOIR PROJECT AND ORS.

JUDGEMENT

(1.) This Civil Revision Petition is directed against order of the Court of learned Principal Senior Civil Judge, Ongole, in I.A.No.1559 of 2011 in L.A.O.P.NO.3 of 2010, dated 24.10.2014.

(2.) The petitioners are the claimants-cum-respondents in L.A.O.P.No.3 of 2010. Respondents 2 to 12 are the third parties to the above proceedings. They filed a petition under Order 1 Rule 10 CPC in I.A.No.1559 of 2011 in L.A.O.P.No.3 of 2010 to implead them as party respondents.

(3.) L.A.O.P.No.3 of 2010 has arisen out of a reference under Section 30 of Land Acquisition Act to the Court of learned Principal Senior Civil Judge, Ongole. The referring authority is the first respondent herein.