LAND ACQUISITION OFFICER Vs. K.LAXMI PRASAD

JUDGEMENT

(1.) Since the issues involved in all these Civil Revisions Petitions are similar, they are being disposed of by this common order.

(2.) C.R.P.No.557 of 2020 is filed under Section 115 of Code of Civil Procedure, 1908 (CPC), by the revision petitioner/Judgment Debtor, challenging the order dated 06.03.2015 passed in E.P.No.48 of 2011 in O.P.No.107 of 1984 by the I Senior Civil Judge, City Civil Court, Hyderabad, wherein the Court below allowed the said E.P basing on the calculation memo filed by the respondents herein/decree holders into Court on 29.12.2014 and directed the revision petitioner/Judgment Debtor to deposit an amount of Rs.37,12,660/- into Court, failing which the decree holders were at liberty to follow due process of law.

(3.) C.R.P.No.558 of 2020 is filed under Section 115 of Code of Civil Procedure, 1908 (CPC), by the revision petitioner/Judgment Debtor, challenging the order dated 03.03.2015 passed in E.P.No.49 of 2011 in O.P.No.107 of 1984 by the I Senior Civil Judge, City Civil Court, Hyderabad, wherein the Court below allowed the said E.P basing on the calculation memo filed by the respondents herein/decree holders into Court on 29.12.2014 and directed the revision petitioner/Judgment Debtor to deposit an amount of Rs.15,06,076/- into Court, failing which the decree holders were at liberty to follow due process of law.