KATAKAM JYOTHI Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioners, who are plaintiffs, seeking a direction to the Court below to dispose of the suit O.S.No.199 of 2018 pending on the file of the Court of the Principal Junior Civil Judge at Mancherial, Adilabad District.

(2.) The aforesaid suit is filed for declaration of the status of the petitioners/plaintiffs as legal heirs of the deceased Nadimetla Rayalingu, who worked as a General Mazdoor in GDK-2 Incline, bearing Employee Code No.02598813, Ramagundam-1 Area, wherein respondent No.1 filed written statement and sought for dismissal of the said suit. As the suit is still pending, the petitioners/plaintiffs have filed the present Civil Revision Petition for expeditious disposal of the said suit.

(3.) Heard learned counsel appearing for the petitioners/plaintiffs and Sri J. Srinivas, learned Standing Counsel appearing for respondent No.1 - Singareni Collieries Company Limited and the learned Government Pleader for Arbitration appearing for respondent No.2. Perused the material on record.