STATE OF TELANGANA Vs. BOBBILLA KRISHNAIAH

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 18/02/2019 passed in W.P.No.20255 of 2014 by the learned Single Judge.

(2.) The facts of the case reveal that the writ petitioners came up before this Court being aggrieved by the order dated 01/07/2014 passed in Review Petition in Case No.F2/45/2013 under Sec. 114 of the Code of Civil Procedure, 1908 exercising the power of review. The power of review was exercised by Joint Collector, Nalgonda, reviewing his own order passed earlier.

(3.) The short question involved before the learned Single Judge was whether in the absence of a statutory provision of review the Joint Collector, Nalgonda, could have exercised the powers of review or not.