BALAMANI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, assailing the order dtd. 4/10/2012 in IA No.457 of 2012 in OS No.3653 of 2010 on the file of the learned XIX Junior Civil Judge, City Civil Court, Hyderabad.

(2.) This application in IA No.457 of 2012 has filed by the petitioners/defendants against the respondents/plaintiffs under Order26, Rule-9 read with Sec. 151 of the Civil Procedure Code (for short 'CPC') for appointment of an Advocate Commissioner to note down the physical features of the suit schedule property. Accordingly, that application was allowed. Smt. T. Shailaja Rao is appointed to note down the physical features of the petition schedule property and boundaries along with the help of Surveyor and the Advocate Commissioner was directed to file a report along with photographs on or before 29/10/2012. Aggrieved by the said orders, the respondents/plaintiffs filed this civil revision petition on the following grounds:

(3.) Heard learned counsel for the revision petitioners/plaintiffs. Despite granting ample opportunity, there was no representation on behalf of the respondents/State Government. The learned Government Pleader for Arbitration remained absent and there is no representation on his behalf. Perused the material placed on record.