GADE CHAKRAPANI Vs. MAMIDALA RAJU

JUDGEMENT

(1.) Aggrieved by the order, dtd. 26/9/2022 passed in I.A.No.518 of 2021 in C.M.A.No.58 of 2016 in O.S.No.206 of 2013 by the learned Chairman, Land Reforms Appellate Tribunal-cum-I Additional District Judge, Hanumakonda, the present Civil Revision Petition is filed by the petitioners/ defendant Nos.1 and 2.

(2.) Heard the learned counsel for the petitioners and perused the record. None appeared for the respondent No.1.

(3.) The learned counsel for the petitioners filed a memo dtd. 3/2/2023 vide USR No.24176 and stated that respondent No.2 herein, who is the mother of the petitioners herein died on 3/4/2020.