THAKUR LAXMI Vs. MANDAL LEGAL SERVICE COMMITTEE

JUDGEMENT

(1.) Heard Mr. C.Anvesh Kiran, learned counsel appearing on behalf of Mr. Manideep Madhavarapu, learned counsel for the petitioners, Mr. Shashi Kiran Pusluri, learned Standing Counsel for TSLSA appearing on behalf of respondent No.1; and the learned Government Pleader for Revenue appearing on behalf of respondent Nos.2, 3 and 6.

(2.) The instant is a writ petition filed by the petitioners under Article 226 of the Constitution of India challenging the order dtd. 30/10/2023 in P.L.C.No.647 of 2023 passed by the Mandal Legal Services Committee / Junior Civil Judge at Bhainsa (for short the 'MLSC') and also the consequential order passed by the District Collector, Nirmal, vide Proc.No.D1/576/2021.

(3.) The facts of the case are that the respondent No.4 approached the respondent No.2 / Tahsildar, Kuntala Village, Nirmal District seeking a direction for ensuring compliance of the decree dtd. 24/7/2023 passed by the Civil Court in O.S.No.91 of 2022. What led the respondent No.4 filing the P.L.C. before the MLSC at Bhainsa was a decree that was obtained by her in a Suit for partition filed by her before the same Court i.e. O.S.No.91 of 2022 and which stood decreed in her favour holding that she was entitled for 1/3rd share in the Suit schedule property. Upon the said P.L.C. being filed by respondent No.4, which was registered as P.L.C.No.647 of 2023, that the impugned order was passed.