DASARI VENKATESH Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) Heard Ms. Zainab Khan, learned counsel for the petitioners, finally. None for the respondents despite of service of notice.

(2.) Since all the Civil Revision Petitions are arising out of C.M.A.No.19 of 2020 on the file of I Additional Chief Judge, City Civil Court, Secunderabad (Court below), the matters are argued, heard and decided by way of this Common Order.

(3.) These Civil Revision Petitions are filed challenging the orders dtd. 6/2/2024 in I.A.Nos.1808 to 1810 of 2023 and C.M.A.No.19 of 2020 respectively on the file of the Court below, whereby the applications filed by the petitioners seeking (i) condonation of delay of 704 days in filing the applications to bring the legal representatives of the deceased appellant on record, (ii) to set aside the abatement caused due to the death of the deceased and (iii) to bring legal representatives of the deceased on record, were rejected by the Court below. Consequent to dismissal of the aforesaid applications, the Court below also dismissed the Civil Miscellaneous Appeal No.19 of 2020.