P.KRISHNA MURTHY Vs. PANUGANTI LAXMAMMA

JUDGEMENT

(1.) This intra-court appeal is filed by the appellants aggrieved by the order dtd. 20/9/2012 passed by a learned Single Judge, by which a writ petition i.e., W.P.No.10280 of 2002 has been dismissed.

(2.) Heard Sri B. Venkat Rama Rao, learned counsel for the appellants, Sri P.Chandra Shekar Reddy, learned counsel for respondent No.1, and Sri Muralidhar Reddy Katram, learned Government Pleader for Revenue appearing for respondent No.2. No representation on behalf of respondent Nos.3 to 5.

(3.) On 16/12/2023, learned counsel for the appellants seeks time to file necessary application for substitution of legal representatives of the deceased respondent No.1. However, during the course of hearing, he submitted that respondent No.1 is not having any other legal heirs and no petition seeking to bring the legal representatives on record is required to be filed.