DEVENDRA KUMAR Vs. SANTOSH KUMAR

JUDGEMENT

(1.) Heard Mr. R.A. Achuthanand, learned counsel for the petitioner in all the Civil Revision Petitions.

(2.) These are three Civil Revision Petitions in respect of the same cause of action. Hence, these three Civil Revision Petitions are being decided by this common order.

(3.) The challenge in these three Civil Revision Petitions is to the order dtd. 28/7/2025, passed by the Principal Rent Controller, Hyderabad. In Civil Revision Petition No.2644 of 2025 the challenge is to the order passed in I.A.No.99 of 2025 in R.C.No.27 of 2020. Likewise, in Civil Revision Petition No.2657 of 2025, the challenge is to the order passed in I.A.No.97 of 2025 in R.C.No.25 of 2020. Similarly, in Civil Revision Petition No.2674 of 2025 the challenge is to the order passed in I.A.No.98 of 2025 in R.C.No.26 of 2020.