NALLAGONDA LAXMI Vs. BHEEMREDDY VIJAYA LAXMI

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the order dtd. 11/3/2022 in IA.No.296 of 2021 in OS.No.30 of 2018 passed by the IX Additional District Judge at Sircilla.

(2.) Petitioners are the plaintiffs and the respondents are the defendant Nos.1 to 4 in OS.No.30 of 2018.

(3.) Petitioners have stated in IA No.296 of 2021 that the petitioner No.1 is the owner and possessor, enjoyer, cultivator of agricultural land in Sy.No.1330/C admeasuring Acs.02-15 gts., and in Sy.No.1331/A admeasuring Acs.04-12 gts. Petitioner No.2 is the owner and possessor of dry land in Sy.No.1330/B to an extent of Ac.0-26 gts., situated at Marlapeta Village H/o. Vilasaggar Village of Boinpally Mandal of Rajanna, Sircilla District. The respondentsdefendants are in illegal occupation of the suit land and have no interest whatsoever over the same. It is learnt that the respondentsdefendants are trying to make illegal construction in the suit land to change the nature of the property, if they succeeds, it will lead to multiplicity of litigations and they will suffer a lot, prayed to appoint an Advocate Commissioner to note down the physical features of the suit land.