KAKATEEYA HILLS WELFARE ASSOCIATION Vs. B SAMPATH KUMAR

JUDGEMENT

(1.) Heard Sri Hari Sreedhar, learned counsel appearing for the petitioners and Sri Ashok Kumar Agarwal, learned counsel appearing for the 1st respondent.

(2.) Since these Revisions have been filed by same parties and the issues arise out of the common order dt.15.04.2019 passed in I.A. Nos.171 of 2019 and 422 of 2019 in SOP.No.2 of 2019, they are being disposed of by this common order.

(3.) These Revisions have been filed under Article 227 of the Constitution of India challenging the order dt.15.04.2019 passed in I.A. Nos.171 of 2019 and 422 of 2019 in SOP.No.2 of 2019 by the XV Additional District and Sessions Judge-cum-XV Additional Metropolitan Sessions Judge-cum-II Additional Family Judge, R.R.District at Kukatpally.