SYED AFZAL AHMED Vs. YASHWANTH SINGH SOLANKI

JUDGEMENT

(1.) Since the facts of the case, parties and the issue involved in both these Civil Revisions Petitions are similar, both these revisions are being disposed of by this common order.

(2.) These two Civil Revision Petitions are filed under Article 227 of the Constitution of India, by the petitioners/defendant Nos.2 to 4, seeking to direct the learned II Additional District Judge (FTC), Mancherial, to hear and dispose of I.A.Nos.253 and 254 of 2018 in O.S.No.16 of 2018, afresh without reference to the orders kept in the sealed cover by the predecessor officer vide docket proceedings dated 27.02.2019.

(3.) Heard Sri Vedula Srinivas, learned counsel for the revision petitioners and Sri D.Prakash Reddy, learned Senior Counsel, appearing on behalf of Ms. Madhuri Kuchadi, learned counsel for the respondents and perused the record.