C.V. Nagarjuna Reddy, J. - (1.) This Writ Petition is filed assailing the validity of Order, dated 10-02-2017, in IA.No.187 of 2016 in LGOP. No. 263 of 2017 (for short 'the impugned order') on the file of the II Additional Chief Judge, City Civil Court, Hyderabad (for short 'the lower Court').
(2.) We have heard Mr. Kishore Rai, learned Counsel for the petitioners, and Mr. V. Eswaraiah Chowdhary, learned Counsel for respondent Nos.1 to 6.
(3.) Respondent Nos. 1 to 6 have filed the aforementioned IA under Order XXVI Rule 9 of the Code of Civil Procedure, 1908 (CPC) for appointment of an Advocate-Commissioner to fix the boundaries and to note down the physical features of the petition schedule property with the assistance of the Deputy Director of Survey. This Application was allowed by the lower Court by the impugned order.;