GUGILLA NARAYANA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This revision petition has been filed against the order dtd. 19/1/2022 passed in I.A. No.265 of 2020 in O.S. No.24 of 2013 by the learned II Additional District Judge, Karimnagar.

(2.) The revision petitioners and the respondents herein are the plaintiffs and the defendants, respectively, in the said suit.

(3.) The revision petitioners have filed a suit in O.S. No.24 of 2013 for declaration of title and recovery of possession of the suit land on the file of the II Additional District Judge, Karimnagar. While so, when the matter is at the stage of arguments, an application in I.A. No.265 of 2020 under Order VII Rule 14(3) read with 151 CPC was filed with a prayer to receive the documents i.e., Certified Copy of Panchanama along with copies of sketch map pertaining to the survey of the suit land by the MC Inspector. The Court below dismissed the said application vide its order dtd. 19/1/2022 holding that the suit is at the fag end of the disposal and more particularly the evidence of the plaintiffs is closed long back and the suit is of the year 2013. Aggrieved by the said order, the petitioners have filed the present revision petition.