KURIAN,J. - (1.) Leave granted.
(2.) The whole dispute pertains to the partition of 'A' Schedule residential property. The IInd Additional Chief Judge, City Civil Court, Hyderabad vide order dated 18.03.2014, ordered the said property to be sold in public auction. That was challenged by the appellants herein, before the High Court.
(3.) The contention is that being a family property, in terms of the mandate under the Partition Act, 1893, the attempt should be made to have the property settled amongst the members of the family. The High Court gave one opportunity to have the property sold in auction among the parties to the suit. It appears that the attempt failed. In that view of the matter, the Civil Revision Petition was dismissed as withdrawn with a further direction to conduct public auction as directed in the order passed by the Trial Court.;