- (1.) Aggrieved by the docket orders dated 13-5-2003 passed by the I Additional District Judge, Ranga Reddy District, returning the suit O.S. No.57 of 1993, filed by the plaintiff for payment of proper Court fee, the present Civil Revision Petition has been filed.
(2.) The facts which led to the filing of the present C.R.P. may briefly be noted as follows:
(3.) The petitioner claims that the land in Sy.No.57, situated in Shamshiguda Village, Balanagar Mandal, Ranga Reddy District, was owned and possessed by Asmanjahi Paigah. The Government of Andhra Pradesh appears to have appointed Jagir Administrator under the provisions of the Hyderabad Jagir Abolition Regulation 1348 Fasli for deciding the Jagir properties under Regulation 5 thereof. The Jagir Administrator upon examination of the records held that the land covered by Sy.No.57 of Shamshiguda Village is not a Jagir property. Though the Government of Andhra Pradesh by gazette notification, way back in the year 1953 invited objections to the declaration of the properties of Asmanjahi Paigah as their personal properties, within six months, according to the petitioner, no objections were filed by the respondents.;