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Judgment
6 paragraphs · 260 wordsB Krishna Mohan, J
Heard the learned counsel for the petitioners, the learned Assistant Government Pleader for the respondent Nos.1 to 5 and the learned counsel appearing for the 7th respondent.
This writ petition is filed questioning the action of the respondents more particularly the 2nd respondent-District Collector and the 3rd respondent-Joint Collector in not numbering and not considering the Revision Petition dated 29.01.2026 along with interlocutory application filed by the petitioners against the proceedings in R.C.No.3875/2010-G dated 20.12.2025 passed by the 4th respondent-RDO.
On the other hand, the learned Assistant Government Pleader appearing for the respondent Nos.1 to 5 relying upon the written instructions of the 5th respondent dated 04.04.2026 submits that already the 3rd respondent issued notice of hearing dated 04.04.2026 in Revision Petition No.1 of 2026 fixing the hearing date as 10.04.2026 at 11:00 am.
In view of the same, no further orders are necessary in this writ petition. Accordingly, the writ petition is disposed of giving liberty to the petitioners and as well as the 7th respondent to pursue their case in view of the above said revision before the said authority. The interlocutory applications filed in the revision also shall be considered in accordance with law within a period of four (4) weeks from today. The written instructions of the 5th respondent dated 04.04.2026 shall be made as part of the court record. Interim order, if any, deemed to have been vacated. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.