VIMALAMMA Vs. N. HANUMANTHA REDDY AND OTHERS

JUDGEMENT

(1.) THIS is a classic case for example the way in which the minor mineral is being exploited by miscreants by taking undue advantage of the loop -holes in the system, the connivance of officers in Mines and Geology Department and misuse of process of law, thereby huge loss is being caused to the State exchequer and public interest is divested to private interest for their enrichness at the cost of the public.

(2.) FIRST Respondent was first Plaintiff, second Respondent was second Plaintiff, Respondents 3 to 5 were Defendants 1 to 3 and the Petitioner was the 4th Defendant in the trial Court. The Plaintiffs are brothers. For the sake of convenience, parties are referred as per their rank in the trial Court.

(3.) IN the suit, the trial Court passed order on I. As. II and III directing the parties to maintain status quo till the disposal of the suit. The 4th Defendant filed M.A. Nos. 81 and 82 of 2001 questioning the said order. The appellate Court dismissed those appeals and confirmed the order passed by the trial Court on I. As. II and III. Questioning the legality, validity and correctness of the said order, the 4th Defendant has filed these two revision petitions.