H S SAROJAMMA Vs. N SATYANARAYANA

JUDGEMENT

(1.) The contention of the petitioner is that the direction issued by the learned single Judge in W.P. No. 3867/2013 dated 12.2.2013 has been wilfully disobeyed by the respondents by not constructing the concrete retaining wall. The respondents have filed counter by producing the copy of the order passed in W.A. 2460/2013 dated 24.10.2013, which appeal was filed by the respondents challenging the order of learned single Judge.

(2.) Paragraphs 5 and 6 of the order of the writ appeal reads as hereunder:--

(3.) On perusal of paragraphs 5 and 6 of the order passed in writ appeal, direction has been issued in favour of the complainant only to file a civil suit if any damages are caused to his property on account of erosion of soil.