VICTORY PROMOTERS Vs. PARKINS TEXTILES WORKERS FEDERATION

JUDGEMENT

(1.) This appeal is presented against the order, dated 09.02.2021, passed by learned single Judge in W.P.No.25578 of 2020, whereby the parties were directed to maintain status quo regarding the subject land till the next date of hearing.

(2.) It is submitted that respondent No.8 herein did not appear before the learned single Judge.

(3.) Mr. B. Adinarayana Rao, learned Senior Counsel assisted by Mr. P. Kamalakar, learned counsel for the appellant, submits that the appellant is making very limited prayer in this appeal, which is to the effect that in the subject land, the appellant had cultivated Green gram crop and the same is ready for harvesting, and if the harvesting is not done immediately, the entire produce will go waste and therefore, the appellant may be permitted to harvest the same in the presence of the Station House Officer, Nagari Police Station, Chittoor District and thereafter, to keep the harvest in a part of the land taking due precaution for not letting it go waste.