P. JOGARAO Vs. DIVISIONAL FOREST OFFICER (LOGGING)

JUDGEMENT

(1.) This is a plaintiffs' appeal, filed against the judgment and decree of the Agent to the Government, East Godavari District, Kakinada, dtd. 29/1/2020 in O.S.No.7 of 2019.

(2.) Heard Sri Y.Nageswara Rao, learned counsel for the petitioners and the learned Government Pleader for Forests.

(3.) The appellants claim ownership of Ac.1.48 cents in R.S.No.4/A, Ac.1.48 cents in R.S.No.4/AA, Ac.1.48 cents in S.No.4/E, Ac.1.47 cents in S.No.4/EEE and Ac.1.47 cents in S.No.4/VU of Yerrampeta Village of Chintoor Revenue Mandal, Erstwhile Khammam District, now in East Godavari District. They appear to have filed O.S.No.31 of 2000 in the Court of the Special Agent, Mobile Court at Bhadrachalam seeking an injunction restraining the respondents, who are officials of the Forest Department, from interfering with their possession over the said land. Initially, the said Court had granted an interim direction in I.A.No.24 of 2000, by way of an order dtd. 17/4/2000. After a counter had been filed in the matter and after hearing the parties, the Court had vacated the said injunction by an order dtd. 18/9/2000.