VANGETI BAL REDDY Vs. KARAGANI BALAIAH

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 17.08.2012, passed in I.A. No. 811 of 2012 in I.A. No. 1152 of 2007 in O.S. No. 1022 of 2007 on the file of I Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar, whereby and whereunder the learned Additional Senior Civil Judge dismissed the application filed under Section 151 CPC seeking police aid. The petitioners are the plaintiffs and the respondents are the defendants in O.S. No. 1022 of 2007 on the file I Additional Senior Civil Judge, Ranga Reddy district at L.B. Nagar. The petitioners/plaintiffs filed the suit seeking perpetual injunction restraining the respondents/defendants from interfering with their peaceful possession and enjoyment of the suit schedule property. They claim of purchasing the suit schedule property under various registered sale deeds. They got their names mutated in the revenue records. The suit lands were Inam lands. They obtained Occupancy Rights Certificates (ORCs) from the Revenue Divisional Officer, East, Ranga Reddy District. The respondents/defendants challenged the O.R.Cs. obtained by the petitioners/plaintiffs by filing an appeal before the Joint Collector. The said appeal ended in dismissal. They carried the matter in W.P. No. 2438 of 2005. The said Writ Petition ended in dismissal on 24.11.2010. The respondents/defendants filed application before the Mandal Revenue Officer, Saroornagar Mandal, Ranga Reddy District under Sections 32 and 40 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950, to declare them as legal heirs of the protected tenant and restore possession of the land to them. Their application was allowed by the Mandal Revenue Officer on 30.09.2003. The petitioners/plaintiffs challenged the said order before the Joint Collector-II, Ranga Reddy District. The said appeal came to be allowed on 21.01.2006. The respondents/defendants filed CRP No. 1015 of 2006 under Section 91 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950. The said C.R.P. came to be dismissed on the ground that provisions of Sections 32 and 40 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 has no application in respect of the Inam lands. For better appreciation, I may refer relevant portion of the order, dated 13.03.2006, passed in C.R.P. No. 1015 of 2006, and it is thus:

(2.) Heard learned counsel appearing for the petitioners/plaintiffs and the learned counsel appearing for the respondents/defendants.

(3.) It is contended by the learned counsel appearing for the petitioners/plaintiffs that the Court is empowered to grant police aid under Section 151 CPC in the event of there being attempt to violate the ad interim injunction order. Therefore, the order impugned in the revision petition cannot be sustained and the same is liable to be set aside. In support of his contention, reliance has been placed on the judgments of this Court in P. Shanker Rao v. B. Susheela, 2000 2 ALD 147 and B. Chandra Sekhar Reddy & Ors. v. K. Naga Raju Yadav & Anr., 2013 1 ALT 532.