RASALA VENKATESWARLU Vs. CHOOTEPALLI LINGA MURTHY

JUDGEMENT

(1.) This Civil Revision Petition is filed by the Petitioner under Article 227 of the Constitution of India against orders passed by the Sub Divisional Magistrate, Mobile Court, Ramapachodavaram in I.A.No. 25 of 2016 in O.S.No. 32/2016 dtd. 26/10/2016 wherein and whereby Court below vacated temporary injunction granted in favour of the petitioner.

(2.) The revision petitioner filed O.S.No.32 of 2016 before Agency Court seeking declaration that he is Owner and possessor of plaint scheduled property which is agricultural land consisting of two items and also sought for permanent injunction against respondents wherein he filed I.A.No. 25 of 2016 seeking temporary injunction.

(3.) The petitioners submits that at the first instance on 8/9/2016 Court below granted temporary injunction in his favour and posted the case for issuance of notice to the respondents on 16/10/2016