T.C.RAJAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri P.V.Vidya Sagar, learned counsel for the revisionpetitioner/decree-holder and learned Government Pleader for Arbitration appearing for the respondents/judgment-debtors.

(2.) This revision-petition is directed against the Order, dtd. 18/2/2016 in O.E.P.No.33 of 2005 in O.S.No.323 of 1996 on the file of Principal Junior Civil Judge, Punganur.

(3.) The revision-petitioner is the decree-holder. He filed the execution petition under Order XXI Rule 32 of the Code of Civil Procedure, 1908 (for brevity "CPC") against the respondents/ District Collector, Chittoor and the Mandal Revenue Officer, Peddapanjani Mandal of Chittoor District, who are judgmentdebtors, alleging that they have violated the decree of prohibitory injunction issued by the First Appellate Court in Appeal Suit No.27 of 2000, dtd. 30/8/2004.