BODDU PENCHALAIAH Vs. BODDU PENCHALA NARSAIAH

JUDGEMENT

(1.) This revision is filed seeking to direct the lower Court to dispose of the petition in IA No.550 of 2013 in IA No.533 of 2013 in OS No.220 of 2013 on the file of the Principal Junior Civil Judge, Gudur, which is filed for grant of police aid in implementing the ad-interim injunction granted in IA No.533 of 2013, dated 18.11.2013.

(2.) The revision petitioner herein is the plaintiff. He filed the suit for permanent injunction against the respondents. He also filed I.A. No.533 of 2013 for grant of interim injunction. The lower Court granted interim injunction on 18.11.2013. According to the petitioner, the said orders were served on the respondents. It is alleged that on 22.11.2013 the respondents trespassed into the suit land disobeying the orders of injunction and carried away some portion of jawar crop. Then he presented report to the police. He also filed I.A. No.550 of 2013 seeking police aid to implement the orders of the Court dated 18.11.2013. The main grievance of the petitioner is that the lower Court is not disposing of the said application for some reason or the other.

(3.) As seen from the docket orders passed by the lower Court in IA No.550 of 2013, the said IA was filed on 22.11.2013. Urgent notice was ordered and case was posted to 09.12.2013. On 09.12.2013 as the Presiding Officer was on leave the matter was adjourned to 21.01.2014. On 21.01.2014 the case was posted to 11.02.2014 for counter. From 11.02.2014 the case was again posted to 17.02.2014 in spite of representing that there is urgency in the matter. From 17.02.2014 the matter was adjourned to 19.02.2014 and from 19.02.2014 it was adjourned to 25.02.2014. On 25.02.2014 the Presiding Officer was on leave, therefore again the matter was adjourned.