K. VIJAYA LAKSHMI Vs. G. NAGESHWARA REDDY

JUDGEMENT

(1.) THIS CRP is filed against the docket order dated 22.08.2014 passed in IA No. 1122 of 2014 in OS No. 361 of 2014 on the file of the Principal Junior Civil Judge, Kurnool.

(2.) THE petitioner in this revision is the plaintiff in the suit. She filed the suit against the respondents herein for permanent injunction in respect of the suit schedule property i.e., the land admeasuring 561.11 sq. yards bearing plot No. 2 in Survey No. 920/1, situated at Kallur village and Mandal, Kurnool District, within Kurnool Municipal Corporation limits, 69th Ward with specific boundaries. As seen from the stamps of the Court below the said suit was filed on 23.06.2014. Along with that suit the petitioner herein filed IA No. 1122 of 2014 under Order 39 Rules 1 and 2 read with Section 151 CPC praying the Court to grant ad interim injunction restraining the respondents, their men etc., from interfering with her peaceful possession and enjoyment over the suit schedule property pending disposal of the suit. The petitioner in her affidavit specifically alleged that the defendants without having any right tried to dispossess her from the suit schedule property on 20.05.2014. It is also her case that when the Government officials tried to interfere with her possession she filed WP No. 15041 of 2014 and obtained interim direction in WPMP No. 18639 of 2014 on 03.06.2014. It is submitted that the said writ petition is still pending. IA No. 1122 of 2014 was heard on 22.08.2014 and the learned Principal Junior Civil Judge, Kurnool, passed orders as follows.

(3.) WHEN the suit was filed on 23.06.2014 it is not clear under what circumstances the matter was heard on 22.08.2014. Now this revision is filed challenging the order dated 22.08.2014 in ordering urgent notice to the respondents.