DIVISIONAL FOREST OFFICER Vs. KUNCHALA JOHN KARUNAKAR

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 8/5/2023 in A.S.No.5 of 2015 on the file of learned V Additional District Judge, Rayachoty, confirming the Judgment and decree dtd. 4/5/2015 in O.S.No.74 of 2012 on the file of learned Junior Civil Judge, Lakkireddipalli.

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff in O.S.No.74 of 2012 on the file of learned Junior Civil Judge, Lakkireddipalli.

(3.) The plaintiff initiated action in O.S.No.74 of 2012 on the file of learned Junior Civil Judge, Lakkireddipalli, with a prayer to grant permanent injunction restraining the defendants 1 and 2 the Government authorities being the Divisional Forest Officer, Kadapa and Forest Range Officer, Rayachoty, their successors-in-office and their subordinates from interfering with the plaintiff's peaceful possession and enjoyment of mining activities being carried on the plaint schedule land and for costs of the suit.