BOTTA SOMESWARA RAO Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) The appellant herein had approached this Court, by way of W.P.No.36762 of 2022, contending that the respondent herein was seeking to dispossess him from property admeasuring an extent of 107 sq. yards each, in plot Nos.561 and 560, in Survey No.23, popularly known as Appikonda Colony, Vadlapudi R.H.C, Gajuwaka Mandal, Visakhapatnam District. A learned Single Judge of this Court had granted an interim direction, dtd. 14/11/2022. The interim direction was an order of status quo. Subsequently, the respondent herein had filed a petition to vacate the interim order, dtd. 14/11/2022. A learned Single Judge, while granting time for filing reply, had directed, on 19/9/2023, that the appellant shall not make any constructions in the subject matter property and would maintain status quo existing on that date in all respects.

(2.) The respondent herein lodged a complaint, dtd. 26/6/2023, with the Inspector of Police, Duvvada Police Station contending that the appellant was continuing to make constructions despite the orders of the learned Single Judge, dtd. 14/11/2022 and 19/9/2023. The Inspector of Police refused to interfere on the ground that the dispute was a civil dispute. Thereupon, the respondent had issued a notice, dtd. 18/7/2023, to the appellant calling upon the appellant to stop further construction in view of the orders of the Court, dtd. 14/11/2022.

(3.) The respondent had thereupon approached the learned Single Judge, by way of C.C.No.4241 of 2023, with the complaint that the appellant, has continued to make constructions in the site, despite the orders of the Court and despite the respondent issuing notices to the appellant to stop construction.