ADAPA HARANADHA BABU Vs. PARVATHAREDDY SUNDARAMANI BALAMANI KUMARI

JUDGEMENT

(1.) The Civil Revision Petition is filed challenging the order dtd. 7/11/2023 in I.A.No.1121 of 2017 in O.S.No.177 of 2014 on the file of the VII Additional District Judge, Ongole, appointing a Commissioner to segregate the dump mined by the plaintiff from other materials on the site.

(2.) The petitioner herein is the 7th defendant, the 1st respondent is the plaintiff, and respondent Nos. 2 to 5 are the defendants in the suit (during the pendency of the suit, the 6th defendant died, and the 7th defendant was impleaded as a party respondent as the legal heir of the 6th defendant, vide orders dtd. 2/5/2019 in I.A.No.547 of 2017).

(3.) The suit was filed seeking a declaration of title, permanent injunction, and to declare the proceedings dtd. 22/5/2010, granting a No Objection Certificate in favor of the 6th respondent/6th defendant is null and void. The suit also sought to declare the lease dtd. 27/5/2014, granted by the Government in favor of the 6th defendant and transferring of the said lease in favor of the 7th respondent by the Tahsildar, as illegal and arbitrary. For the purpose of this order, the parties as referred at Court below shall be followed.