C NAGARATHNAMMA Vs. DISTRICT PANCHAYAT OFFICER CHITTOOR

JUDGEMENT

(1.) This revision petition is filed by the plaintiff in O.S. No. 829 of 1994 on the file of the Prl. District Munsif, Tirupathi against the order dated 20-4-1995 made in I.A., No. 1913 of 1994 filed for grant of injunction restraining the defendants -- respondents to implement the Resolution No. 24/94 and in consequence cancellation Notice No. 5/94 dated 20-12-1994 of the fourth respondent.

(2.) The facts leading to filing of this revision petition, in brief, are as under : The petitioner -- plaintiff filed the suit for a declaration, stay, injunction and for assessment of the reduced parking charges Of Rs. 8.00 for auto from 9-5-1994 to 31-3-1995. Initially a temporary injunction was granted in the said I.A. After perusing the documents filed in the said I.A. and after hearing the learned counsel for both parties, the learned munsif vacated the interim injunction granted earlier and dismissed the said I.A. Aggrieved by the same the petitioner-plaintiff filed the present revision.

(3.) Along with the main revision petitioner, the petitioner also filed C.M.P. No. 6763 of 1995 for grant of stay of the operation of the order dated 20--4-1995 passed by the learned Munsif in I. A. No. 1913/94 in O.S. No. 829/94. When the matter came up for admission, notice before admission was ordered on 28-4-1995. Interim stay was also granted on the same day. After service of notice, the fourth respondent herein filed counter to the said I. A. and also filed C.M. P. No. 7052/95 to vacate the interim stay granted earlier on 28-4-1995.