THANDRA KONDALA RAO Vs. JALAGAM SURYA RAO

JUDGEMENT

(1.) This appeal is filed questioning the order dated 16.09.2017 in OS No.24 of 2017/F2 passed by the Agent to the Government-cum-District Collector, West Godavari at Eluru.

(2.) Initially, the interlocutory applications were taken up for hearing and an interim order was granted. Later, in view of the issues raised, the Registry was directed to summon the entire record from the Agent to the Government concerned. The record was received and with the consent of both the learned counsel, the appeal itself was taken up for hearing on 11.09.2018 and heard completely.

(3.) This Court has heard Sri P.V. Krishnamachary, learned counsel for the appellants/defendants 5 and 6 and Sri P.V. Ramana, learned counsel for the respondents/ plaintiffs 1 to 3.