CHUKKA SRIDEVAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This is a Writ of Mandamus filed for a direction to the Respondent Nos.1 to 3 seeking to implement the injunction order granted by this Court in S.A.M.P.No.634 of 2009 in Second Appeal No.289 of 2009, vide Order dated 28-04-2009, by restraining the un-official respondent-Tiyala Narayana from trespassing into the agricultural land of the petitioner in an extent of Ac.7-72 cents in Sy.No.426, 427 and 428 of Sangamvalasa village, Parvathipuram Mandal, Vizianagaram District.

(2.) Heard arguments of the learned counsel for the petitioner and learned Government Pleader for Home.

(3.) The grand mother of the petitioner herein and two others filed a suit O.S.No.97 of 1991 on the file of Principal Junior Civil Judge, Parvathipuram, for declaration of title over the plaint 'B' schedule land and for consequential permanent injunction restraining the defendants from interfering with the possession and enjoyment of the plaintiffs over the part 'B' schedule property. The suit has been decreed in favour of the Plaintiffs declaring their title in respect of the Part 'B' schedule land and also granting permanent injunction against the defendants 1 to 19 and out of them, Defendant No.14 is the Respondent No.4 in this Writ Petition.