VAZIR VITTAL BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed praying to grant the following relief:

(2.) Heard Mr.T.Surya Satish, learned counsel for petitioner, the learned Assistant Government Pleader for Revenue for respondents 1 to 5, Mr. Sampath Prabhakar Reddy learned standing counsel for respondents 7 to 9, and the learned Assistant Government Pleader for Home for respondent no.10.

(3.) Shorn of details, the substantive grievance of the petitioner is that even though the order of status quo was order granted by the Court of Junior Civil Judge, Ranga Reddy District at L.B.Nagar in I.A.No.389 of 2020 in O.S.No.788 of 2020 on 17/10/2020, the 5th respondent-Tahsildar, Uppal Revenue Mandal, violating the orders of trial Court and causing disturbance to the petitioner in enjoying the property and is also changing the physical features of the property in issue.