MORAMPUDI KRISHNAIAN Vs. DHANEKULA VENKATA

JUDGEMENT

(1.) Heard Sri Vedula Venkata Ramana, learned senior counsel representing M/s.Bharadwaj Associates, learned counsel appearing for petitioners-defendants and Sri S.V. Ramana, learned counsel appearing for respondent-plaintiff.

(2.) This revision is filed under Article 227 of Constitution of India seeking a direction to the Agent to Government / District Collector, Bhadradri-Kothagudem to send back the suit records in O.S.No.385 of 2014 to the file of Sub-Divisional Magistrate and Special Assistant Agent to Government, Mobile Court at Bhadrachalam.

(3.) Respondent-plaintiff had filed a suit vide O.S.No.385 of 2014 on the file of the learned Sub- Divisional Magistrate and Special Assistant Agent to Government, Mobile Court at Bhadrachalam, seeking perpetual injunction against petitioners herein / defendants. Plaintiff had also filed I.A.No.281 of 2014 seeking temporary injunction. Learned Sub-Divisional Magistrate and Special Assistant Agent to Government, Mobile Court at Bhadrachalam, granted ex parte interim injunction on 10/11/2014. The said temporary injunction was made absolute vide order dated 19-04- 2016. Questioning the same, petitioners herein / defendants have filed a revision vide Civil Revision Petition No.2123 of 2016 and the same was dismissed by this Court on 2/9/2016. Thereafter plaintiff had filed Interlocutory Application vide I.A.No.181 of 2016 seeking Police protection and the same was dismissed by the trial Court vide order dtd. 30/11/2016. Therefore, plaintiff had filed Civil Revision Petition No.190 of 2017 challenging the said order. This Court granted interim direction to the Station House Officer, Dhammapet Police Station to provide Police protection. Thereafter the said Civil Revision Petition itself was disposed of vide order dtd. 29/11/2011 setting aside the order dated 30-11- 2016 in I.A.No.181 of 2016 and remanded the matter to the trial Court to dispose of the said I.A.No.181 of 2016 afresh with certain directions.