MADINENI SUBBA RAO Vs. JAMALAPUDI VENKATESWARA RAO

JUDGEMENT

(1.) This Civil Revision Petition has been filed invoking the provisions under Article 227 of the Constitution of India aggrieved by the order dtd. 28/5/2025 passed by the learned Agent to Government, Bhadradri Kothagudem in I.A.No.316 of 2024 in O.S.No.326 of 2024, where under temporary injunction application filed by the respondent/plaintiff was allowed in respect of the suit schedule property.

(2.) Heard Sri P.Ravi, learned counsel for the petitioner and Sri K.Krishna Kishore, learned counsel for respondent.

(3.) For the sake of convenience, the parties herein are referred to as they were arrayed by the Agent to Government. Brief facts of the case: