HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.W.P.No.35305 of 2022
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note 02 08.11.2022 RRR, J The learned counsel for the petitioner is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service by the next date of hearing.
Pending further orders, there shall be a direction to the 3rd respondent to assist the petitioner in implementing the permanent injunction order obtained by the petitioner by way of judgment and decree of the Junior Civil Judge, Amadalavalasa, Srikakulam dated 14.02.2002 in O.S.Nos. 109 of 1997, 114 of 1997 and 138 of 1997.
This would require the 3rd respondent to ensure that the 4th respondent or the persons claiming through the 4th respondent do not forcibly make constructions across the E.G. Line shown in the plaint plan.
The petitioner shall give specific intimation to the 3rd respondent in the event of any construction being undertaken by the 4th 2 respondent upon which the 3rd respondent shall take action.
Post on 12.12.2022.
________ RRR, J MJA