Shakumuri Tulasamma vs Pdyam Laxmaiah
2026 Latest Caselaw 641 Tel

Telangana High Court

Shakumuri Tulasamma vs Pdyam Laxmaiah on 10 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                AT HYDERABAD

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO
        CIVIL REVISION PETITION No.1114 OF 2026
                         Date: 10.04.2026
Between:
Shakumuri Tulasamma
                                                        ...Petitioner
                               AND
Pdyam Laxmaiah
                                                     ...Respondents
                             ORDER

This Civil Revision Petition is filed seeking disposal of

I.A.No.164 of 2025 in O.S.No.168 of 2025 on the file of the Agent

to Government, Bhadradri Kothagudem District.

2. Heard Sri Madiraju Srinivasa Rao, learned counsel for the

petitioner.

3. Learned counsel for the petitioner submitted that the

petitioner filed a suit in O.S.No.168 of 2025 in the month of April,

2025, before the learned Agent to Government (District Collector),

Bhadradri Kothagudem District, invoking the provisions of Rule 7

of the Agency Rules and Order VII Rule 1 read with Section 26 of

the C.P.C., and Section 38 of the Specific Relief Act, seeking grant

of perpetual injunction restraining the respondent from interfering

with the suit schedule property. Along with the said suit, the

petitioner has also filed I.A. No. 164 of 2025 seeking grant of ad

interim injunction by invoking the provisions of Order XXXIX

Rules 1 and 2 read with Section 151 of the C.P.C., restraining the

respondent from interfering with the petitioner's suit schedule

property. The respondent filed counter in the said Interlocutory

Application. The learned Agent to Government (District

Collector), Bhadradri Kothagudem District, without deciding the

interlocutory application filed by the petitioner, is adjourning the

matter from time to time and is proceeding with the main suit. He

further submitted that, under the guise of pendency of the

interlocutory application, the respondent is interfering with the suit

schedule property. Unless this Court issues necessary directions to

the learned Agent to Government to decide the interlocutory

application pending before him within a fixed time frame, the

petitioner will be put to great hardship.

4. Having considered the submissions made by the learned

counsel for the petitioner and upon perusal of the material available

on record, it reveals that the petitioner filed a suit vide O.S.No.168

of 2025, before the learned Agent to Government (District

Collector), Bhadradri Kothagudem District, for grant of perpetual

injunction restraining the respondent from interfering with the suit

schedule property. Along with the said suit, the petitioner has also

filed I.A.No.164 of 2025 restraining the respondent from

interfering with the petitioner's suit schedule property and the

respondent filed counter in the said interlocutory application. The

learned Agent to Government (District Collector), Bhadradri

Kothagudem District, ought to have decided the interlocutory

application; however, adjourning the matter from time to time.

5. Taking into consideration the peculiar facts and

circumstances of the case, the learned Agent to Government

(District Collector), Bhadradri Kothagudem District is directed to

dispose of I.A.No.164 of 2025 in O.S.No.168 of 2025, as

expeditiously as possible, preferably within a period of one month

from the date of receipt of a copy of this order, after giving

opportunity of hearing to the parties, in accordance with law.

6. Accordingly, the Civil Revision Petition is disposed of. No

costs

Pending miscellaneous applications, if any, shall stand

closed.

____________________________ JUSTICE J. SREENIVAS RAO 10.04.2026 Note: Issue C.C. in three days b/o.

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