Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents not to interfere by way of demolition of temporary boundary wall constructed surrounding the land admeasuring of Ac.2-32 gts., (out of Ac.3-07 Gts) under sy.no 50/2, situated at Village, Rajendranagar Mandal, Ranga Reddy District, without following the procedure contemplated under law, pending disposal of the WP No. 1852 of 2019, on the file of the High Court.
The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Order of the Court was delivered by
Sanjay Kumar, J.:— In the light of the documentary evidence placed on record by the petitioner firm in proof of its possession over the subject land, there shall be a direction to the respondents not to interfere with the possession of the petitioner firm or resort to demolition of any construction thereon, except in accordance with the due procedure laid down by law.