Sri Sumeet Gir vs The State Of Telangana
2021 Latest Caselaw 4612 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
          THE HON'BLE SRI JUSTICE N. TUKARAMJI


                 WRIT APPEAL No.663 of 2021


JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     The facts of the case reveal that the appellant/writ

petitioner has preferred W.P.No.4705 of 2021 stating that

the respondents No.8 and 9 in the writ petition are

encroaching upon the trust property and the

appellant/writ petitioner has approached the Assistant

Commissioner of Endowments also in the matter. It has

also been stated that a complaint was also made to the

Police. However, the Police has not registered any FIR.

The learned Single Judge, observing that as the dispute

was purely civil in nature, has disposed of the writ

petition with a liberty to the appellant/writ petitioner to

approach the officer concerned in the Endowments

Department for redressal of his grievance and avail other

legal remedies available under the provisions of the Code

of Criminal Procedure.

In the considered opinion of this Court, the

Telangana Charitable and Hindu Religious Institutions

and Endowments Act, 1987, is a complete Code in itself

and it provides for remedy in case of such disputes.

Otherwise also, as the dispute was of civil nature, the

learned Single Judge was certainly justified in disposing

the writ petition with a liberty to approach the

Endowments Department and to take recourse to other

remedies available under the provisions of the Code of

Criminal Procedure.

This Court does not find any reason to interfere

with the order passed by the learned Single Judge.

The writ appeal is accordingly dismissed. The

miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 27.12.2021 vs