Madugula Mahadev Ramasharma ... vs The Jt. Collector , Nalgonda Dist. ...
2022 Latest Caselaw 901 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                     WRIT APPEAL No.1243 OF 2009

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

        The present writ appeal is arising out of the order dated

18.03.2009

          passed        by     the      learned       Single   Judge   in

W.P.No.10606 of 2006.

The undisputed facts of the case reveal that the property

situated in Survey No.119 of M.Anantharam Village, Bibi Nagar

Mandal, Nalgonda District, is an endowment property. However,

the appellants/writ petitioners preferred the writ petition

claiming that they are legal heirs of one late Mahadev

Seetharamulu and it was an inam land. Another important

aspect of the case is that Occupancy Right Certificate (ORC) was

also issued in 1997 in favour of Sri Anjaneyaswamy Temple

under the provisions of A.P. (Telangana Area) Abolition of Inams

Act, 1955. An appeal was also preferred by the appellants/writ

petitioners and the same was dismissed.

The fact remains that the subject property finds place in

the endowments register prepared under the Andhra Pradesh

Charitable and Hindu Religious Institutions and Endowments

Act (for short "the Act") and therefore, the learned Single Judge

was justified in granting liberty to the appellants/writ

petitioners to initiate proceedings under Section 87 of the Act.

This Court does not find any reason to interfere with the order

passed by the learned Single Judge, as a liberty has already

been granted to approach the Endowments Tribunal.

Resultantly, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

24.02.2022 JSU