Smt. Vaddepally Laxmi vs The State Of Telangana And 5 Others
2022 Latest Caselaw 103 Tel

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

                                   W.A.No.8 of 2022

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

        The present writ appeal is arising out of an order dated

27.07.2021

passed by the learned Single Judge in W.P.No.2050 of

2020.

The undisputed facts of the case reveal that there was a

dispute in respect of auction of a temple property and the

contention of the appellant is that her property has wrongly been

included in the endowment property.

In case the appellant's contention is that her property is not

part of endowments, the remedy lies under Section 87 of the

Telangana Charitable and Hindu Religious Institutions and

Endowments Act, 1987. This Court cannot in a civil dispute,

where there are claims and counter claims in respect of a property,

decide the issue in exercise of writ jurisdiction under Article 226 of

the Constitution of India/Clause 15 of the Letters Patent.

Therefore, the present writ appeal stands disposed of with a

liberty to the appellant take recourse to other remedies available

under civil law.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

07.01.2022 JSU