M. Vijaya Lakshmi, vs The Government Of Telangana,
2022 Latest Caselaw 1670 Tel

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



             WRIT APPEAL No.1358 of 2018

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


     Learned counsel for the appellant has fairly conceded

that Section 87 of the Telangana Charitable and Hindu

Religious Institutions and Endowments Act, 1987 (for

short, "the Act"), provides for a remedy for a person, who is

claiming to be a founder or a member from the family of

the founder of an Institution or Endowment. She prays for

withdrawal of the present writ appeal with a liberty to

approach the Endowments Tribunal.                    However, she has

stated that in case such a petition is preferred before the

Endowments Tribunal, the observations made by the

learned Single Judge should not come in the way of the

appellant.

     The aforesaid prayer appears to be reasonable.

     Therefore, the writ appeal is dismissed as withdrawn

with a liberty to the appellant to approach the Endowments

Tribunal under Section 87 of the Act and the observations
                              2




made by the learned Single Judge will not come in the way

of the appellant and the Endowments Tribunal shall decide

the matter in accordance with law.

     The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                           ______________________________________
                             SATISH CHANDRA SHARMA, CJ




                           ______________________________________
                              ABHINAND KUMAR SHAVILI, J


31.03.2022

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