Sri Guntu Malleswara Swamy Vari ... vs Sri Bhumaraju Edukondala Raju
2023 Latest Caselaw 3527 Tel

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                        AND
     THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

                 WRIT APPEAL No.1043 OF 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

       Mr.J.R.Manohar Rao, learned Standing Counsel for the

appellant.

       Mr.B. Mayur Reddy, learned Senior Counsel appears for

Mr. G. Ravi Chandra Sekhar, learned counsel for respondent No.1.

Mr. T.Srikanth Reddy, learned Government Pleader for

Revenue for respondent Nos. 2 to 6.

2. This intra court appeal has been filed by the appellant/

3rd party against the order dated 12.09.2023 by which W.P.No.8591

of 2017 filed by the writ petitioner has been disposed of with a

direction to the respondents therein not to proceed either with

dispossession or demolition of the structures raised by the

petitioner on the subject land, except in accordance with law.

3. We have heard learned counsel for the parties at length.

::2::

4. The appellant claims to be owner of the land measuring

Acs. 0-27 Gts., in Sy.No.40 of Khammam City (Bokkalagadda

Area), Khammam Urban Mandal of Khammam District.

5. The appellant intends to invoke the provisions of Section

83 of the Telangana Charitable and Hindu Religious Institutions

and Endowments Act, 1987. It is therefore clarified that the order

passed by the learned Single Judge was not a direction coming in

the way of appellant to seek the remedies available to it under the

law.

6. With the aforesaid clarification, the writ appeal is disposed

of. There shall be no order as to costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ ALOK ARADHE, CJ

________________________ N.V.SHRAVAN KUMAR, J Date:02.11.2023 Lrkm