MALLESWARA SWAMI VARI TEMPLE DHARMAVARAM Vs. JUTTIGA

JUDGEMENT

(1.) This is an appeal from the order of our learned brother Chinnappa Reddy, J. made in W.P. No. 414 of 1964 on 15th November, 1967.

(2.) The material facts in order to appreciate the contentions raised before us are that the Inam Deputy Tahsildar, Kowur conducted a suo motu enquiry into the inam lands measuring 3 acres and 62 cents and 10 acres and 60 cents comprising R.S. Nos. 12 and 14 respectively of Dharmavaram village of Kowur Taluk. He reached the conclusion that the inam lands referred to above are inam lands, that they are situated in a Zamindari Village and that they were held by an institution. This order of the Deputy Tahsildar was passed on 12th August, 1959.

(3.) Proceedings under section 7 of the Inams Abolition Act were thereafter commenced. On 29th August , 1960, the respondents filed an application contending inter alia that the land, i.e., S, No. 14 of Dharmavaram village is Potter service inam lands while S.No. 12 is an inam intended for washerman service, and that the petitioners are in possession and enjoyment of the lands rendering service to the temple. The Deputy Tahsildar (Inams) rejected the petitions. An appeal was then carried by the respondents to the Revenue Divisional Officer, Kowur. The Revenue Divisional Officer by his order, dated 6th August, 1963, rejected the appeal and confirmed the order, of the Special Deputy Tahsildar (Inams). It is to challenge this order that the respondents filed the above writ petition.