CH. SITARAMA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed by the petitioners 1 to 4. These four petitioners are claiming that they are landless poor persons. The 3rd respondent temple is now seeking to auction the leasehold rights of the lands held by these petitioners as lessees of the 3rd respondent-temple.

(2.) It is the case of the petitioners that since they are landless poor persons, the 3rd respondent cannot auction the leasehold rights of the lands held by them and that they should be continued as lessees in accordance with the proviso to Sec. 82(2) of Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short "the Act").

(3.) Heard Sri Ponnada Sree Vyas, learned counsel for the petitioners and Sri K.Madhava Reddy, learned Standing Counsel for 3rd respondent.