PANEPPAGIRI KRISHNAMURTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The learned Government Pleader for Endowments has produced the register being maintained under Sec. 43 in relation to the Yellamma Devatha Temple, Jownipalli. This register dtd. 10/3/1972 shows that an extent of 15.15 Acres of land in Sy. No.1 of Gonumakulapalli village is owned by the temple.

(2.) Learned counsel for the petitioners submits that the land is very much under the control of Yellamma Devatha Temple, Jownipalli and the villagers of Gonumakulapalli village claiming this land as the property of the Yellama Devatha Temple in Gonumakulapalli village, are seeking to encroach upon the said land and there is every need to protect the said land.

(3.) Sri N. Bharat Babu appearing for some of the villagers of Bandlapalle, hamlet of Gonumakulapalli village submits that the property is in the possession of the villagers of Bandlapalli and that the income derived from this land is being used for the benefit of the Yellamma Devatha Temple in Gonumakulapalli village.