GOVIND BHATT Vs. PEDDI GANGARAM

JUDGEMENT

(1.) The petitioner filed a complaint before the Sub-Collector; Bodhan stating that survey No. 152 admeasuring Ac. 6-00 situated at Doulatapur village of Madnoor taluk has been alienated by the first respondent in favour of the second respondent. According to him the said land is a service inam land attached to Sri Chidanand Swamy and Venkateshwara and Joshigiri. He requested that the land should be resumed in favour of the petitioner, the Inamdar.

(2.) On the basis of the said application, a show cause notice under Sec. 6 of Inam Atiyat Enquiry Act was issued to the respondents, who appeared and filed a counter. They denied that the said land is attached to Sri Chidanand Swamy and Venkateshwara temple. They relied upon a decision of the Munsif Magistrates Court, Yellareddy in that behalf. They also denied the allegation that the petitioner is the inamdar entitled to the possession of the said land.

(3.) On the basis of the pleadings the Sub-Collector framed three issues, viz., 1. Whether the disputed land is the service inam land? 2. Whether the judgment, in O. S. 23/75 of Munsif Magistrates Court, operates as res judicata? 3. Whether the land can be resumed in favour of the petitioner?