SALEEM PASHA Vs. ASSISTANT COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed against the common award in O.A. Nos.3015, 3008, 3007, 3006, 3017, 3018, 3014, 3011, 3016, 3023, 3022, 3024, 3013, 3020, 3026, 3025, 3019, 3012, 3010, 3021 of 2010 respectively dated 25-06- 2012 passed by the A.P. Endowments Tribunal, Hyderabad, whereby and whereunder the respondents were held to be "encroachers" under Section 83 of the A.P. Charitable and Hindu Religious Institutions & Endowments Act, 1987 (for short "the Act").

(2.) The respective appellants in these appeals are the respondents, and respondent Nos.1 and 2 are applicant Nos.1 and 2 - the Assistant Commissioner of Endowments, Karimnagar and Sri Venugopala Swamy Temple, Challur, respectively, in the O.As. before the Tribunal.

(3.) For the sake of convenience, the parties are hereinafter referred to as they arrayed before the Tribunal. However, applicant No.2, which is "Sri Venugopala Swamy Temple" will be referred to as "Temple".