TIRUMALA EDUCATIONAL TRUST Vs. TIRUMALA TIRUPATI DEVASTHANAMS

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India aggrieved by order dated 21-07-2012 passed in I.A.No.692 of 2012 in O.A.No.547 of 2011 on the file of A.P. Endowments Tribunal, Hyderabad (for short 'the Tribunal').

(2.) The petitioner herein is also the petitioner in the I.A. and respondent in the O.A. whereas the respondent herein is also the respondent in the I.A. and petitioner in the O.A. For convenience sake, I refer the parties as arrayed in the O.A.

(3.) The petitioner filed the O.A. to declare the respondent as the encroacher of the petition schedule property (property) within the meaning of sub-section (1) of Section 83 of and Section 118 of A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short 'Endowments Act'), to direct the respondent to vacate the property and handover the possession of the property to him (the petitioner) and for costs. It is pleaded on behalf of the petitioner therein as follows: