BOLLINI SUBRAMANYAM NAIDU Vs. T. RAMACHANDRA REDDY

JUDGEMENT

(1.) The petitioner claiming to be the owner and possessor of Ac.10.00 cents of land in Sy.No.414 and Ac.4.00 cents of land in Sy.No.417 of Vedallacheruvu village, Yerpedu Mandal, Chittoor District, has approached this Court with the complaint that the respondents sought to lay a road through the land in his possession on the ground that the said land belongs to the 9th respondent-temple.

(2.) The respondents therein had claimed that the said land belongs to the temple and the petitioner was only a lessee, who is seeking to claim ownership over the said land.

(3.) This Court by an order dtd. 28/1/2021 had disposed of the writ petition with the following directions.