DARSHI VENKATA SATYA SRIDEVI Vs. THE ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The appellants herein were the respondents and the temple authorities-respondents herein were the petitioners before the Andhra Pradesh Endowments Tribunal, Amaravati at Pedakakani. For the sake of convenience, the parties are referred by their respective ranking before the Tribunal.

(2.) The petitioners-respondents herein filed Original Applications under Sec. 83 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act 30 of 1987) (hereinafter called, 'the Act 30 of 1987'), praying the Andhra Pradesh Endowments Tribunal, Amaravati at Pedakakani (hereinafter called, 'the Tribunal') to pass eviction orders against the respondents-appellants herein in all the Original Applications directing him/her to vacate and hand over the petition schedule property to the 2ndpetitioner and for costs. The temple authorities-petitioners also filed Interlocutory Applications in all the Original Applications under Sec. 83(6) of the Act 30 of 1987, praying the Tribunal to direct the respondents to pay Rs.1,500.00 per month towards damages for use and occupation of the petition schedule property till disposal of the main application.

(3.) Though the Tribunal has passed orders in all the Original Applications independently, since the issue is common in all the Original Applications, this Court is inclined to dispose of all the appeals by way of this common judgment. For the sake convenience, this Court is inclined to mention the pleadings in C.M.A.No.302 of 2019.