REGENT COMPUTRONICS PVT. LTD.

S.V.B.N.R.ENGLISH MEDIUM HIGH SCHOOL, TIRUMALA HILLS, CHITTOOR DISTRICT Appellant

V/S

COMMISSIONER OF ENDOWMENTS, A.P., HYDERABAD Respondents

Referred Judgements :-

PUVVADA CHENGAYYA V. SUB-COLLECTOR,ONGOLE [REFERRED TO]
C.KANNAIAH CHETTY V. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SAMPATH KUMAR V. AYYAKANNU [REFERRED TO]
A.VENKATASUBBIAHNAIDU V. S.CHALLAPPAN [REFERRED TO]
ANIYOTH KUNHAMINA UMMA V. MINISTRY OF REHABILITATION,GOVERNMENT OF INDIA,NEW DELHI [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
COLLECTOR OF CUSTOMS AND EXCISE COCHIN VS. A S BAVA [REFERRED TO]
STATE OF GUJARAT VS. VAKHATSINGHJI VAJESINGHJI VAGHELA DEAD HIS LEGAL REPRESENTATIVES [REFERRED TO]
DECCAN MERCHANTS CO OPERATIVE BANK LIMITED VS. DALICHAND JUGRAJ JAIN [REFERRED TO]
CHANDRASEKHAR SINGH VS. SIYA RAM SINGH [REFERRED TO]
ACHUTANANDA BAIDYA VS. PRAFULLYA KUMAR GAYEN [REFERRED TO]
DIKSHATULU SURYANARAYANA VS. PENTAKOTA TATAYYA [REFERRED TO]
MANAGING MEMBER NIRMAL INDUSTRIES KHAIRATABAD HYDERABAD VS. NASEEMUDDING [REFERRED TO]
REDDI RAMAIAH VS. S LAXMANA [REFERRED TO]
MOHAMMAD IQBAL VS. K NARASNNHA RAO [REFERRED TO]
JALEELKHAN VS. M KAMALAMMA [REFERRED TO]
BRUNDAVAN BISOYI VS. ANNAPURNA BISOYI [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the Order passed by the 1st respondent-Commissioner, Endowments in LA. No.1 of 2002 in O.A. No.1 of 1988, dated 31.8.2002.

(2.) Originally Civil Revision Petition was filed under Section 91 of A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1987 read with Section 115 of Civil Procedure Code. But, however, an application was filed to convert the Civil Revision Petition under Article 227 of Constitution of India. The said petition was allowed.

(3.) The relevant facts leading to the filing of the revision petition briefly stated are as follows: 2nd respondent- Tirumala Tirupati Devasthanams (hereinafter called 'T.T.D') filed an application before the 1st respondent- Commissioner, Endowments in O.A.No. 1 of 1988 under sub-section (1) of Section 83 Read with Section 118 of Act 30 of 1987 (A.P. Charitable and Endowments Act) to pass orders for removal of encroachment by the petitioner/respondent in O.P. No.1 of 1988 and to deliver the vacant possession of the premises annexed to the schedule mentioned infra.

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S V B N R ENGLISH MEDIUM HIGH SCHOOL TIRUMALA HILLS CHITTOOR DISTRICT Vs. COMMISSIONER OF ENDOWMENTS A P HYDERABAD

Referred Judgements :-

JUDGEMENT

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