KADIYALA PURNACHANDRA RAO Vs. RAMALINGESWARASWAMY DEVASTHANAM

JUDGEMENT

(1.) Heard Sri A. Ramlingeshwara Rao, the learned Counsel for the petitioner and Smt. Indrani, learned Standing Counsel representing the respondent.

(2.) This revision petition is preferred as against the order made in ATA No.55 of 1993 on the file of the Court of District Judge/Appellate Authority, West Godavari, Eluru confirming the order in ATC (SR) No.617 of 1993 on the file of the Court of Special Officer-cum-First Additional District Munsif, Eluru.

(3.) The revision petitioner herein filed the aforesaid ATC praying for remission of 49 bags of paddy payable for the year 1990-91. The respondent is Sri Ramalingeswaraswamy Devasthanam, represented by its Executive Officer, Rajupet. It is not in controversy that the land in question, relating to which the remission is prayed for, is a temple land. Section 82 of A.P. Chairitable arid Hindu Religious Institutions and Endowments Act, 1987 (herein after referred to as 'the Act') deals with lease of agricultural lands and its subsection (5) of the Act, which was introduced by the Amendment Act No.27 of 2002 on 26-8-2002, reads as hereunder: