S.RAVINDRA Vs. STATE OF A.P.

JUDGEMENT

(1.) All these cases arise out of common set of facts and law. Hence they are disposed of by this common order. Common contentions are canvassed by the learned counsel. Hence, for convenience's sake, facts as are set up in W.P.No.27696 of 2011 are set out in detail.

(2.) This writ petition is filed seeking a Writ of Certiorari calling for records in O.A No.2508 of 2010 on the file of the A.P. Endowments Tribunal, Hyderabad and to quash the order passed therein on 16.08.2011 holding the same as illegal. The petitioner is the respondent in O.A No.2508 of 2010 on the file of the A.P. Endowments Tribunal, Hyderabad.

(3.) The petitioner claiming to be a 'Lessee' of Chunduru Venkata Reddy Charities, instituted this writ petition. The case of the petitioner is that the lease granted in his favour was extended from time to time upto 30.03.2008 and thereafter he was allowed to continue to occupy by collecting enhanced lease amounts. The petitioner is not disputing the right for periodical enhancement of the lease amount, but he has only objected for the proposed eviction from the site in question. According to the petitioner, after the lease was granted, he has set up a small scale industry called Ravindra Mechanical Works in the land in question after obtaining necessary clearances from various departments for establishing the same, and he has invested huge sums of money. Contrary to the objects of the trust-Sri Durga Malleswaraswamy Vari Devasthanam, which has adopted Sri Chunduru Venkata Reddy Trust, is proposing to evict the petitioner from the leased out premises so that a large chunk of immovable property which is centrally located in Vijayawada City can be knocked away, in the process, rendering C.V. Reddy Charities defund. Infact, realizing the impropriety of adoption of a non-religious trust by a religious institution, the Commissioner of Endowments passed orders through his memo dated 13.12.2010 revoking the order of adoption of Sri C.V. Reddy Charities, Vijayawada, with immediate effect and hence by the time the Tribunal passed its orders on 16.08.2011, Sri Durga Malleswaraswamy Vari Devasthanam could not have maintained O.A.No.2508 of 2010.