JANJANAM VENKATESWARA RAO Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The above writ petition is filed seeking the following relief:

(2.) a) In the affidavit it was contended interalia that the petitioner and 50 others occupied the land in D.No.233 of an extent of Ac.15.38 cents. Petitioner has been in possession of 350 square yards. Petitioner and others formed an association, which was registered under the Societies Act under the name and style of 'Sri Lakshmi Narasimha Swamy Housing Society' (for short "the Society") vide No.90 of 1986 dtd. 17/4/1986. Representation was made on behalf of the society to the Government as well as to the Endowments Department. The Endowments Department at District Level including the 2nd respondent made proposals to the higher authorities to sell the property in favour of petitioner and others, in possession of respective extents.

(3.) Heard Sri A.Sreedhar, learned counsel for petitioner, the learned Government Pleader for Endowments for respondents 1 and 3 and Smt.P.Padmavathi, learned Standing Counsel for 2nd respondent-Temple.