POGADADANDA RAVI KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The brief facts of the case are that the managing trustee of Sri Punugu Ramalingeswara Swamy temple, applied to the Commissioner i.e., 2nd respondent herein, seeking permission to sell away the agricultural lands of Ac.3-38 cents in Sy.No.159/1 of Pandellapalli Village, Pandellapalli Gram Panchayat, Chirala Sub Division, Prakasam District, in tender-cum public auction under Sec. 80(1)(a) of the "Andhra Pradesh Charitable, Hindu Religious and Endowments Act (Act No.30 of 1987). Thereafter, the 2nd respondent herein, issued proceedings in Rc.No.M2/1283/2002 dtd. 17/6/2002, according permission to the Single Trustee of the subject temple to sell the land in tender-cum-Public Auction held on 19-07- 2002.

(3.) In the said public auction, Mr. Kola Ramaiah, who was the brother of the petitioner's mother stood as the highest bidder and thereafter, he submitted an application to the 5th respondent herein, requesting to register the Sale Deed in favour of his sister i.e., petitoner's mother late Pogadadona Chandrakanthamma. The 5th respondent herein, later on requested the 2nd respondent to grant permission to register the same in favour of the petitioner's mother. Thereafter, the 2nd respondent, through his proceedings in Rc.No.M2/28344/2002 dtd. 3/10/2002, granted permission to register the Sale Deed in favour of the petitioner's mother i.e., P. Chandrakanthamma. Pursuant to that the registered Sale Deed was executed by the Single Trustee of the subject temple on 4/6/2008 in favour of the petitioner's mother.