DITTAKAVI VENKATA SURYANARAYANA CHARYULU AND VENKATA SATYANARAYANA Vs. COMMISSIONER OF ENDOWMENTS HYDERABAD

JUDGEMENT

(1.) Heard the advocate for the petitioner and the Assistant Government Pleader.

(2.) This Writ Petition is filed by the Archaka who has to get possession of Acs. 8-30 cents of land. In this writ petition, he is asking for implementation of the order passed by the Assistant Commissioner of Endowments Department, Vijayawada in Rc.No. A1/10530/90-Adm. dt. 14-4-91. Though originally as per orders dated 13-3-1972 passed in O.A.No.70 of 1971 the Archaka is entitled to Acs.9.86 cents, the order passed in 1972 could not be implemented so far, as the tenant did not hand over possession. The order passed on 14-4-1991 clearly mentions that now the tenant has agreed to hand over Acs. 8-30 cents to the temple. The Chairman of the Trust Board was directed to take possession of Acs. 8-30 cents from the tenant and hand over the same to the Archaka in implementation of the Commissioner's order dated 13-3-1972.

(3.) The petitioner now complains that the order dated 14-4-1991 is not being implemented. There shall be direction to respondents 2 and 4 to implement the order dated 14-4-1991 passed by the second respondent. There should be a direction to the third respondent M.R.O. to demarcate the land of Acs. 8-30 cents that is surrendered by the tenant so as to facilitate delivery of possession of the same to the petitioner. The Mandal Revenue Officer should get the demarcation done within two months from the date of receipt of a copy of this order. The process of handing over possession to the petitioner should be completed within three months from the date of receipt of a copy of this order.