JALADI SEETHARAMAMMA Vs. SRI RAMALINGES SWAMI TEMPLE

JUDGEMENT

(1.) All these matters arise out of certain proceedings initiated under the provisions of A.P. (A.A) Tenancy Act, 1956 (for short 'the Tenancy Act') against the termination of the tenancy in respect of agricultural lands belonging to or give or endowed for the purpose of charitable or Hindu religious "Institutions or endowments as defined under the provisions of the A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short' the Endowments Act').

(2.) In these cases, the lands held by the institutions were given on lease to private parties. The relationship between the landlord and tenant are regulated by the Tenancy Act until the advent of the Endowments Act. Therefore, various applications were made either by the landlord or tenant, as the case may be, seeking the various reliefs in each of these applications before the Special Officer. In some cases reliefs were granted and in some cases the Special Officer declined the relief. Aggrieved by the same, the unsuccessful party appealed to the Appellate Authority concerned under the Tenancy Act. Depending on the result before the Appellate Authority, the unsuccessful party before the Appellate Authority preferred these civil revision petitions invoking the jurisdiction of this Court under Article 227 of the Constitution of India.

(3.) The State of Andhra Pradesh enacted Act No.37 of 1987 called A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1987 which came into force with effect from 28.5.1987. Section 82 of the Endowments Act reads as under: