VANKA THRIMURTHULU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The genesis for the present batch of revisions is the order passed by the District Collector, East Godavari District (as it then was) under Sec. 52(2) of the A.P. Wakf Act, 1995 (for short 'the Act') vide proceedings No.REV-HSECOMIS/1/2017, dtd. 13/3/2017 directing the Tahsildar, Mummidivaram to hand over lands specified therein in the possession of these petitioners to the Inspector Auditor, Wakfs, East Godavari District within 30 days.

(2.) This order of eviction was challenged before the A.P. State Wakf Tribunal, City Civil Court Campus at Hyderabad in Appeal filed under Sec. 52 (4) of the Act. The Wakf Tribunal passed orders dismissing the appeals and hence, the present revisions were filed under Sec. 83 of the Act.

(3.) As the issues involved in all the cases are similar, this Court heard the arguments in all the revisions and for the sake of convenience, C.R.P.No.7399 of 2018 is taken to be the lead case for narration of facts.