G V PURUSHOTWAM Vs. KASI VISWESWARA SWAMY TEMPLE

JUDGEMENT

(1.) THIS appeal is preferred challenging order dated 16 -02 -2010 in O.A.No.130/2009 on the file of Deputy Commissioner, Endowments Department, Kakinada.

(2.) APPELLANT herein is respondent in O.A.No.130/2009, which is an application filed under Section 83 of Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (hereinafter referred to Act, 1987) and Deputy Commissioner of Endowments directed the petitioner herein to remove the encroachment made by him over the petition schedule property, within 30 days from the date of receipt of the order, failing which, he directed the Assistant Commissioner Endowments Department, Vijayawada to implement the orders under Section 84 of Act, 1987, if necessary, by taking police assistance.

(3.) BRIEF facts and dates that are relevant for the purpose of deciding this matter are as follows: -