K.PADMAVATHI Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Appeal has been preferred against the judgment and order dtd. 7/2/2025 passed in Writ Petition No.30703 of 2015.

(2.) It appears that there was a lease executed in favour of appellant No.1 herein by Sri Kandala Govindacharyulu Trust, Tirupati. The lease, however, was terminated by the Executive Officer of the said Trust. Pursuant to the termination of the lease, an order of eviction was passed by the Deputy Commissioner of Endowments, Kurnool, which was challenged in revision petition before the Regional Joint Commissioner of Endowments, Multi Zone-III, Tirupati under Sec. 92 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short, "the Act of 1987") vide R.P.No.25 of 2007.

(3.) It appears that during the pendency of the revision petition before the said officer, process was started with a view to conduct the public auction against which the petitioner approached the Government in a revision under Sec. 93 of the Act of 1987. An interim order came to be passed as an interim measure, which was vacated by virtue of order dtd. 26/8/2013. The said order came to be challenged by the petitioner in the earlier round of litigation in W.P.No.26656 of 2013, which came to be allowed by virtue of judgment and order dtd. 13/9/2013 on the ground that principles of natural justice have been violated. Direction was issued to the respondents to grant an opportunity of being heard to the petitioner.