ALAPARTHI VENKATA CHALLAPATHI RAO Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) A short and interesting question as to the purport of sub-sections (3) and (5) of Section 87 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short 'the Act') falls for consideration in this case.

(2.) The petitioner assails the order of the 1st respondent bearing Rc.No.Dl/17641/ 06 dated 30-5-2006 whereby the order of the 2nd respondent dated 18-2-2006 has been declined confirmation by the 1st respondent and rejected.

(3.) The 2nd respondent, by the order dated 18-2-2006 in O.A. No.74 of 2005 declared the petitioner to be a grandson of 'Alaparthi Venkatachalam', the founder of Sri Alaparthamma Ammavari Temple, Allaparru Village, Nagaram Mandal, Guntur District and therefore a member of the founder's family. O.A. was allowed as was the claim for recognition as a member of the founder's family.