ANANTHACHARYULU T Vs. PRL SUBORDINATE JUDGE

JUDGEMENT

(1.) This judgment will dispose of all the three matters - two writ petitions and one contempt case - since they are inter-connected.

(2.) A writ of Prohibition is sought in each of the two writ petitions: In W.P. No. 5997 of 1996, against the Court of the Principal Subordinate Judge, Tirupati in respect of O.S.No. 69 of 1995 and in W.P. No. 8347 of 1996 against the Revenue Court, Tirupati in respect of the appeal preferred by the Tirumala Tirupati Devasthanams (for short ''the T.T.D") against the order of the Inam Deputy Tahsildar, Chittoor, in SR. No. 1/95 dated 9-8-1995. The contempt case - C.C. No. 373 of 1996 - was filed alleging that the judgment of the Division Bench of this Court, to which one of us (M.N. Rao, J.,) was a member, in W.A. Nos. 4 of 1993 and 1752 of 1987 rejecting the claim of the T.T.D. that the land in question was an inam granted in favour of the institution and upholding the plea of the inamdars (petitioners herein) that the grant was a personal one without any conditions in favour of their ancestor - Sri Tallapaka Annamacharya - was wilfully disobeyed by the respondent - T.T.D.,by ins titutingO.S. No. 69 of 1995 on the file of the Principal Subordinate Judge's Court, Tirupati for the same relief.

(3.) Before adverting to the facts and the contentions, it is necessary to refer to the background events leading to the filing of the present cases.