KHEMDAS MUTT Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the Senior Counsel Sri Subramanya Reddy for the Appellant-petitioner and the learned Advocate General.

(2.) The Appellant-petitioner, Khemdas Mutt, Chudi Bazar, Hyderabad represented by Mahant Purushottamdas challenges the validity of the Memo No.52867/UC.II(2)/91-lldated27-12-1993 of the firstrespondentrejecting the request of the Appellant-petitioner for grant of exemption under the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter called as 'the Act') for the sale of its land measuring 14,775.00 square metres in premises No. 14-7-579-58 of Chudi Bazar, Hyderabad.

(3.) The Appellant-petitioner has sought exemption for sale of the land on the ground that there is threat to the possession of the land by anti-social elements and land grabbers and that the sale is beneficial to the Religious institution and it will promote its objects. The Commissioner of Endowments, on the representation of the Appellant-petitioner, sought for exemption for alienation of the land under Section 19 read with Section 20 of the Act.