DONTHIREDDY SAMBI REDDY Vs. COMMISSIONER ENDOWMENTS DEPARTMENT HYDERABAD

JUDGEMENT

(1.) THE petitioners filed this batch of writ petitions, feeling aggrieved by the common order dated 30. 4. 2008, passed by the Regional joint Commissioner, Multi Zone-I, endowments Department, Kakinada, as the 2nd respondent in the writ petitions; setting aside the individual orders dated 19. 9. 2003, passed by the Assistant Commissioner of endowments, Guntur, the 3rd respondent.

(2.) ONE Donthireddy Ramakrishna reddy, the grandfather of the petitioners herein, was granted lease in respect of ac. 3. 09 cents of land, in Sy. No. 110 of tadepally Village, Guntur District, owned by sri Ramalingeswara Swamy Temple, the 4th respondent herein; under lease deed dated 19. 7. 1939. The petitioners state that during the lifetime of Ramakrishna Reddy, his three sons, viz. , Akkireddy, Subba Reddy and Venkata Reddy, were separately cultivating the extents of Ac. 1. 13 cents ac. 1. 00 cents, and Ac. 1. 19 cents respectively, and that separate leases were granted by the Managing Trustee of the 4th respondent-Temple. The petitioner in WP Nos. l 1166, 11182, 11183 and 11185 of 2008 are said to be the sons of Subba Reddy, and petitioners in WP Nos. 11187 and 11188 of 2008 are sons of Akkireddy.

(3.) THEY plead that the land, that was being cultivated by their respective fathers, was divided among themselves, and they are cultivating the land for the last several years.