SRISANJEEVA ANJANEYA SWAMY VARI DEVSTHANAM Vs. THOKKULA DASARADHARAMAYYA

JUDGEMENT

(1.) HEARD both the Counsel at the stage of admission.

(2.) AGGRIEVED by the order dated 2. 5. 2008 passed by the learned Single Judge in W. P. No. 10512/2008 the present writ appeal is filed.

(3.) AGGRIEVED by the above order dated 3. 4. 2008 the 1st respondent herein filed writ petition alleging that after the disposal of the first appeal in A. S. No. 51/2005 on 5. 12. 2006, there was a mutual understanding between him and the Temple on 30. 12. 2006 and by virtue of the same, he was allowed to continue his cement casting business and he incurred an amount of Rs. 22,000.00 towards repairs and the Deputy Commissioner of Endowments by not considering these aspects allowed O. A. No. 114/2007 and declared him as encroacher under Section 83 of the Act and, therefore, he sought to set aside the order passed by the Deputy Commissioner of Endowments dated 3. 4. 2008.