NUKALAPATI VENKU REDDY Vs. ASSISTANT COMMISSIONER ENDOWMWNTS DEPARTMENT

JUDGEMENT

(1.) THE revision and appeal are interconnected. Hence, they are heard together. Briefly stated, the facts that gave rise to them are:

(2.) SRI Venkaiah Swamy was born at nagulavellatur of Nellore District in the early years of 20th Century. Up to 20 years of age, his life was almost ordinary. At about that age, he went into forest and spent a secluded and isolated life for about 30 years, doing penance. He surfaced thereafter with vast spiritual powers. Within a short time, many people were attracted by his teachings, and became his disciples. Over the time he came to be known as, Bhagwan Venkaiah swamy. He went around many places, and at a later stage, made Golagamidi Village of venkatachalam Mandal, Nellore District, as his abode.

(3.) AN Ashram was established, and ultimately Bhagwan Sri Venkaiah Swamy attained Nirvana, on 28-08-1982. His samadhi was developed into a place of worship. The maintenance thereof was not so much organized, though his disciples and devotees used to pay their respects, in many forms. A Society, in the name and style of bhagwan Sri Venkayya Swamy humanitarian Mission (for short 'the Mission')was registered under the A. P. Societies registration Act, in the year 1981. The commissioner, Endowments appointed a fit person to the Ashram.