ABDUL BASITH Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.14-10-2019 in O.A.No.21 of 2017 of the Telangana Endowments Tribunal at Hyderabad (for short 'the Tribunal').

(2.) Petitioner herein is respondent in the said O.A.

(3.) The 2nd respondent is a registered Charitable Institution registered under Section 6(c) of the Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short 'the Act').