GOPAL KRISHNA EKAMBE Vs. COMMISSIONER OF ENDOWMENT

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of petitioner and learned Government Pleader for Endowments appearing on behalf of respondent Nos.1 and 2 and Sri Kotha Jaganmohan Reddy, learned Standing Counsel appearing on behalf of respondent No.3. With their consent, the present Writ Petition is being disposed of at the admission stage itself. Questioning the action of the respondents in not responding to the petitioner's representation dtd. 11/3/2022 and not delivering the possession of the property bearing municipal No.4/6/90/10/A/5 on Plot No.12, admeasuring 303 sq.yards, in Survey Nos.72 to 77, situated at Tejaswi Nagar of Attapur Village, Rajendranagar Mandal, Ranga Reddy District, to the petitioner in pursuance of the judgment of this Court in CMA.No.500 of 2020 dtd. 1/2/2022, the petitioner has filed the present Writ Petition.

(2.) Learned counsel appearing on behalf of the petitioner has stated that in spite of the judgment of this Court in CMA.No.500 of 2020 dtd. 1/2/2022, whereby, the order dtd. 9/6/2020 in O.A.No.616 of 2011 on the file of the Telangana Endowments Tribunal, Hyderabad, has been set aside, the official respondents are not implementing the same. The learned counsel has stated that during pendency of CMA.No.500 of 2020, the official respondents have taken possession of the subject premises based on the order dtd. 9/6/2020 passed in O.A.No.616 of 2011, which has already been set aside by this Court. That the judgment dtd. 1/2/2022 in CMA.No.500 of 2020 has become final, as, no SLP has been filed either by the Endowments Department or by the respondent No.3 Temple till date.

(3.) Per contra, the learned Government Pleader appearing on behalf of the respondent Nos.1 and 2 has stated that the order dtd. 9/6/2020 in O.A.No.616 of 2011 is passed against one Gundlapally Chandrasekhar, whereas, the CMA.No.500 of 2020 is filed by the petitioner herein and has stated that the judgment dtd. 1/2/2022 in CMA.No.500 of 2020 is not binding on the official respondents, as, the orders in O.A. are passed against Gundlapally Chandrasekhar, from whom, the authorities have taken the possession of the subject premises and not from the petitioner herein.