BRIJ GOPAL HEDA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner challenges the interference of respondent No.5- Executive Officer of the Temple, with the tenement (Municipal No. 19- 4-367, 3433 sq. yards) at Kishanbagh, Bahadurpura, Hyderabad, as illegal, arbitrary and violative of Sec. 83 of the A.P. Charitable & Hindu Religious Institutions and Endowments Act, 1987.

(2.) Heard Mr. Damodar Mundra, learned counsel for the petitioner, and the learned Government Pleader for Endowments. Perused the record.

(3.) Brief facts of the case at hand, so far as relevant for the purpose of this writ petition can be stated as follows: