BEETKURI RAJAPPA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) Heard Sri D.Prakash Reddy learned Senior Counsel on behalf of Sri N.Ranga Rao appearing for the petitioners; Sri Bhukya Mangilal Naik, learned Government Pleader for the Endowments appearing for respondent No.3; Sri A.Srinivas, learned counsel for respondent No.5 and perused the record.

(2.) This Writ Petition is filed with the following prayer:

(3.) The present writ petition, is instituted assailing the appellate order dtd. 28/3/2008 passed by the 1st respondent i.e., Joint Collector, Ranga Reddy District. The case pertains to the claim of ownership and occupancy rights over a substantial extent of land admeasuring Ac.15.23 gts. in Sy.No.384 of Attapur Village; that the subject land is a Dastugardhan Inam a personal grant and not an endowment in favour of any temple; that petitioners were granted Occupancy Rights Certificates (ORCs) in three independent proceedings between the years 1987 and 1992 and that respondent No.1, in a single appellate order, illegally and mechanically cancelled all three ORCs without adhering to due procedure and without adverting to material documentary evidence supporting their title and possession.