ASST COMMISSIONER Vs. ARUN SAGAR

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dt.09.08.2018 passed in I.A.No.514 of 2018 in O.A.No.120 of 2018 on the file of the Telangana Endowments Tribunal, at Hyderabad.

(2.) The petitioners herein are applicants in the said O.A. which they filed under Section 87 (1) (C) of T.S.C. & H.R.I. and Endowment Act, 30 of 1987 for declaration that the property shown in the Schedule thereto is the endowed property belonging to the 2nd applicant-Temple, and for injunction restraining the respondents from interfering with the peaceful possession and enjoyment of the 2nd petitioner-Temple.

(3.) The plaint schedule property mentioned in the O.A. is as under :