Section 128(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)If, in obtaining such possession, the Committee is resisted or obstructed by any person, it may make an application to the Court of competent jurisdiction complaining of such resistence or obstruction, and the court shall, unless it is satisfied that the resistence or obstruction was occasioned by any person claiming in good faith to be in possession on his own account or by virtue of some independent of that of the Tirumala Tirupathi Devasthanams make an order that the Committee be put into possession. Such order shall subject to the result of any suit which may be filed to establish the to the possession of the property, be final.
