Andhra Pradesh High Court - Amravati
Ovhereas The vs Wa No 24 Of 2539 on 7 April, 2022
Author: C. Praveen Kumar
Bench: C. Praveen Kumar
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT THURSDAY, THE SEVENT H DAY OF APRIL TWO THOUSAND AND TWENTY TW ae TWO THOUSSND AND TW ENTY 7 TWD sPRESENT: THE HONOURABLE SRI JUSTICE C. PRAVEEN KUMAR AND THE HONOURABLE SST JUSTICE VISUJATHA WRIT APPEAL NO: 34 OF 2022 OVHEREAS the Appellants below named through iis GP for Endawmenis oreferred the shove Appeal under Clause 15 of pe Letlers Patent against ihe Order, dated 29-08~- 2027 in WR.No.g370 of 2021 on the fle of the High Court} Between: The Commissioner, Endowments Depariment, A.P Gotlgpudi, Vieyawada, Krish Oat ty it, Appellant?" Respondent AND baut 38 years, Occ. Agnouiture, Suanur Dist 4A™ ReenpondantWrit Pettioner 1. Kandimaila Sairam, S/o. Venkaiah, Age ab Rio, Vatticherukuru Vilage and Ma ndal, ¢ 2. The State of Andhra Pradash, Rap. by ts Principal Secretary, Revenue (Encowments) C Department, Secretariat Buliding, Velaggoudi, Amaravath! The Assistant Commissioner, Endowments Desarment, Guntur Guntur District. The Sub- Ragistrar, Stamns and Registration Chebroeulu, Guntur District ee ts Respondents/Respondsnis LARo.2g OF 20282 Petition under Sectian 134 CRS iS fiecl oraying that in the circumstances stated in fhe affidavit fled in support of fhe wri petition, the High Court may be leased ica suspend the orders passed in WP. No 6370 of S0s4, OY. 25-08-2024 by the learned single fudge, panding disposal of WA No. 34 of 2028, on the Me of the High Court. The petfion coming an for hearing, upan perusing the Pelion and the afidavil fled in support thereof and the order of the High Court order datiad 02.03. 2022 made herein and in LANad of 2022 and upon hearing the arguments of learned SF for Endowments for Petitioner, SiO Sasidhar Advocate for the Respondent No.1, learned GP for Revenue (Endowments) for pie Seine Nos.2 & 3 and learned GP for Stamps & Registration for raspendent No.4, the Court made the following. 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"ied ct a we a wo weed Veet ng * TPCT x oon ce ih ervi te of his s 2 3 & SUWare ~~ wes x Soy s er} "> S adiar of Mes * 3 OPE, J & VS, 7 WA No 24 of 2539 and running Pulladigunta cha nitry, When the Endowments Department tried to interfere Uegally with the proposed lands of the chouliry, the legal heirs of riginial founder Le. Sri K. seshachalam, fled O.A.No.56 of 1977 under Section FF of the Ast LY of 1966 (Old Act} (oresently Section 87 of Act 30 of 19 before the Deputy Commissioner, Sndcwments Department, Guntur, for declaration that the choultry and the land admeasuring Ac id. 14 ¢ Senis situated in Survey No.i4, 445 of Pulladigunta village, Guntru [Metrict ia not a charitable mativution, The said O.A. was dismissed, holding that the choultry is a charitable inetitution, but not a private one, w hich os was contrmed by the INstrict Judge, Guntur in G.S S.No.60 of L979 Bled by the legal heirs of the founder, vide his Fue dgment dated 19.08.1983, Thereafter, the matter was carried in | Appeal vide A'S.No.1V1& of 1989 before the High Court. The said appeal was alkaved on 17.11.1995, holding that there was no evidence that the public were having an entry free in the choultry the rights of ow nership is being enjoyed from 1901. The judgement in A.G.No.1718 ef 1989 had attained hnality on aceount of the matter being not challenged before the Hon'ble Supreme Court by the Endesyments Department. However, nearly after a lapse of 26 years, when the writ petitioner intended to sell an extent of Ac.3.60 cents pf land in Survey No.i4 for his family expenses, it was informed to him that ¢ said property was kept under prohibiton Y property list maintained under Section 22-A {1} (c} of the Registration Act. OPE, AF & YS, J Lad WOANG.34 of S022 Challenging the action of the 28% respondent in rejecting the request of the petitioner for deletion of the property fram the orohibitery property fist, the petitioner fled WPLNo 6370 of eh MEO FENOO 9021, The said writ petition is allowed declaring No M2/ 1802 1(G5)/30/2018, dated 25.02.2021 ax eral and x ¢ wolative of Articies 14, 2] and SQ0A of the Constitution of incha and consequentiy directed gst respondent to delete the property from the prohibitory property Het under Section 22-A fl} {fc} of the Registration Act. Assailing the said order, the Oomumissiener of Knrlswments 8 present writ appeal. : aaAryeri ermerent PMesdar far erat a, Learned Government Pleader for Endowments would submit that the pidgment dated {O80 is net binding on the Commissioner, Endowments Departme wii for the reason that neither the State Government. nor the Commissioner of Erxclowments wero shown as parties in O.8.No.50 of 1979 as well as in AS.No.1718 of 1982. She further submits that the subject choultry was published under Section 6 {co} of the Act SO of I987 vide proceedings in RC No.5 /42 157 (1087, dated 12.11.1987 of the Commissioner of Endowments, which was much prior to the alleged purchase of the land by the writ petitinner, from the legal heir of the founder Sri K. Seshachalam, by which date the subject choultry x is a public charit 2 and that the subject property roa ~ sed in Section 2 68) of beeame a charitable endowment as + the Act SOG of 1987. She further submits that during the intervening period of dismissal of O.S.Na.G0 of 79 and ling of et wreseerecs inet Wessrccsespede Te ~ , CFs ESS oR IES a CPR, J & ¥8, J ae WAL No Ss af ZO. AS.Na TiS of 1989, Act 1? of 1266 (Olid Act) is repealed and LUSTY care into operation amd that the alleged vurchase in the year 2015 ie. subsequent to the publioation of ce ec} of the Act SO af 1987, pricr permissian was obtained from the competent authority of the Endowments Department, while purchasing the said lard. S, Having regard to the rival contentions made by both parties and im the facts and otreumstances of the case, since the issues involved: herein requires cansideration at length the time of hearing of the writ appeal, we feel that if would be just ie pa h ot %% ot wo. 9X Me ¢. a amd proper to direst both the parhes ta maintair Wilh regard to subject property. Q. Accordingly, stains quo obtaining as on today shall be maintained with regard to the subject property, for a perkad ol xs list the matter immeediately after summer vacation, 2022 Le, on 13.06.2028 for nal hearing. FY RUE CORY Kandir ala Saram, Gio Venkaish, R/o Vatticherukuru Vilage and Mandal, Guntur Distich The Princ al ¢ TE Pradesh, Seoretariat Sul oak . re The Assi stant | Ocarimissione Pee ndownais Gapariment, Guntur Distric The Sub-Registrar, Starnips s anc cd Registration Chebrouiu, Guntur 0 stict {qto 4 by RPAD) One CAS to GP for Endowments, {igh Gourt of AP at Amaravatl [OUT] One CC to GP for Stamps & Registration, High Court of AP at Amaravati [OUT] One CC to GP for Revenue, High Court of AP at Amaravatl (OUT) -- One CC to Si DO V Sasidhar, Advocate [OPUCT One spare copy ce men, State of Andhra fEndewments) Denar wt oe . . 2 & oS 8 3 oa tn! Aw NEGN GOURT CPR WSU DATED OIG 2022 NOTE; LIST THE MATTER INMEDIATELY ASTER SUMMER VACATION, 2023 LE., ON 73.08.2022 FOR FINAL HEARING ORDER
WA.No24 of 2022 STATUS QUOD