- (1.) The appellant made an application u/s. 45(3) read with Sec. 87(1) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for brevity "the Act") before the Deputy Commissioner of Endowments seeking deletion of the lands in question from the list of properties registered as endowed to Shri Ramalingeswara Swamy Temple in the endowments register of 1981 and to direct the Assistant Commissioner of Endowments to withdraw the complaint lodged against him. The appellant claiming to be the protected tenant over the lands asserted that the said lands were not endowed properties and that those lands were erroneously recorded in the endowments register as endowed properties of the temple. The appellant filed a suit, OS No. 193 of 1983, seeking declaration of his title to the lands in question and also for a permanent injunction restraining the defendants, including the Board of Trustees of the temple and Respondent 2 herein i.e. the Assistant Commissioner of Endowments. He claimed ownership over the lands on the basis that he had perfected his title over the said lands by adverse possession. The said suit was dismissed by the trial court. However, in the judgment, it appears, certain observations were made that the appellant was a protected tenant over the lands in question. The appellant did not challenge any further the dismissal of the said suit. Long thereafter, he made an application u/s. 45(3) read with Sec. 87(1) of the Act, as already mentioned above. The Deputy Commissioner dismissed his application holding that the question of protected tenancy could not be decided in the proceedings initiated under the Act and the appellant did not take steps for a number of years to get the lands deleted from the endowments register. In this view, the application filed by the appellant was dismissed. Aggrieved by the order of the Deputy Commissioner, the appellant filed appeal in the Court of Principal District Judge, Rangareddy. The learned District Judge, finding no merit, dismissed it observing that no steps had been taken by the appellant to set aside the entry in the register maintained u/s. 38 of the repealed Act 17 of 1966 corresponding to Section 43 of the Act. The learned District Judge, dealing with the protected tenancy rights of the appellant, held that the question whether the appellant was a protected tenant was beyond the scope of the inquiry under the provisions of the Act. The appellant pursued the matter further by filing revision petition before the High Court u/s. 91 of the Act. The High Court, concurring with the findings recorded by the District Judge affirming the order made by the Deputy Commissioner, dismissed the revision petition. Hence this appeal.
(2.) The learned counsel for the appellant contended that Respondent 2 i.e. the Assistant Commissioner of Endowments, in the written statement filed in the suit, admitted in clear terms that the appellant was the protected tenant over the lands in question: in view of this admission, the application filed by the appellant ought to have been allowed by the Deputy Commissioner. The District Court as well as the High Court committed an error in not taking note of this vital piece of admission made by the second respondent. He also argued that u/s. 40 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 ("the A.P. Tenancy Act" for short), the rights of the protected tenant were heritable: the lands could not have been endowed affecting the rights of the appellant as a protected tenant.
(3.) On the other hand, the learned Senior Counsel for the respondents made submissions in support of the impugned order. He stated that no fault can be found with the impugned order having regard to the clear legal position as stated in the impugned order.;