- (1.) One Gedela Appala Swamy Naidu was owner of a piece of land measuring 81 x 70 sq. yards situated in a secluded locality on the hills situated at village Simhachalam. He died leaving behind him his wife Atchamamba and son G. Satchidananda Murthy (Plaintiff No. 1). He was buried in the same property. A Samadhi was constructed thereon by his son. Plaintiff No. 1 shifted his residence at the said property. In or about 1976, he installed statutes of Appala Swamy Naidu and Shri Veera Bhoja Vasantha Rayalu who was the guru of his father. The Guru of Appala Swamy Naidu and Appala Swamy Naidu himself had a large number of disciples. The idol of Godess Gayatri Devi was also installed. It was named as "Sri Simha Saila Puri Virat Guru Mandiram" and "Sri Simha Saila Puri Gayatri Peetam".
(2.) Allegedly, after the death of Appala Swamy Naidu, the said property was being managed by his brother Suryanarayana Naidu. When Smt. Atchamamba, wife of Appala Swamy Naidu died in the year 1979, her dead body was buried by the side of her husband in the same compound. A tomb was also constructed.
(3.) A notice was issued by Respondent No. 1 as to why the plaintiffs should not apply for registration of the temple/ institution as a public institution within the meaning of Ss. 38 and 39 of the A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1966 (for short "the Act").;