- (1.) Ia No. 12 of 1997 in Writ Petition No. 638 of 1987 has been filed by the TTD Executive Officer, Tirupati for the following directions: "(A) To direct Archakas, Gamekars, Jeeyangars and other Mirasidars to refund the amount paid to them besides rendering account of the offerings both in cash and kind the value thereof received by them as their remuneration, salary and perquisites to the Executive Officer, TT Devasthanams. (B) To direct the Additional District Judge, Tirupati to credit the cash securities furnished by the Gamekars of Tirumala Temple to the TT Devasthanams' account in view of the fact that they are paid heavy 386 amounts subject to finalisation of payments of emoluments paid to them from 22/6/1987 to 21/3/1996 on the result of the judgment in WP No. 638 of 1987 etc. (C) To direct the Additional District Judge, Tirupati to pass orders directing Archakas of Tirumala Temple, Tirumala to refund cash to the TT Devasthanams equal to the immovable property securities furnished by them in view of the fact that they are paid heavy amounts subject to finalisation of payments of emoluments paid to them from 22/6/1987 to 21/3/1996, on the result of the judgment in WP No. 638 of 1987 etc. , and (D) To pass such further or other order or orders as may be just and necessary under the circumstances of the case. "
(2.) In para 136 of the judgment in A. S. Narayana Deekshitulu v. State of A. P. this court has reiterated the interim directions passed by this court from time to time. In para 138, it is stated as under: "In view of the fact that writ petitions and transfer cases are being disposed of, it would be open to the Executive Officer of TTD etc. to work out the payments made to the Archakas, Mirasidars and Gamekars etc. and also the rights consistent with the law and would take action accordingly. "
(3.) The interim directions were extracted in para 136. It is not necessary to reiterate the same. In the application, it is stated in para 7 that emoluments paid in cash and kind are worth about Rs. 23 crores by the TTD to the Archakas and Gamekars of the TTD from June 198 7/01/1996. However, the Archakas and Gamekars failed to give proper and full security by way of bank guarantee to the Additional District Judge. The bank guarantee given between 1989 to 1992 was not renewed. Thereby, they have disobeyed the orders of this court. The Archakas had furnished only immovable properties' security for an amount of Rs. 20 lakhs to the Additional District Judge as per the order dated 25/8/1987; but they have not complied with the directions dated 7/11/1989. Now, they have furnished bank guarantee only for Rs. 5 lakhs. The total amount paid to the various persons is as under: Similar shares were also paid to the Archakas of Sri Padmavathi Ammavaru Temple, Tiruchanoor which are also substantial. ";