M.SEETHARAMA MURTI,J. - (1.) Writ Petition No. 4332 of 2007 is filed under Article 226 of the Constitution of India by the petitioner -Ganga Shanker Vyas to declare the inaction of the respondents 2 and 3 in not taking action against the respondents 6 to 7, 9 and also the 8th respondent (the writ petitioner in W.P. No. 9479 of 2009) as wholly illegal, arbitrary, unconstitutional and violative of the Article 14 of the Constitution of India and to direct the respondents 1 and 2 to remove the encroachments on the land of the 5th respondent -temple and direct the respondents 6 to 9 to pay compensation to the 5th respondent -temple for being in illegal possession and enjoyment of the property of the temple from 1995 onwards. 1.1 Haridas Mundada, the 8th respondent in the before mentioned writ petition, had filed the W.P. No. 9479 of 2009 requesting to issue a writ, order or direction, more particularly in the nature of writ of certiorari and call for the records and quash the order dated 21.03.2009 passed by the 1st respondent the Regional Joint Commissioner, Endowments Department, Multi -Zone -II of Tirupati, Chittoor District in R.P.no.7 of 2008 (Old R.P. No. 263 of 2003) and consequently declare him [the writ petitioner in W.P. No. 9479 of 2009] as the absolute owner of the property bearing Dr. No. 15 -7 -222 measuring 160 square yards situated at Begum Bazar, Hyderabad and pass such other order or orders as the Court may deem fit and proper in the circumstances of the case.
(2.) At the hearing both the sides stated no objection for allowing WPMP No. 32182 of 2009 in W.P. No. 9479 of 2009. The said miscellaneous petition is allowed today and accordingly the 5th respondent is permitted to be impleaded in W.P. No. 9479 of 2009. The said 5th respondent is the petitioner in W.P. No. 4332 of 2007.
(3.) In these writ petitions, the parties shall hereinafter be referred to as they are arrayed in W.P. No. 4332 of 2007 as all the concerned are parties to the said writ petition.;