JUDGEMENT
MUMMINENI SUDHEER KUMAR,J. -
(1.)This writ petition is filed question the letter No.E2/1712/2021, dtd. 5/3/2021 issued by the respondent No.5 corresponding to respondent No.2 requesting for issue of consent for transfer of land to an extent of Ac.2-00 Gts situated in Sy Nos.220/2 and 221/2 of Chandur Village and Mandal, Nalgonda District for the purose of establishing Veg and Non-veg market yard.
(2.)Heard Learned counsel for the petitioners and learned Government Pleader for Endowments and Learned Government Pleader for Revenue and perused the record.
(3.)Having considered the arguments advance on either sides and considering the counter-affidavit filed by the respondent No.3, this Court does not find any reason to go deep into the matter. It is evident from the counter-affidavit filed by the respondent No.3 that the petitioners herein have been in peaceful possession and enjoyment of the subject land together with certain other lands in respect of which Occupancy Right Certificate was issued in favour of respondent No.4 i.e., Sita Ramachandhra Swamy Temple under the provisions of A.P.(Telangana area) Abolition of Inam Act, 1955. The petitioners herein being Archakas rendering services in temple of respondent No.4 and are in enjoyment the subject land.
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