Andhra Pradesh High Court - Amravati
Suryadevara Jayaprada vs The State Of Ap on 21 August, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE TWENTY FIRST DAY OF AUGUST,
TWO THOUSAND AND TWENTY FIVE
:PRESENT: l\
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION NO: 21882 OF 2025
Betwee n :
Smt. Suryadevara Jayaprada, W/a late Hariprasada Rao, aged about 80
years, R/o 501, Sambasiva Heights, Vijayapuri lst Lane Guntur.
...Petitioner
A AND
1. The State of Andhra Pradesh, rep., by the principal Secretary
Endowments Department, Secretariat, Velagapudi, Amarava{i, Guntur
District.
2. The Commissioner, Endowments Department, Andhra Pradesh,
GoIIapudi, Vijayawada, Andhra Pradesh.
3. The Executive Officer, Endowments Department, Guntur, Guntur
District.
4. The District Endowments Officer, Guntur District, Guntur.
5. The Deputy Commissioner, Endowments Department, Guntur, Guntur
Distrl-ct.
6. Sri Balakoteswara swamy Temple, Rep., by its Executive Officer,
Vad]amudi Village, Ch,ebrolu MandaI, Guntur District.
.uRespondents
Petition under Article 226 df the Constitution of India praying that in the
circumstances stated in the affidavit filed therewi±h, the High Court may be
Pleased tO issue an aPPrOPn-ate Writ, Order Or direction, more Particularly one
in the nature of Writ of Mandamus, declaring the action of the 2nd Respondent
in issuing proceedings vide Rc.No.D1/Col- 14021(31)/53/2025, dated
09.08.2025, as arbitrary, illegal, mull and void, against the Norms of Public
policy and principles of Natural Justice and contrary tO Sect'lon 15(2) of the
Endowments Act and to set a§i`de the Same and tO issue consequential
direction directing the respondent authorit'les to appoint the petitioner as
founding member under sectioh` 15(2) of the A.P. Charitable and Hindu
Religious Institutions and Endowirferits Act, 1987
IANO: 1 OF2025
petition under section 151.I.CPC praying that in the C'lrCumStanCeS
stated in the affidav'lt filed in support of the pet-ItiOn, the High Court may b;
pleased to direct the respondent authorities not to hold elections for the post
of the `chairman by suspending the;fbroceedings vide Rc. No. D1 /COE-14O21
(31)/53/2025, dated 09.08.20257`i§sued by the 2nd Respondent, Pend'Ing
disposal of wp 21882 of 2025, on. 't;he file of the High Court.
The petition coming On for:'heoaring, upon Perusing the Petition and the
affidavit filed in support thereof and -upon hear'lng the arguments Of Sri Venkat
sailendra G, Advocate for the Petitioner, GP for Endowments for the
Respondent Nos.1 to 5 and of Srl 'K.Koteswara Rao, Standing Counsel for the
respondent No.6, the Court made I-h6 following
I .I...,,--`.. i.
ORDER:
£€Heard the submissiOnS-~'`of`:learned counsel for the petitioner and the learned Government PIea`deI'F for Endowments appearing for the respondents.
I + \` List on 10IO9.2025.
Till such time, there Shall be interim SuSPenS-Ion Of the impugned proceedings." ~.-, I.-,~_~_ I Sd/- KaTATA RA® DEPgrS rRAffi I I-EF3`uE COPY I I SECTZON OFFICER * ToJ
1. The PrI'nCiPaI Secretary, state of Andhra Pradesh, Endowments Department, secretariat, velagapudi, Amaravati, Guntur District. (by SpecI'a[ Messenger) ,
2. The Commissioner, Endowments Department, Andhra Pradesh, GoIIapudi, Vijayawada,,Andhra Pradesh.
3. The ExecutI'Ve Officer, Endowments Department, Guntur, Guntur DistrI-C{.
4. The District Endowments officer, Guntur District, Guntur.
5. The Deputy CommissI'Oner, Endowments Department, Guntur, Guntur District.
6. Sri Executive Officer, c'Balakoteswara swamy Temple, Vadlamudi vl'IIage, Chebrolu Mand'`aI;`' Guntur DI'StriCt. (Addressee nos.2 to 6 by RPAD)
7. One CC to Sri Venkat Sailendra G, Advocate [OPUC]
8. Two CCs to GP for Endtb+wiments, High Court ofAndhra Pradesh.
[OUT]
9. One CC to Sri K.Koteswara Rao, Standing Counsel [OPUC]
10. Onesparecopy CVSS = | /?
HIGH COURT KM,J DATED:21/08/2025 LIST ON 10.09.2025.
ORDER WP.No.21882 of 2025 DIREC"ON