Andhra Pradesh High Court - Amravati
Suryadevara Jayaprada, vs The State Of Andhra Pradesh, on 30 January, 2024
Author: B Krishna Mohan
Bench: B Krishna Mohan
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TUESDAY, THE THIRTIETH DAY OF JANUARY,
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TWO THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE SRI JUSTICEB.KRISHNA MOHAN
IANo.1 OF2023
IN
WP NO: 13629 OF 2023
Betwee n :
Smt. Suryadevara Jayaprada, W/o Late Hariprasada Rao, aged about 78
years, R/o. 501 Sambasiva Heights, Vijayapuri lSt lane, Guntur.
...Petitioner
AND
1. The State ofAndhra Pradesh, Rep., by its Principal Secretary,
Endowments Department, A.P. Secretariat, Velagapudi, Amaravati,
Guntur District.
2. The Commissioner, Endowments Department, AP., Vijayawada,
Krishna District.
3. The Executive officer, Endowments Department, Guntur, Guntur
District.
4. The Deputy Commissioner, Endowments Department, Guntur, Guntur
District.
5. Sri Balakoteswara Swami Temple, Rep.by its Executive Officer,
Vandlamudi village, Chebrolu Mandal, Guntur District.
6. The Deputy Executive Engineer of Endowments, Guntur, Guntur
District.
...Respondents
Petition under Section 151 CPC is filed praying that in the
circumstances-stated in the affidavit filed in support of the petition, the High
Court may be pleased to grant stay of demolition of the 5th respondent temple
situated at Vadlamudi village, Chebrolumandal, Guntur District, on the pretext
of PunahPrathista (reconstruction of the temple) which is proposed to start on
31.5.2023, pending disposal of WP No. 13629 of 2023, on the file of the High
Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the orders of the High Court dated
30.05.2023 13.06.2023, 21.07.2023114.08.2023128.08.2023I 15.09.20231
29.09.2023,13.10.20231 06.ll.2023120.ll.2023I 27.ll.2023I 19.12.20231
09.01.2024 & 22.01.2024, made herein and Sri Venkata Sailendra Gudapari,
learned counsel representing Sri Venkateswara Rao Gudapati, Advocate for
the Petitioner and of Ms. P. Rajani Reddy, learned GP for Endowments for
Respondent Nos.1, 2 & 4, Sri Jagadish, learned counsel representing
Ms.P.Padmavathi, Standing Counsel for Respondent Nos.3 & 6, Court
the following
ORDER:
The learned counsel for the petitI-Oner Shall take necessary steps to re-present the reply affidavit fl-led by the petitioner.
List on 06.02.2024.
., lnterl-m order granted earlier by this court dated 30.05.2023 is extended till then.
The copy of the reply shall be served on the other side.
A_A _I_ sd/- a. PRASADA FtAO ASSISTANT'R lSTRAR /Lt //TRUE COPY// )-
SECTIO.N OFFICER_ `l.rI_`jr I T`l,I, `;/I-rl`l,l=r` Tol
1. One CC to Sri. Venkateswara Rao Gudapati, Advocate [OPUC]
2. One CC to Ms. P. Padmavathi, Standing Counsel [OPUC]
3. Two cos to GP for Endowments, High Court ofAndhra Pradesh. [OUT]
4. One spare copy.
SRL IP ri EE= HIGH COURT BKM,J DATED:30.01.2024 NOTE: LIST ON 06.02.2024.
ORDER lA NO.1 OF 2023 IN WP.No.13629 of 2023 INTERIM ORDER EXTENDED ::-I-:f I_` :_---_=: - - _ _
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