Telangana High Court
Sadguru Shankara Bharathi Maharaj ... vs State Of Telangana on 24 June, 2021
Author: P. Naveen Rao
Bench: P. Naveen Rao
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
(Special Original Jurisdiction)
TUESDAY, THE SIXTH DAY OF OCTOBER
TWO THOUSAND AND FIFTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE P. NAVEEN RAO
WP .NO: 29711 of 2015
Between:
1 Sadguru Shankara Bharathi Maharaj Ashramam and Sri Bakka
Prabhu Shaneshwara Temple, Yenkathala Village, Mominpet Mandal,
Ranga Reddy District, rep by Sri B.Bakka Reddy S/o Hanumanth
Reddy, R/o 3-152, Yenkatala Village, Mominpet Mandal, Ranga Reddy
District.
2 Shaneshwara Sri Bakka Prabhu Alaya Committee a Society,
registered under the AP Societies Registration Act 2001, represented
by its Founder President, Sri Bakka Reddy S/o Hanumanth Reddy, R/o
3-152, Yenkatala Village, Mominpet Mandal, Ranga Reddy District.
3 B.Bakka Reddy S/o Hanumanth Reddy, R/o 3-152 Yenkatala Village
Mominpet Mandal, Ranga Reddy District.
..... Petitioners
AND
1 State of Telangana, Rep by its Principal Secretary, Endowments
Department, Secretariat Hyderabad.
2 Commissioner for Endowment, Tilak Road, Abids, Hyderabad.
3 Deputy Commissioner for Endowment, Tilak Road, Abids,
Hyderabad.
4 Assistant Commissioner for Endowment, Tilak Road, Abids,
Hyderabad.
5 Inspector of Endowment, Vikarabad Division, Ranga Reddy District,
Vikarabad.
6 G.Shekar Goud Manager (Executive Officer), Sri Anantha
Padmanabha Swamy Temple, Ananthagiri, Ranga Reddy Dist.
.....Respondent
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to issue a Writ, Order or Direction; more particularly, one in the nature
of Writ of "Mandamus" declaring the action of the respondent No.3 herein in
appointing 6th respondent as In-charge Manager of the petitioner
Ashramam/Temple vide proceedings Memo in L.Dis.No.D3/29343/2013, dated
01-10-2013 and consequential notice, dated 31.5.2015 as being illegal,
arbitrary and unconstitutional, and consequently, set aside the same.
W.P.M.P.No.38489 OF 2015
Petition under Section 151 of C.P.C. Praying that in the circumstances
stated in the affidavit filed in W.P. the High Court may be pleased to issue
interim orders suspending the operation of the impugned proceedings i.e.
Memo in L.Dis.No.D3/29343/2013 dated 01-10-2013 issued by the respondent
Nos.3, pending disposal of W.P.No.29711 of 2015 on the file of the High
Court
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and order of the High Court dated 11-09-2015 &
21.09.2015 made herein and upon hearing the arguments of SRI P.VENKAT
REDDY, Advocate for the Petitioners and of learned Assistant Government
Pleader for Endowments (T.G.), for Respondents, the Court made the
following:
ORDER:
Interim order granted earlier is extended till end of November, 2015. List first week of November, 2015.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 One CC to SRI P.VENKAT REDDY, Advocate (OPUC) 2 Two CCs to GP FOR ENDOWMENTS (T.G.), HIGH COURT, HIGH COURT BUILDINGS, HYDERABAD (OUT). 3 One spare copy. Avs HIGH COURT PNRJ DATED: 06.10.2015 ORDER W.P.NO. 29711 OF 2015 STATUS QUO CONTINUE DRAFTED: Avs DATED: 08-10-2015 HIGH COURT PNRJ DATED: 06.10.2015 ORDER W.P.NO. 29711 OF 2015 STATUS QUO CONTINUE