Andhra Pradesh High Court - Amravati
Suryadevara Jayaprada vs The State Of Ap on 23 September, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAMi m
(SPECIAL ORIGINAL JURISDICTION) //07 mm
fix
TUESDAY, THE TWENTY THIRD DAY OF SEPTEMSV, I
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TWO THOUSAND AND TWENTY FIVE Vi
rPRESENT:
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAvf^ ""
WRIT PETITION NO: 21882 OF 2025
Between:
Smt. Suryadevara Jayaprada, W/o late Hariprasada Rao, aged about 80
years, R/o 501, Sambasiva Heights, Vijayapuri 1st Lane Guntur.
...Petitioner
AND
1. The State of Andhra Pradesh, rep., by the Principal Secretary
Endowments Department, Secretariat, Velagapudi, Amaravati, Guntur
District.
2. The Commissioner, Endowments Department, Andhra Pradesh
Gollapudi, 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
District.
6. Sri Balakoteswara Swamy Temple, Rep., by its Executive Officer,
Vadlamudi Village, Chebrolu Mandal, Guntur District.
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate 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 RcNo.DI/COE- 14021 (31 )/53/2025, dated
09.08.2025, as arbitrary, illegal, null and void, against the Norms of Public
Policy and Principles of Natural Justice and contrary to Section 15(2) of the
Endowments Act and to set aside the same and to issue consequential
direction directing the respondent authorities to appoint the petitioner as
founding member under Section 15(2) of the A.P. Charitable and Hindu
Religious Institutions and Endowments Act, 1987
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to direct the respondent authorities not to hold elections for the post
of the chairman by suspending the proceedings vide Rc. No. D1 /COE-14021
(31)753/2025, dated 09.08.2025 issued by the 2nd Respondent, Pending
disposal of WP 21882 of 2025, 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 order of the High Court dated
21.08.2025 made herein and upon hearing the arguments of Sri Venkat
Sailendra G, Advocate for the Petitioner, GP for Endowments for the
Respondent Nos.1 to 5 and of Sri K.Koteswara Rao, Standing Counsel for the
respondent No.6, the Court made the following;
ORDER:
"Liston 07.10.2025. Interim order granted earlier is extended till thep.
SD/- A. VIJAYA BABU //TRUE COPY// ASSISTANlteGISTRAR To, SECTION OFFICER
1. One CC to Sri Venkat Sailendra G, Advocate [OPUC]
2. Two CCs to GP for Endowments, High Court of Andhra Pradesh. [OUT]
3. One CC to Sri K.Koteswara Rao, Standing Counsel [OPUC]
4. One spare copy HIGH COURT KM,J ks DATED: 23/09/2025 [/ :
LIST ON 07.10.2025 ORDER V WP.No.21882 of 2025 •<» ■ ti-r «#5, ag-
o INTERIM ORDER EXTENDED