Andhra Pradesh High Court - Amravati
Smt. Suryadevara Jayaprada vs The State Of Andhra Pradesh on 1 December, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARM
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
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 1®* 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, EndoWrhents Department, Andhra Pradesh,
Gollapudi, Vijayawada, Arildhra f^radesh.
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 Mahdal, Guntur District.
7. Anantha Lakshminarayana, S/o Sangaiah, aged about 64 years, Occ:
Chairman Trust Board (Under order of suspension), Sri Balakoteswara
Swamy Temple, Vadlamudi Village, Chebrolu Mandal, Guntur District.
R7 is impleaded as per the Courts order dt: 17.10.2025 in IA.No.02/2025 in
Writ Petition and affidavit
...Respondents
Petition under Article 226 of the Constitution of India is filed 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 Rc.No.D1/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 is filed 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, 23.09.2025, 07.10.2025, 17.10.2025 & 03.11.2025 made herein
and upon hearing the arguments of Sri Venkat Sailendra.G, Advocate for the
Petitioner and of 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 15.12.2025.
Interim order granted earlier is extended till then. ( SD/'U.SRI deputy //TRUE COPY// secTioH To.
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 DATED: 01/12/2025 LIST ON 15.12.2025 ORDER WP.No.21882 of 2025 % o INTERIM ORDER EXTENDED