Andhra Pradesh High Court - Amravati
Nunna Rambabu, vs Sri Bala Venkateswara Swamy Vari ... on 12 November, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION} . iN THE HIGH COURT OF ANDHRA PRADESH AT AMAR, TUESDAY, THE TWELTH DAY OF NOVEMBER. TW THOUSAND AND TWENTY FOUR PRESENT: ON THE HONOURABLE MS JUSTICE 8 S BHANUMATHI CHIL MISCELLANEOUS APPEAL NO: 810 OF zo24 Between: Nunna Rambebu, S/o. Venkateswara Rao, Aged about 40 years, Rio. DLNo. 11- 2-8" to 4, Sri Venkateswra fron and Paint Shop, Behind Relang! Theatre, Yadepalligudem, West Godavari District. . AppeliantvRespondent
AND 1, Si Bala Venkateswara Swamy Vari Temple, Tallaamudunurupady, Tadepalligudem, Weet Godavari. District, Rep. by iis Executive Officer. 2, The Assistant Cormmissioner,. Endowments Department, Eluru West odavari (istrict.
. Respondants/Patitioners WHEREAS the Appellant above named through his Advocate Sri P NARAHAR! BABU presented this Petition under Section 842} of the Andhra Pradesh Charitable and Hindu Religious institufions & Endowments Act 36 of iWey amended by Act 33 of 2007, aggrieved by the order and decree nassed in O.ANaSi9 of 2013 on the fle of AP. Endowmenta Tribunal, Amaravati st Pedakakanl dated 11.10.2023.
AND WHEREAS the High Court upon perusing the petiien and merrorandum of grounds filed herein and upon hearing the arguments of Sri P NARAHAR] BARU. Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why thie CIVIL MISC ELLANEOQUS 3 APPEAL should not be admitted.
You Viz
1. The Executive Offfcer, Sno Sa a Vankaigswara Swamy Vari Temple, Talla mudunurupadn, Tadepaliigudam, West Godavari District &. The Assistant Commissioner, Endowments Department, EluruWeet Godavari Cistrich are be and hereby directed fo show cause elher appearing in persan or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds Nec therewith ony enclosed) this CL MISCELLANEGUS APPEAL should not be adiritiad, on or before 19.70 2024, an which date the case stands posted for Bearing, The Court made the following: ORDER Poston 31.12.2024 along with CMA No.$4$ of 2044. TH! then, interim order granted earler is extended. aN spi A. VJAYA BABU -
ASSISTANT REGISTRAR Oe see ee SECTION © EFIGER Fo FQ,
1. The Exeoutive Officer, Sd Gala Venkateswara Swarny Vari Tempic, Tallamudunurupadu, Tadepailigudcem, West Godavari Distic
2. The Assistant Commissioner. Endowments Department, Ehuru, West Sodavari District (No's 1 fo 2 by RRAD- along with a copy of petition and memoranda of grounds}
3. One CC to SRI P NARAHARY BARU Advocate [(OPUC]
4. One spare copy SVB HIGH COURT DATED: 12/14/2024 Post on 34.72.9024 along with CMA No.348 of 3024.
CMA.No. 810 of 2024-. SBSdao EE axe 2 ee ceed tore, INTERIM ORDER EXTENDED x SS, ss aoy ey Ma ALS = Xe Rast AF FAS Sas QRireregeernses SAS