Andhra Pradesh High Court - Amravati
Kodimela Rattaiah, vs State Of Andhra Pradesh, on 15 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
(2699 ] (SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT ANDHRA PRADESH (SPECIAL ORIGINAL JURISDICTION) PRIDAY, THE FIFTEENTH DAY OF JULY TYWYO THOUSAND AND TWENTY TWO PRESENT: THE HONOURABLE SMT JUSTICE RONGARA VIJAYA LAKSHMI WRIT PEVITION NO: 20888 OF 2022 Hehe: Kodimela Rataiah, S/o. Guruvaiah, Aged SY years, Oec- Archaka of Sri Bo leramma Ammavarn Temple, Ric. Salvuvvelapadu Vilage, Tarlubadu Mandal, Prakasan District. Pethioner _ 4. State of Andhra Pradesh, > Rep. by fs Principal Secretary ta Government, Revenue (Endawmernis) bepariment, Seerstarial, Velaganucd!, Amaravall, Guntur istrict. é«Jhe Commissioner of Endawments,, Government of Andhra Pradesh, Golapuch, Vilayawada, sishna CHstriot. 3. Deputy Commissioner,, Endowments Oepartment, Government of Andhra of Fractesh, Guntur, Guntur Disir fk, 4. Assistant Commissionar,, Endowments Department, Gavernment of Andhra of Pradesh, Gngnim, Prakasam Distric & Sr Foleramma Ammavar Tempis,, Rep. by its President, Saluluvvalapadu Vilage, Tarlubadu Mandal, Prakasam Dist fet Reapondants WHEREAS the Petiionar above named through his Advocate NEMMAGADDA REVATHI presented this Petition under Ariinle 286 of the Constitution of india Praying thal in the circumstances siated in the affidavit flad therewith, the Hig igh Gourt may be pleased fo issue & writ, arder or direction mare particularly one in the nature of WRIT OF MANDAMUS destaring me action of feaparents in not allowing the pelitiener to attend to duties of ars archakatvam im Sth respondent emer, fhough he has been serving the Sth respondent temple
as Arol aka {Prigel since ganeraiions past as neriitary 'archakatvar, as Hegal, regular, irrational and fends Artioies 14, 21 and 300-4 of Consfifution of india and consequently direct fhe respondants 2 fo 4 fo continue his services as Archaka (Priest) In Sth respondent temple for performing archakathwarm duties and Dass AND WHEREAS fhe High Court upon perusing the getition and afidavii fied herein anc por hearing the argumenis of Sri NIMMAGADDA REVATHI, Advocate for the Petitioner, and of GP fer Endowments for Respondent Nos. } to 4. Sri kK, Madhava Reddy, SC for Endowments for Respondent No. §, directed issue of notice fo the Respondants herein to show CRUSE as to why is WRIT PETITION should not be admitted.
You Vir:
1. The Principal Secretary to Government, State of Andhra Fradesh, Revenue | (Endowments) Departrient, Secretariat, Velagapucdi, Amaravat, Guntur District é. The Commissioner of Endowments, Government of Andhra Pradesh, Gollanudi, Viayawatia, Kris
3. Deouty Commissioner, a of Praciesh, Guntur, Gunn.
§ Assistant Correnission ~~ vents Oenartment, Government of Andhra of Frariesh. Gnaole, Prakasam District, sida, Srl Paierammai Arrnavari Tempis, Kahdguvvalapadu aflubadu Mardal, Prakasarm District, a sJapariment, Gavermment of Andhr are be ard hereby directed ta show cause adiher appear Ing in person or through an Advocate, as ta why in the circumstanosa set cut in the petition and the 4 wo Petey KE vtec Gs lee ce for the :
cdaowments takes not Ml. SRINIVAS ANT REGISTRAR"
ed ote o3) ISTANY REGISTRAR ASS! S&S fered past with achnowladgement due Laarned counsel for the setitioner is sermitied fo fake out gersonal a Fil oa es ed cad a3 a ig ee oo wo bn GS "oe Be bh Se i £5, 0% _ the a ae v4 4 ; LA vn, TB bo *~, te a tn fet bee ye W * H ty te thd & % & + fod hd {7% wee ES ies 485 ued wees . y as t% fod co on i aoe Sud ;
Mh ot wy i 38 gm, ie oto sr ra ar es 6 rs th. oe at oe fe 2% % an i ee ' hee oe ce cae z va a és ee "er as ro ce ont - "ot & od B & ESB mn i "rent ages whe pe ge ge ge ae '4 fe eo gi G a fe "EF a eb hen % se a 8 4 oo % Ge i eee 6B foe ge Su a aA & 7 cope, Geek en oe ia vee a be "ey tobe as ye us a % ke & ge we OE, Bm fh 28 © € BE E86 ¥ = fe ye BB 8B ah para ¢. 3 & Ag ced go teh th & oe ~ Ze @ g BS ' ty oe me wy te 4 a OL Ob US f O B Bees Be he be oe % & 6 Gi ke ea oe fom ™* HIGH GOURT HLS DATED THOT ROSS List the matter on 12.08.2088 NOTICE BEFORE ADNUSSION WP.No 20888 of 2022