Andhra Pradesh High Court - Amravati
A.K. Narasimha Charyulu vs Tirumala Tirupati Devasthanams on 1 August, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
(SHOW CAUSE NOTICE BEFORE ADMISSION} --
iN TNE HIGH COURT OF ener PRADESN AT AMARAVARI -
AONDAY, THE & fF OAY OF AUGUST
TG THON SAND AND TWENTY TYYC
(PRESENT:
THE HONQURBABLE SMT JUSTICE RONGARA VUAYA LAKSHRI
WRIT PETITION NO: 23889 OF 20228
Setween:
AR. Narasimha Charyulu, ao Late Sdnivas Charulu, aged 64 years, ace: Serniar
Archaka, Sn Sri Venketeswars Swarny Vari Temple, Tirunala Hits, Tirumala Tirupati
Devasthanames, Tirupati, Chificor Distriet, Andhra Pradesh,
AND
Tirumala Tirupati Devasthanams, Rep. by is Execuiive Officer, Trupall, Chittoor
Custic
Raspondent
v JHEREAS the Pettioner sbove named through his Advocate Sa 8 A
Narasimham presented thie Petitian une fficle 2328 of the Consitutian of inchs
mraying that in the cleourns SIANGES sae Sin the alidavi fied therewith, the High Court
may be pleased fo issue an order, direction or writ preferably in the form of Writ of
Mandamus declaring the inaction ef fhe Executive Officer, Tirumala Tirupah
Oevasthanars in not giving effeclVimelamentetion of Ne can proceed: ngs 8
"Roa. No. TSalis34 iSOTY, dated 41.38.2049 as Uegal, arbitrary, violative and contrary to
Aridies 14, 1G and 21 of tre Constitution of inc ate and consequently direct the Exenutive
Cificer, Tirumala Tirupati { OSva asthanams to mplement the said praceecings in the
intaresis oF justice faking aie consideration of the date of superannuation of the
metlioner is fast anproaching fo sacuns the ends of pusting.
AND WHEREAS the High fhourt upon osrusing ihe petition and affidavit
Hed herein and upon hearing the arqumenis of Sr 8 A Narasimham Advocate for the
Pelifioner, and of Ms. Sireihy Rurnarl, Standing Counsel for the respondant, diracted
issue of notice fo the Respondents hersin io show cause as ta why this WRIT
PETITION should not be admittad. You viz:
Un rumala Tirupati Deveathaname, Rep. by iis Executive CWfioer, Tirupati, Chitiear District...
are be and hereby directed to show cause either sopeagrivg in person or through an Advocates, as to why im the circumstances sef oul in the pettion anc the affidavit Sled _ therewith fcopy enclosed) this WRIT PETITION shoul! not be admitted, an or before 22.08.2022 , on which date the case stands nosted for Hearing.
The Court made the folawing: ORDER "Notice before adimasion, Ma. Sindhu Kumari, learned Standing Counsel, fakes notion for respondent and seeks time to Nie counter affidavit in this matter. List this matier on 22.08.2002." Sdi- Mi. PRABAKAR RAC ASSISTANT REGISTRAR PERUSE SOR YA \ a AS SECTIO oN OFFICER Pea, ag "ys R hanes, Titel, Ohedtoar oe q, ine EXGCUEVE OfScer, Tirugnala Tirupati Levas ; 8, g ition and memorandum of Jinticl. (by RAD. along with a grounds}
2. One Ge ts SRS A NARSSIMNANM Advocaia fOPUCI
3. One Go to ae ie SINDHU KUMAR] Actyoosia (OPLIO}
4. One spare co HIGH COURT RYE, J DATED: SUS ROS {iat this matter an 32.98.2028 NOTICE BEFORE AOS SION WP. No. 23888 of S022