Andhra Pradesh High Court - Amravati
Chalamachalam Seetharamanuja ... vs The State Of Andhra Pradesh on 26 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
coma SHOW CAUSE NOTICE BEFORE ADNHISSION) = iN THE HIGH COURT OF ANDREA PRADESH AT AMARAVATS |. (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE WENTY SISTH DAY OF JULY TWO THOUSAND AND TWENTY TWO 'PRESENT: ' THE HONOURABLE aay JUSTICE KONGARA VIJAYA LAKSHMI ' MIT PETITION NO; 27983 OF 2022 Behvesat: chalamachsiam Seatharananys Sharyulu, So Krishnams Charyulu, Hindu, Ages about §4 years, Occ: Archaka, Rio Boor Nig. 4-189, Shasihuruia Balas, Manhenla, Painadu Cistnet a Petianer AND The State of Andhra Pradesh, Rep. by Bs Principle Secretary, Endowments Deparment, Gollapudl, Viiayawads, ALT_R. Distict 3 The Exeoutive cMficer, Syl. Lakshmi Sheannakesave award Temple, Machens, Painady Cistrict. 3. The Deputy Cemmissianer, Endowments Depariment, Naaz Centre, Guriuy. 4. Chalamachaiam Seshacharyulu, S/o Chalamachaam Channskesaya Charyulu, Hindu, Aged about 38 years, Gee. aArchaka, Flo 4-194, Uppu Nee Ravi Daggara, Glu Town, Ward Ne. 49, Macharia, Patanada District 5 Chalamachaian Sravan Kumar, S/o Chajarnachaiam Chennakesava Charyuly, Hindu, Aged shout 28 years, Archaka, Rio 4-154, Uppu Nella Ravi Daagara, Old Ten, Ward No. 18, Macheria, Palanadu PHstriot _espandsnts WHEREAS the Pettioner above ramied through hig Advecale Sri KRISHNA KISHORE BHATRALU presented this Patiion under Arficle 928 of the Cansiiiution of india praying that in the sirounstances stated in the affidavit Mec therewith, the High Court may be pleased to axaue writ or order more partiquiarly one in the nature of WRIT OF MANDAMUS declaring tre action af the ont raspandant in trying to appoint ihe respondanis No. 4 and § ag Archakas in Sr. Lakshmi Shennskasava Swart Tames, Maoheria, Patnady District, 8s Wegal, arbilrary and against the orincigias of natural justiogs and sonsequenily direct the 3% reanordent not ta appoint the raspondenis No. 4 and § as Aarchakas ir Sr. cakahmi Chennakesava Swami Temple, Macheria, Palnadu CHsinch AND WHEREAS the High Court upan perusing the petition and affidavit Med herein and upon hearing the arguments of Sri Krishna Sishore Rhatraiu, Advocaie for the Patitionar and GP for Endowments for Respondent Nos. 4. 2 2 Rand directed issu
of noties to fhe Respondents herein fo shew cause as fo why this Writ Petifion should not bs admitted.
You viz:
4 The Principle Secretary, Endowments Department, Sollapudi, Vilsyawaca, ALT R, District, Stats of Andhra Pradesh.
The Executive Officer, Sri. Lakshrn Chenngkesava Sayan Termine, Machera, Painady Dietrich. _ ne oe espace Endowments Deparment, Naas Certre, Guntur. ey nach RIOTS ' -- Beery Poy Soul ee SNe ay ber ES ORR ESR PSE ey y A ings Aged veut 38 anys, Sie Chalamacns \ ran SHABRES INS Charyulu, Hindu, Ages abo 5 years, Ooo Archaka, Ria 4-4 Uppu Nella Bavi Daguara, Old Town, Ward No. 19, Macheria, Palanadu © :
Chaismachalam Sravan Sumar, S/o Shalamachatant £ Hindu, Aged about 28 years, Archaka, Rio 4-154, Upou Town, Ward No. 19, Macherla, Pau nad Cisticl a Ind Be. fas 654 ® BS mae either appearing p § ef out in the pellt ton should not be ¢ soeted for hearing.
4, are be and hereby directad fo show cas Advenaia, as ie why in the circumsianns therewith (copy enclosed) this Wri 32.08.2022, on which date the cage st The Court made the following: ORDER "Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice to the respondents 4 and 5 through RPAD and file proof of service in the Registry. Registry is directed to print the name of learned Government Pleader for Endowments and delete the name of learned Government Pleader for Services-ll in the cause list.
Post this case on 23.08.2022." Pe ne Sd/- G. SRINIVAS REDDY ASSISTANT REGISTRAR TRUE COPY// SECTION OFFICER To,
1. The Principle Secretary, Endowments Department, Gollapudi, Vijayawada, N.T.R. District, State of Andhra Pradesh.
2. The Executive Officer, Sri. Lakshmi Chennakesava Swami Temple, Macherla, Palnadu District.
3. The Deputy Commissioner, Endowments Department, Naaz Centre, Guntur.
4. Chalamachalam Seshacharyulu, S/o Chalamachalam Chennakesava Charyulu, Hindu, Aged about 35 years, Occ: Archaka, R/o 4-154, Uppu Nella Bavi Daggara, Old Town, Ward No. 19, Macherla, Palanadu District.
5. Chalamachalam Sravan Kumar, S/o Chalamachalam Chennakesava Charyulu, Hindu, Aged about 29 years, Archaka, R/o 4-154, Uppu Nella Bavi Daggara, Old Town, Ward No. 19, Macherla, Palanadu District (No's 1 to 5 by RPAD- along with a copy of petition and affidavit)
6. One CC to Sri. Krishna Kishore Bhatraju, Advocate [OPUC]
7. Two CCs to GP for Endowments, High Court Of Andhra Pradesh. [OUT]
8. One spare copy KPR HIGH COURT KYLA DATEO SGOT R022 NOTE: POST THIS CASE ON 23.08.2022.
NOTICE BEFORE ADMISSION WP. No. g2585 af 2028