Andhra Pradesh High Court - Amravati
Peddintlamma Alaya Abhivrudhi ... vs The State Of Ap on 5 March, 2021
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
[ 3209 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE FIFTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA IA No. 1 OF 2021 | IN WP NO: 5288 OF 2021 Between: ae Sri Peddintlamma Alaya Abhivrudhi Committee and Social Service, (Society_with oe registration No. 161/2020) Office at. 2-107/Mendupalem area, Kesavadasupaiem: village, Sakhinetipalli Mandal, East Godavari District. Rep. by its Secretary, Perla Srinivas, S/o Perla Peddiraju, Aged about 31 years, R/o 2-91/1, main road, Mendupalem village, Sakhinetipalli Mandal, East Godavari District ...Petitioner (Petitioner in WP 5288 OF 2021 on the file of High Court) AND 1. The State of Andhra Pradesh, Rep.by its Principal Secretary, Revenue Department, Secretarial Buildings, Velagapudi, Amaravati, Guntur District. The District Collector, East Godavari District, at Kakinada. The Sub-Collector, Amalapuram, East Godavari District. The Tahsildar, Sakhinetipalli Mandal, East Godavari District, PWN ...Respondents (Respondents in-do-) Counsel for the Petitioner :Sri Sasanka Bhuvanagiri Counsel for the Respondents : GP FOR REVENUE Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in W.P., the High Court may be pleased to direct the 3% , 4"" respondents to remove the additional lock installed to the Hundi by making clear that they shall not interfere with management of affairs of private temple namely Peddintlamma Ammavari Temple, Mendupalem area, Kesavadasupalem, Sakhinetipalli mandal, East Godavari District, including conducting utsavams, pending disposal of WP No. 5288 of 2021, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case). ORDER:
Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.
The writ petition is filed aggrieved by the action of the revenue officials in locking the Hundi of a private temple which is being managed by a Society. The learned counsel for the petitioner inter alia contends that the revenue officials have no role to play in the affairs of a private temple known as Peddintlamma Ammavari Temple and the 4" respondent locked the Hundi of the temple, despite the legal opinion of the concerned Assistant Government Pleader. Prima facie, this Court is satisfied that the revenue officials have no jurisdiction to interfere with the management of a private temple. Accordingly, there shall be a direction as prayed for.
oO List after four (4) weeks. Sd/-T. Madhavi ASSIST GISTRAR TRUE COPYII SECTIO FFICER For To, Skm PWN NON _ The Principal Secretary, Revenue Department, State of A.P., Secretarial Buildings, Velagapudi, Amaravati, Guntur District. The District Collector, East Godavari District, at Kakinada. The Sub-Collector, Amalapuram, East Godavari District. The Tahsildar, Sakhinetipalli Mandal, East Godavari District,(Addressee Nos 1 to 4 By RPAD) One CC to Sri. Sasanka Bhuvanagiri Advocate [OPUC] Two CCs to GP for Revenue ,High Court Of Andhra Pradesh. [OUT] One spare copy HIGH COURT NJS.J DATED:05/03/2021 NOTE: LIST AFTER FOUR (4) WEEKS ORDER IA. No. 1 of 2021 IN WP.No.5288 of 2021 DIRECTION / Z Te t Coe . let ee 7 em