Andhra Pradesh High Court - Amravati
Sri Ahobila Mutt Parampara Adheena, vs The State Of Andhra Pradesh, on 6 January, 2021
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) WEDNESDAY, THE SIXTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO 1.A No.1 OF 2019 IN WRIT PETITION NO: 5105 OF 2019 Between: Sri Ahobila Mutt Parampara Adheena, Sri Lakshmi Narasimha Swamy Devasthanam Through Ahobilam Mutt by his Holiness- The Mat adhipathi Rep by its General Power of Attorney Sampath Sadagopan S/o. S. Sadagopan, Age 79 years R/o Sowndaryalaya H.No. 6-3-855/1/1, Saddat Manzil Compound, Begumpet Hyderabad -500 016 Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Endowments Department, Secretariat Buildings, Velagapudi, Guntur District. A.P. 2. The Commissioner, Endowments Department, Government of Andhra Pradesh, Amaravathi at Gollapudi, Vijayawada. A.P. 3. Executive Officer, Sri Lakshmi Narshima Swamy Temple, Allagadda Ahobilam Village, Allagadda Mandal, Kurnool District Andhra Pradesh Respondents Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the Respondent No.3 not to take part in affairs of the administration of Ahobilam Devasthanam except under the control and supervision of the Ahobilam Mutt, pending disposal of the WP No. 5105 of 2019, on the file of the High Court. The petition coming on for hearing and upon perusing the petition and affidavit filed herein and orders of the High Court dated 12-04-2019, 17-04-2019, 29-04-2019, 12-06-2019 05-07-2019, 18-07-2019 made in WP No.5105 of 2019 and order dated 27-08-2019, 05-09-2019 in |.A No.6 of 2019, 13-09-2019, 23.09.2019, 22.10.2019, 11.11.2019, 26/11/2019, 09-12-2019, 19.12.2019, 07.01.2020, 27.01.2020 and 17.02.2020 made herein and upon hearing the arguments of Sri P SRI RAM Advocate for the Petitioner and Government Pleader for Endowments, for respondents 1 & 2 and Sri G. Ramana Rao, learned standing counsel for respondent 3, the Court made the following ORDER:
Post on 7-1-2021. Interim order granted earlier shall stand extended for a further period of three (3) weeks.
Sd/-K.JaganMohan DEPU REGISTRAR TRUE COPY// eT SECTION OFFICER we eee eee ere INEVIOTRKAK To One CC to Sri P Sri Ram, Advocate [OPUC] Two CCs to GP for Endowments ,High Court Of Andhra Pradesh. [OUT] One CC to Sri G. Ramana Rao, Standing Counsel [OPUC] One spare copy eWON> SP HIGH COURT RRR, J DATED: 06-01-2021 NOTE: POST ON 7-1-2021.
1.A No.1 OF 2019 IN W.P.NO: 5105 OF 2019 INTERIM ORDER EXTENDED