Andhra Pradesh High Court - Amravati
Sri Kodandarama Swamy Temple Trust, vs The State Of Andhra Pradesh, on 6 January, 2025
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No: W.P.No.86 of 2025
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
01. 06.01.2025 DR.KMR,J
W.P.No.86 of 2025
Notice before admission.
Learned Government Pleader for Revenue
takes notice for Respondent Nos.1 to 3, learned
Government Pleader for Endowments takes notice for Respondent No.4, Mr M.Srinivas Rao, learned Standing Counsel takes notice for Respondent No.5 and learned Government Pleader for Home takes notice for Respondent No.6.
Learned counsel for the petitioners is permitted to take out personal notice to Respondent No.7 by RPAD and file proof of service into the Registry.
Post on 27.01.2025.
In the meanwhile, learned Government Pleader for Endowments is directed to file their counters.
_________ DR.KMR,J TM