Andhra Pradesh High Court - Amravati
Gundepalli Srinivasa Rao vs The State Of Andhra Pradesh on 24 April, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010170372024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3209]
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTY FOURTH DAY OF APRIL
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO:8666/2024
NO:
Between:
1. Gundepalli Srinivasa Rao, Age-54years,
Age 54years, S/o Anjineyulu, R/o.8
R/o.8-18-20/2
Sai Apartments, Opp, Chinta Vari Veedhi, Balajirao Peta, Tenali,
Nelapadu, Guntur, AP 522202
...PETITIONER
AND
1. State of Andhra Pradesh, rep. by its Special Chief Secretary, Revenue
(Endowments), Andhra Pradesh.
2. Commissioner of Endowments, GHXG+GPF Opp. S Grand Restaurant,
One Centre, Gollapudi, Vijayawada, Andhra Pradesh 521225.
3. Municipal Administration and Urban Development Department, rep. by
its Commissioner, Tenali, Opposite Mahatma Gandhi Municipal Market,
Tenali.
4. Andhra Pradesh Capital Region Development Authority, rep. by its
Commissioner, Lenin Centre, Beside Apsara T Theatre,
heatre, Governor Pet,
Vijayawada-520002
5. UDA Colony Welfare Association, Town Survey No.2/3, Block No.1,
Ward No.1, Chenchupet, Tenali.
6. Sri Venkateswara Swamy Devalaya Nirmana Committee, rep. by its
President, Tummala Satyanarayana LIG LIG-B193, UDA Colony,
Chenchupet, Tenali 522202
7. D Uma Maheshwara Rao, Secretary, Sri Venkateswara Swamy
Devalaya Nirmana Committee MIG-B74,
MIG B74, UDA Colony, Chenchupet,
Tenali 522202
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ or direction or order one more particularly in the nature
of Writ of Mandamus declaring the inaction of the respondents in causing
appropriate enquiry and issuing suitable directions to take over the Temple
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administration by the Endowments Department by appointing an Executive
officer to man the temple administration and for maintaining the temple and to
pass
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to Directed call for the entire record of the Accounts of the
Respondent No 6 and pass
Counsel for the Petitioner:
1. DR. SIREESH ANUMULA
Counsel for the Respondents:
1. GP FOR ENDOWMENTS
2. GP FOR MUNCIPAL ADMN URBAN DEV
The Court made the following ORDER:
Heard the learned counsel for the petitioner and perused the record
including the cause title.
2. In view of the discrepancy in the cause title with reference to the 3rd
respondent, the writ petition is dismissed. However, the petitioner is at liberty
to file a fresh writ petition. No costs. Miscellaneous petitions pending, if any,
shall stand closed.
_____________________
NINALA JAYASURYA, J
April 24, 2024.
vasu
//TRUE COPY//
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To,
1. State of Andhra Pradesh, rep. by its Special Chief Secretary,
Revenue (Endowments), Andhra Pradesh.
2. Commissioner of Endowments, GHXG+GPF Opp. S Grand
Restaurant, One Centre, Gollapudi, Vijayawada, Andhra Pradesh
521225.
3. Municipal Administration and Urban Development Department, rep.
by its Commissioner, Tenali, Opposite Mahatma Gandhi Municipal
Market, Tenali.
4. Andhra Pradesh Capital Region Development Authority, rep. by its
Commissioner, Lenin Centre, Beside Apsara Theatre, Governor Pet,
Vijayawada-520002
5. UDA Colony Welfare Association, Town Survey No.2/3, Block No.1,
Ward No.1, Chenchupet, Tenali.
6. Sri Venkateswara Swamy Devalaya Nirmana Committee, rep. by its
President, Tummala Satyanarayana LIG-B193, UDA Colony,
Chenchupet, Tenali 522202
7. D Uma Maheshwara Rao, Secretary, Sri Venkateswara Swamy
Devalaya Nirmana Committee MIG-B74, UDA Colony, Chenchupet,
Tenali 522202
8. Two CD Copies.
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HIGH COURT
NJSJ
DATED:24/04/2024
ORDER
WP 8666/2024