Supreme Court - Daily Orders
Chavali Hanuma Kumar vs The Commissioner Of Endowments ... on 23 September, 2024
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.32 COURT NO.12 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21729-
21730/2024
(Arising out of impugned final judgment and order dated 18-06-2024
in CMA No. 85/2024 18-06-2024 in CMA No. 86/2024 passed by the High
Court of Andhra Pradesh at Amravati)
CHAVALI HANUMA KUMAR Petitioner(s)
VERSUS
THE COMMISSIONER OF ENDOWMENTS DEPARTMENT & ORS.ETC. Respondent(s)
(FOR ADMISSION and IA No.212860/2024-EXEMPTION FROM FILING O.T. )
Date : 23-09-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Gaichangpou Gangmei, Adv.
Mr. Maitreya Mahaley, Adv.
Mr. Yimyanger Longkumer, Adv.
Mr. Ishat Singh, Adv.
Ms. Nisha Pandey, Adv.
For M/S Ag Veritas Law, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing O.T. is allowed. Issue notice only on the limited issue as to whether the petitioner can perform the service as an Archaka in the temple as against his entitlement to a right in the Archaka land.
Notice is also issued on the interim relief. Dasti, in addition, is also permitted. Signature Not Verified Digitally signed by SWETA BALODI Date: 2024.09.26 List on 19.11.2024.
16:37:19 ISTReason:
(SWETA BALODI) (POONAM VAID)
COURT MASTER (SH) COURT MASTER (NSH)