Andhra Pradesh High Court - Amravati
Most Rt.Rev.Dr.Elia Chintala vs The State Of Andhra Pradesh, on 5 September, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE FIFTH DAY OF SEPTEMBER, WO THOUSAND AND TWENTY TWO ee "PRESENT: THRE HONOURABLE SRI JUSTICE C_.MANAVENDRANATH ROY WRIT PETITION NO: 18630 OF 2632 Behveen: " Most Ri Rev. Or Ella Ghintala, S/o. Vandanam, Aged about 61 years, Qec. Pastor, President/Moderator Bishop, and President, Central Guntur Synod, and Parish Pastor, AELC, St Mathews North Parish, Backer Compound, Sradipet Main Road, Guntur - 522004, 2. Rev. D Solomon Raju, S fo. D Venksiah, Aged abaul 82 years, Oe. Paster, et Mathews Weel Parish, Heyar Hall Compound, Nagaerampsiem, Guntur 3. Geotral Guntur Synod, Rep by Hs Prasident/Bishop Most Rev. Dr Ella Uh intala, S/o. Vandanam, Aged about 81 years, Occ. Pastor, President/ va Moderator Bishop, and Parish Pastor, AELC, St Mathews Narth Parish, Backer Compound. Brociinet Main Road, Guntur - 522004, Petitioners AND }. The State of Andhra Pradesh, Rep by is Principal Secretary, Horne Desariment, Secretariat Bulidings, Velagapud), Guntur District. 2. The Supenntendant of Rohos (Urbanj, Collector Office Road, R and & ears. Gurtur, Andhra Pradesh 522004. a. The Station House Cftcer, Arundelpet Police Station, Guntur Urban, Guntur nats ot 4. The Station House Officer, Nagsrampalem Police Station, Guntur Urban, Guntur Distiet. 5. RiRev Sreeram Johan Sabu Rao, Synod-Bishap for Central Guntur Syned of Andhra Evangelical Lutheran urn' Seciely. Suntiy-S2Z2004, Gurur Dist. § Andhra Evangelical Lutheran Church/Society, rep. by fe Synod-Bishop for . entrar Guntur Synod, RiRev Sreeram Jehan Babu Rao, Guntur-Sez004, "Guntur Dist RRS and 6 are impleaded as par ©.0., di. 28.08.2022 in LA. No.s/ee. Respondents Petition under Ariicie 226 of the Constitufion of India praying that in the sircurstances giated in the affidavit [led therewith, the High Court may be ne to fasue a Writ, Grder or Orders ar Directions mare particularly one in nature of Vr of Mandamus, declaring the action of the 3° and 4" respondents in seizing and iocking the Parish/Churches, St Mathews North Parish, and St. Mathews West Parish of the pelitioners umder the se ustens of ihe Leamed Advocate Commissioner on 26.06.2082 at 12.00 PM as egal, arbitrary, unconstitutional, contrary to fhe orders pasaed in LA No. G4 of 2022 in CG No. 1O12F e024 dated 28.08.2082, beyond furisdiction as interfering with the civd disputes and violative of Articles 14, 18, 27 of the Constitution of the India and inter-alla direct the 3° and 4° resoondents not to interfere with fhe day-te-day administration and prayers of the gatiioners in the St Mathews North Pariah, and St. Mathews West Parish except procedure established under law by forthwith break opening the lock and key saizad on 26.06.2022. iA NO: 1 OF 2022 Petition under Section 151 OPC praying that in the circumstanoss stated in the affidavit Hed in supgort of the petition, the Nigh Court may be pleased to direc ct the resno anders | more particularly the 3°° and 4" raspandents not fo interfere with the Farish/Churches, St Mathews North Parish, and St. Mathews West Parish of the petitioners by han di ing over the lock and key which was seized on 46.06.2025 In the interest of justice, pending disposal of WF No. 18830 of S082, on the file of the High The petition corning on fer hearing, upon perusing the Peliiion and the on fle $ iB Support theraof and f the order of the Nigh Court dafed O1.07. 2028 g 22, mae x 2022, STOP 2022. 5.082022 & 26.08.2022 made herein. and gun ae OF uhin Kumar, Advocate or the Pelitioners and oF Hot me = for "the "Re esp rondents ne Court mace tre followin 7 G we 3 = RR " $33 a ss 2 of er " ao Bo oy me ORDER:
Fost the matter after three (3) weeks. _ interim order granted sarier is extended ti then
-Sd/- P, VINOD KUMAR ASSISTANT REGISTRAR PYRUE COPY! SECTION OFFICER et
-io SiG. Tune Kumar, Advocat te fOPUC) 3 to GP for Home, High Court of Andhra Pradesh. [OUT] HIGH COURT GME,.J DATED OS. 08.2022 NOTE: POST THE MATTER AFTER THREE (3) WEEKS ORDER WP No.1 8630 of 2022 INTERIN ORDER EXTENDED