Sri Ahobila Mutt Parampara Adheena, vs The State Of Andhra Pradesh, on 16 February, 2021

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Andhra Pradesh High Court - Amravati

Sri Ahobila Mutt Parampara Adheena, vs The State Of Andhra Pradesh, on 16 February, 2021

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI |
(Special Original Jurisdiction)
TUESDAY, THE SIXTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT: -
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

1.A No.1 OF 2019
IN
W P 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 I.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, 17.02.2020, 06-01-2021 & 03.02.2021 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:

Registry is directed to post this writ petition along with WP No.806 of 2021 on 26.02.2021.

Interim direction granted earlier is extended up to 10.03.2021. Sd/- B. NARASING RAO ; ASSISTANT REGISTRAR. ITRUE COPY/I do _ For ASSISTANT REGISTRAR One CC to Sri P Sri Ram, Advocate [OPUC] Two CCs to GP for Endowments sigh Court Of Andhra Pradesh. [OUT] One CC to Sri G. Ramana Rao, Standing Counsel [OPUC] One spare copy To FON = tvr HIGH COURT RRR, J DATED: 16-02-2021 NOTE: POST ON 26.02.2021

1.A No.1 OF 2019 IN W.P.NO: 5105 OF 2019 INTERIM ORDER EXTENDED 22 FEB C02!

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Andhra Pradesh High Court - Amravati