Andhra Pradesh High Court - Amravati
Between vs The State Of Andhra Pradesh on 17 March, 2026
[ 3460 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)^ 'VA 'SV,
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IN THE HIGH COURT OF ANDHRA PRADESH AT * >
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(SPECIAL ORIGINAL JURISDICTIONf t 'P
TUESDAY, THE SEVENTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
: PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 7173 OF 2026^
Between:
Rev IsukapatT Syam Kumar, S/o Vidyanath, Aged 46, Parish pastor.
Transfiguration Lutheran Church, NearTeluguthalli statue.
Ukkunagaram, Visakhapatnam-530032,
Permanent resident of H. D. NO; 4-298/29/13, Bhanu Residency,
Beejapuri Township, Oak V^od School Vadda, Diwancherrvu. GSL
Medical College, Rajanagaram, East Godavari Andhra Pradesh
533296.
Petitioner
AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Minority Welfdr^ Department, Velagapudi, Amaravathi , Guntur District,
Andhra Pradesh, 522237
2. The Honourable Chair^rson, State Minorities Commission , D.No 1-
436, 3 &4th Floor, M.R. Complex, Goutham Buddha Road, Mangalagiri
Guntur District A.P. -5^2503,
3. The Andhra Evangelical Lutheran Church'^ELC), A Society registered
under the provisions of the Societies Act XXI of 1860 (Registered NO:
2/ 1932), Represented by its Controller, Having its Office at D. No 5-98
60, Becker Compound, Father Heyer Road, Brodipet Guntur, Andhra
Pradesh, 522002. Post Box NO205
4. The Controller, The Andhra Evangelical Lutheran Church (AELC), D. No
5-98-60, Becker Compound, Father Heyer Road, Brodipet, Guntur,
Andhra Pradesh, 522002,
5. The Administrator, The Andhra Evangelical Lutheran Church (AELC), D.
No 5-98-60, Becker Compound, Father Heyer Road, Brodipet, Guntur,
Andhra Pradesh, 522002. Post Box NO 205, Guntur
Respondents
WHEREAS the Petitioner above named through his Advocate SRI C SUNIL KUMAFTrEDDY presented this 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 an appropriate writ, order or direction more particularly one in the nature of writ of Mandamus declaring the inaction of the 4th and 5th Respondents in not conducting the elections to the 3rd Respondent Church from Parish Church Councii (PCC) level in accordance with to the provisions of the constitution of the 3rd Respondent (AEL Church), procedure prescribed by the seven-member committee Report and in strict adherence to the Lutheran Church Minutes (LCM) vide No. 484 dated 06.03.2017 before issuing Notification for conducting elections at synod level as illegal, arbitrary, violation of law and consequently direct the 4th and 5th Respondents to conduct the elections to the 3rd Respondent Church from Parish Church Council (PCC) level in accordance with to the provisions of the constitution of the 3rd Respondent ( AEL Church), procedure prescribed by the seven-member committee Report and in strict adherence to the Lutheran Church Minutes (LCM) vide No. 484 dated 06.03.2017;^ AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri C SUNIL KUMAR REDDY, Advocate for the Petitioner, learned GP FOR MINORITY WELFARE for the Respondent Nos.1&2 directed issue of notice to the^Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
1. The Principal Secretary. State of Andhra Pradesh, Minority Welfare Department, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh, 522237
2. The Honourable Chairperson, State Minorities Commission, D.No 1-
436, 3 &4th Floor, M.R. Complex. Goutham Buddha Road, Mangalagiri, Guntur District A.P. -522503,
3. The Controller, Andhra Evangelical Lutheran Church (AELC), A Society registered under the provisions of the Societies Act XXI of 1860 (Registered NO: 2/1932), Having its Office at D. No 5-98-^, Becker Compound, Father Heyer Road, Brodipet, Guntur, Andhra Pradesh, 522002. Post Box N02o'5.
4. The Controll^ The Andhra Evangelical Lutheran Church (AELC), D. No 5-98-60, Becker Compound, Father Heyer Road, Brodipet, Guntur, Andhra Pradesh, 522002.
5. The Administrator, The Andhra Evangelical Lutheran Church (AELC), D. No 5-98-60, Becker Compound. Father Heyer Road, Brodipet, Guntur, Andhra Pradesh, 522002. Post Box NO: 205, Guntur are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before 31.03.20^, on which date the case stands posted for hearing.
The Court made the following ORDER:
"It is represented that similar issues raised are pending before the Hon'ble Division Bench with regard to clarifications sought in W.A. No. 1033 of 2023 and batch.
Post this matter along with W.P. Nos. 34952 of 2025 and W.P. No. 2514 of 2026.^-
Issue Notice to the Respondent(s).
Learned Counsel for the Petitioner is permitted to take out personal notice to the Respondent(s) by registered post with acknowledgment due and file proof of service.
Post on 31.03.2026.
SD/- MPRABHAKARA RAO DEPUTY REGISTRAR //TRUE COPY// SECTION Ork^R To,
1. The Principal Secretary, State of Andhra Pradesh, Minority Welfare Department, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh, 522237 (BY SPECIAL MESSENGER)^
2. The Honourable Chairperson, State Minorities Commission, D.No 1-436, 3 &4th Floor, M.R. Complex, Goutham Buddha Road, Mangalagiri, Guntur District A.P. -522503,
3. The Controller, Andhra Evangelical Lutheran Church (AELC), A Society registered under the provisions of the Societies Act XXI of 1860 (Registered NO: 2/1932), Having its Office at D. No 5-98- 60, Becker Compound, Father Heyer Road, Brodipet, Guntur, Andhra Pradesh, 522002. Post Box NO205.
4. The Controller, The Andhra Evangelical Lutheran Church (AELC), D. No 5-98-60, Becker Compound, Father Heyer Road, Brodipet, Guntur, Andhra Pradesh, 522002.
5. The Administrator, The Andhra Evangelical Lutheran Church (AELC), D. No 5-98-60, Becker Compound, Father Heyer Road, Brodipet, Guntur, Andhra Pradesh, 522002. Pgst Box NO; 205, Guntur (Addressee Nos.2 to 5 by SPEED POST- along with a copy of petition and affidavit)
6. One CC to SRI. C SUNIL KUMAR REDDY Advocate [OPUC]
7. Two CCs to GP FOR MtNORITY WELFARE .High Court Of Andhra Pradesh. [OUT]
8. The Section Officer, Writ (Non-Service) Section, High Court of Andhra Pradesh, Amaravati.
9. One spare copy Kj ( \.
\ \ HIGH COURT \ \, VN,J DATED:17/03/2026 POSTON 31.03.2026 NOTICE BEFORE ADMISSION WP.No.7173 of 2026 //o ^ " CJ> I ^