Sri Ahobila Mutt Parampara Adheena, vs The State Of Andhra Pradesh, on 3 February, 2021

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Andhra Pradesh High Court - Amravati

Sri Ahobila Mutt Parampara Adheena, vs The State Of Andhra Pradesh, on 3 February, 2021

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY, THE THIRD 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 Narasinha 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. AP.
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 |.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 and 06-01-2021 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:

weeks.

To SP Post on 10-02-2021 for hearing. Interim order granted earlier shall stand extended for a further period of three (3) ao Sd/-M.RameshBabu oie Orr TRUE COPYII SECTION OFFICER One CC to Sri P Sri Ram, Advocate [OPUC] _-- Two CCs to GP for Endowments ,High Court Of Andhra Pradesh. [OUT] One CC to Sri G. Ramana Rao, Standing Counsel [OPUC]_~ kwon = One spare copy *) fae , 2 "Lowe & 2 De ree :

cw SOR HIGH COURT RRR, J DATED: 03-02-2021 NOTE: POST ON 10-02-2021 FOR HEARING

1.A No.1 OF 2019 IN W.P.NO: 5105 OF 2019 INTERIM ORDER EXTENDED | Ya aw

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