Telangana High Court
Nelluri Basaveswara Rao vs State Of ... on 25 June, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI
Writ Petition (PIL) No.96 of 2016
ORDER:
(Per the Hon'ble the Chief Justice Alok Aradhe) Mr. J.Konda Reddy, learned counsel represents Mr. M.Damodar Reddy, learned counsel for the petitioner.
Mr. Sridhar Reddy Pottigari, learned Special Government Pleader attached to the office of the learned Advocate General for the State of Telangana appears for respondents No.1 to 3.
Mr. Avinash Desai, learned Senior Counsel appears for Mr. Pranav Munigela, learned counsel for respondent No.4.
2. In this petition filed as Public Interest Litigation (PIL), the petitioner has prayed for the following relief:
"For the reasons stated in the accompanying affidavit, the petitioner prays this Court to issue an order or direction, more particularly, one in the nature of Writ of Mandamus declaring the action of the respondents in not considering the representation dated 30.06.2016, submitted by ::2::
the petitioner for removal of ineligible hereditary or founder trustees for the temples of the Endowment Department contrary to Section 87(1)(h) r/w Explanation-1 to Section 17(1) of Act 30 of 1987 and contrary to the judgment of Hon'ble High Court in C.M.A. No.590/2012 dated 23.07.2014, as confirmed by the Hon'ble Supreme Court in SLP (Civil) No.32792/2014 dated 08/12/2014 as illegal, unlawful and contrary to law and consequently, direct the respondents to take immediate steps to remove all ineligible founder or hereditary trustees, who were appointed to the Board of Trustees of the temples under the control of Endowments Department contrary to the provisions of the above Act and contrary to the above judgment of Hon'ble High Court and Hon'ble Supreme Court of India."
3. Learned counsel for the parties jointly submit that the issue involved in this WP(PIL) is squarely covered by order dated 02.05.2018, passed by this Court in C.R.P.No.4596 of 2017, which was upheld by the Supreme Court vide order dated 30.04.2024, passed in SLP(Civil).No.18391 of 2018.
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4. In view of aforesaid submission, the WP(PIL) is dismissed. No costs.
As sequel, miscellaneous petitions, pending if any, stand closed.
__________________ ALOK ARADHE, CJ ________________________ ANIL KUMAR JUKANTI, J Date: 25.06.2024 LUR