D Md Ashfaq vs The State Of Andhra Pradesh
2021 Latest Caselaw 2973 AP

                              HIGH COURT OF ANDHRA PRADESH

                       MAIN CASE No.: WP.No.16612 of 2021

                                      PROCEEDING SHEET

Sl.                                                                                   OFFICE
        DATE
No                                              ORDER                                  NOTE


1     10.08.2021   AVSS, J
                                      W.P. No.16612 of 2021
                         Rule nisi. Call for records.
                         Notice returnable in four weeks.
                                         I.A. No.1 of 2021
                         Sri    Sk.Kareemulla,       learned   standing   counsel,
                   takes notice for the 4th respondent.

It is submitted by the learned counsel for petitioner that the issue in the present writ petition is no longer res integra in view of the judgment of the common High Court in W.P. Nos.1315 and 14547 of 2017, dated 21.07.2017. In the said judgment, the common High Court had set aside the auction of the Hundi, Neem tree Hundi, Chirog batti, Oodi, Vehicle Fateha and Pottelu Jubah and further consequential proceedings, as those are part of the religious functions.

Having regard to the above judgment, there shall be stay of auction only to the extent of item No.1 of the impugned auction notice dated 07.07.2021 i.e., Hundi collection with Nazars. It is made clear that auction in respect of other items may go on.

_____ AVSS,J SS WP.No.3708 of 2020