Panyam Prasad Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 507 AP

           HIGH COURT OF ANDHRA PRADESH: AMARAVATI

       HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                 &
               HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                        WRIT APPEAL No.11 of 2020

                        (Through video conferencing)

Panyam Prasad Rao, S/o.Panyam Narayana                           ... Appellant

                                   Versus

The State of Andhra Pradesh, rep. by its
Secretary, Endowments Department,
Secretariat, Amaravathi, Guntur District, and another          ... Respondents


Counsel for the appellant               : Mr. Marri Venkata Ramana

Counsel for respondent Nos.1 & 2        : G.P., Endowments
Counsel for respondent No.3             : Mr.G.Ramana Rao, Stg. Counsel

                             JUDGMENT (ORAL)

Dt:29.01.2021

(ARUP KUMAR GOSWAMI, CJ)

Learned counsel for the appellant submits that the tenure of the

appellant as non-hereditary trustee in Sri Mahanandeeswara Swamy Vari

Temple, Mahanandi, Kurnool District, has expired and therefore, the writ

appeal has been rendered infructuous.

In view of the above submission, the writ appeal is disposed of as

infructuous.

Pending miscellaneous applications, if any, shall also stand disposed of.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR