Sri Nuthalapati Damodar Naidu, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1459 AP

         IN THE 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.490 of 2019

                         (Through video conferencing)

Nuthalapati Damodar Naidu, and others                                ... Appellants

                                      Versus

The State of Andhra Pradesh, Revenue
(Endowments) Department, Secretariat,
Velagapudi, Amaravathi, rep. by its
Principal Secretary, and another                                   ... Respondents

Counsel for the appellants              :      Mr. D.V. Sasidhar

Counsel for respondent No.1             :      G.P. for Endowments
Counsel for respondent No.2             :      Mr. G. Ramana Rao, S.C.


                                 JUDGMENT (ORAL)

Dt:08.03.2021

(ARUP KUMAR GOSWAMI, CJ)

Heard Mr. D.V. Sasidhar, learned counsel for the appellants, learned

Government Pleader for Endowments for respondent No.1 and

Mr. G. Ramana Rao, learned standing counsel for respondent No.2.

Mr. D.V. Sasidhar submits that the term of the non-hereditary

trustee of respondent No.2-temple had expired and, therefore, the Writ

Appeal has become infructuous.

In view of the above submission, the Writ Appeal is dismissed as

infructuous.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J MRR