Andhra Pradesh High Court - Amravati
Vasamsetty Durga Rao. vs The Assistant Commissioner, on 21 September, 2021
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.Nos.20750 & 20761 of 2021
COMMON ORDER:
In similar circumstances this Court had disposed of W.P.No.10004
of 2021 and batch on 24.08.2021. The operative portion of the judgment
reads as follows:
"The orders dated 23.03.2021, passed by the Endowment
Tribunal, in I.A.No.1095 of 2019 in O.A.No.498 of 2019;
I.A.No.1097 of 2019 in O.A.No.499 of 2019; I.A.No.1099 of 2019
in O.A.No.500 of 2019; I.A.No.1103 of 2019 in O.A.No.502 of
2019; I.A.No.1105 of 2019 in O.A.No.503 of 2019; I.A.No.1107 of
2019 in O.A.No.504 of 2019; I.A.No.1109 of 2019 in O.A.No.505
of 2019; I.A.No.1111 of 2019 in O.A.No.506 of 2019; I.A.No.1113
of 2019 in O.A.No.507 of 2019; I.A.No.1115 of 2019 in
O.A.No.508 of 2019; I.A.No.1117 of 2019 in O.A.No.509 of 2019;
I.A.No.1119 of 2019 in O.A.No.510 of 2019; I.A.No.1121 of 2019
in O.A.No.511 of 2019; I.A.No.1125 of 2019 in O.A.No.513 of
2019; I.A.No.1129 of 2019 in O.A.No.515 of 2019; I.A.No.1131 of
2019 in O.A.No.516 of 2019; I.A.No.1133 of 2019 in O.A.No.517
of 2019; I.A.No.1135 of 2019 in O.A.No.518 of 2019; I.A.No.1137
of 2019 in O.A.No.519 of 2019; I.A.No.1139 of 2019 in
O.A.No.520 of 2019; I.A.No.1141 of 2019 in O.A.No.521 of 2019;
I.A.No.1143 of 2019 in O.A.No.522 of 2019; I.A.No.1145 of 2019
in O.A.No.523 of 2019; I.A.No.1147 of 2019 in O.A.No.524 of
2019; I.A.No.1149 of 2019 in O.A.No.525 of 2019; I.A.No.1151 of
2019 in O.A.No.526 of 2019; I.A.No.1155 of 2019 in O.A.No.528
of 2019; I.A.No.1159 of 2019 in O.A.No.530 of 2019; I.A.No.1163
of 2019 in O.A.No.532 of 2019; I.A.No.1165 of 2019 in
O.A.No.533 of 2019; I.A.No.1167 of 2019 in O.A.No.534 of 2019;
I.A.No.1169 of 2019 in O.A.No.535 of 2019; I.A.No.1171 of 2019
in O.A.No.536 of 2019; I.A.No.1173 of 2019 in O.A.No.537 of
2019; I.A.No.1175 of 2019 in O.A.No.538 of 2019; I.A.No.1177 of
2019 in O.A.No.539 of 2019; I.A.No.1179 of 2019 in O.A.No.540
of 2019; I.A.No.1181 of 2019 in O.A.No.541 of 2019; I.A.No.1183
of 2019 in O.A.No.542 of 2019; I.A.No.1185 of 2019 in
O.A.No.543 of 2019; I.A.No.1215 of 2019 in O.A.No.555 of 2019;
2 RRR,J
W.P.Nos.20750 & 20761 of 2021
I.A.No.1225 of 2019 in O.A.No.560 of 2019; I.A.No.1229 of 2019
in O.A.No.562 of 2019 are set aside and the I.As are remanded
back to the Endowment Tribunal.
The I.A.s shall be disposed of along with the main O.A.s
wherein the issue of maintainability of the above O.A.s shall be
decided along with the merits of the main case after a full fledged
enquiry into the main O.A.s."
Following the same, these writ petitions are disposed of setting
aside the orders passed in I.A.No.1101 of 2019 in O.A.No.501 of 2019
and I.A.No.1123 of 2019 in O.A.No.512 of 2019 on the file of the A.P.
Endowments Tribunal, Amaravati at Pedakakani and remanding the same
to the Endowments Tribunal.
The I.A.s shall be disposed of along with the main O.A.s wherein
the issue of maintainability of the above O.A.s shall be decided along with
the merits of the main case, after a full fledged enquiry into the main
O.A.s.
As a sequel, pending miscellaneous petitions, if any, shall stand
closed. There shall be no order as to costs.
_________________________
R. RAGHUNANDAN RAO, J.
21st September, 2021
Js.
3 RRR,J
W.P.Nos.20750 & 20761 of 2021
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.Nos.20750 & 20761 of 2021
21st September, 2021
Js.
