Vishnubhatla Jayaprakash, vs The State Of Andhra Pradesh
2022 Latest Caselaw 3818 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. W.P.No.6426 of 2022

                    PROCEEDING SHEET
Sl. DATE                      ORDER                               OFFICE
No.                                                                NOTE
5.  07.07.2022 MGR,J

                    Learned   Government       Pleader      for
              Endowments appearing for the respondents

states that the writ petition is not maintainable following the common order dated 14.11.2018 passed by this Court in W.P.No.21677 of 2007 & batch, wherein it held that the Temples do not come within the purview of the provisions of Right to Information Act. The same is disputed by the learned counsel for the petitioner and seeks time to make his submissions with reference to the judgment of the Hon'ble Supreme Court.

Post on 12.07.2022 under the caption 'for Orders'.

_________ MGR,J anr