Janapati Radha Krishna Murthy, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1222 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       MAIN CASE No.W.P.No.30408 of 2021
                                        PROCEEDING SHEET

Sl.No     DATE                                                                                  Office
                                                    ORDER

Note 08.03.2022 RRR, J

I.A.No.1 of 2022 (On being mentioned)

A perusal of the order of the Endowments Tribunal shows that a finding had been given that the temple was constructed by the ancestors of the petitioner.

However, while recording this fact in paragraph-1 of the order, there was an inadvertent error in the judgment due to which it was observed that "the Endowments Tribunal did not give a finding that the temple was constructed by the ancestors of the petitioner".

Hence, it is necessary to correct this inadvertent error in paragraph-1 as "However, the Tribunal did give a finding that the Temple was constructed by the ancestors of the petitioner."

Accordingly this application is allowed and the Registry is directed to issue amended copy of the order.

_________ RRR, J

Js.