Potturi Venkata Suresh vs The State Of Andhra Pradesh
2023 Latest Caselaw 3562 AP

 IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

     THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

             WRIT PETITION No.17713 of 2023

Potturi Venkata Suresh, S/o Satyanarayana, aged about 57
years, Occ: Archaka, R/o 7-28-105/2, Shivalayam Campus,
Ganganammapet, Tenali, Guntur District and another.

                                                    ... Petitioners
                              Versus

The State of Andhra Pradesh, Rep. by its Principal Secretary
Revenue (Endowments) Secretariat, Velagapudi, Guntur and
six others.
                                             ... Respondents

Counsel for the petitioners            : Sri M.R.S. Srinivas

Counsel for respondents                : Government Pleader
                                         for Endowments R1 to
                                         R5 and Standing
                                         Counsel for R6

                              ORDER:

The grievance of the petitioners is that O.A.Nos.479 and

541 of 2017, filed by the petitioners and respondent No.7

respectively are not disposed of by Endowments Tribunal,

though the matters were reserved for judgments.

2. Petitioners herein along with two others filed

O.A.No.479 of 2017 to declare proceedings Rc.No.A8/4228

/13, dated 23.08.2014 issued by Deputy Commissioner of

Endowments, Guntur as null and void and other reliefs.

Respondent No.7 herein filed O.A.No.541 of 2017 to declare

him as hereditary Archaka. Both the O.As. were clubbed and

evidence was recorded.

SRS,J W.P.No.17713 of 2023

3. As seen from the docket proceedings filed along with

the writ petition, arguments were concluded and matter was

reserved on 02.11.2022. As per Rule 22 of the A.P. Charitable

and Hindu Religious Institutions and Endowment Tribunal

Rules, 2009, Tribunal shall pass orders within thirty days

from the date of conclusion of hearing or in exceptional cases,

Tribunal can fix a date for pronouncement of orders,

however, the period shall not exceed sixty days from the date

of conclusion of hearing.

4. In view of the above, since O.As. were reserved for

orders, the Endowment Tribunal/respondent No.2 shall

dispose of O.A.Nos.497 and 541 of 2017 within a period of

four weeks from the date of receipt of a copy of this order,

strictly in accordance with law.

5. With the above direction, this writ petition is disposed

of. No costs.

As a sequel, all the pending miscellaneous petitions shall stand closed.

_________________________ SUBBA REDDY SATTI, J Date: 19.07.2023 ikn

SRS,J W.P.No.17713 of 2023

THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

WRIT PETITION No.17713 of 2023

Date : 19.07.2023

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