Unknown vs Heard Sri Kasa Jagan Mohan Reddy
2023 Latest Caselaw 4105 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No.C.C.No.1688 & 1694 of 2021
                                  PROCEEDING SHEET

Sl.                                                                              Office
No      DATE                               ORDER                                 Note
14    06.09.2023   RRR, J

                           Heard Sri Kasa Jagan Mohan Reddy, learned
                   counsel for the respondents, at length.

Sri Kasa Jangan Mohan Reddy would argue that the power of exemption granted to the Government under Section 154 of the Endowments Act is restricted to grant exemption to charitable institutions and charitable endowments only. He would submit that the Government does not have power to grant exemptions to any Religious Institutions, Endowments under Section 154 of the Endowments Act.

He seeks further time to place Judgments which may be available in support of this contention.

Post on 22.09.2023.

_________ RRR, J

RJS