Andhra Pradesh High Court - Amravati
Sri Ghatrazu Sarvothama Rao, Guntur vs The Dy. Commissioner, Endowments 3 ... on 15 February, 2024
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010140742010
IN THE HIGH COURT OF ANDHRA PRADESH ::
AMARAVATI
(Special Original Jurisdiction)
[ 3233 ]
THURSDAY ,THE FIFTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 2276 OF 2010
Between:
1. SRI GHATRAZU SARVOTHAMA RAO, GUNTUR, S/o. G. Rama Rao R/o
FLT No. 9, Manikanta Towers, 3rd Line Ravindranagar, Guntur-6
...PETITIONER(S)
AND
1. THE DY COMMISSIONER ENDOWMENTS 3 OTHERS, Kothapet, Guntur
2. The Assistant Commissioner Endowments Department, Kothapet, Guntur
3. Ghatrazu Raghuram, S/o. Late . Venkateshwara Rao R/o D.No. 26-6-56, 3rd
Lane, Stambalagarum Guntur
4. Ghatrazu Narasimha Rao, S/o. Late G. Subba Rao R/o. D.No. 4-8-10/1, 7/5,
Arundelpet, Guntur
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased toissue writ or writs more particularly one in the nature of writ of
Mandamus declaring the Judgment passed by Honourable IV Additional District
Judge, Guntur in A.S.No. 64 of 2009 and A.S.No. 65 of 2009 dt. on 8-6-2009 and
its consequential proceedings No. A3/2372 and 1879/09 dt. 8-1-2010 issued by
the first and second respondents as illegal and arbitrary in nature consequently
permit the petitioner to continue as Member of the Founder Family to supervise
and administer the temple affairs as per the amended act and law prevailing as
on today and pass
I.A. NO: 2 OF 2010(WVMP. NO: 6148 OF 2010)
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
vacate the interim stay granted in WPMPNo.3040 of 2010 in WPNo.2276 of 2010
dated 5.2.2010
I.A. NO: 1 OF 2010(WPMP. NO: 3040 OF 2010)
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
stay all further proceedings passed by the Hon'ble IV Additional District Judge,
Guntur in A.S.No. 64 of 2009 and A.S.No. 65 of 2009 dt. on 8-6-2009 and its
consequential proceedings No. A3/2372 and 1879/09 dt. 8-1-2010 issued by the
first and second respondents and restrain all the respondents herein from
interfering with the temple administration and all other incidental affairs in the
interest and development of the temple as well as all development works in
progress on hand as per the provisons of Act 33 of 2007 consequently permit
this petitioner to proceed with the works on hand and pass
Counsel for the Petitioner(s): SRI. G SUDHA
Counsel for the Respondents: GP FOR ENDOWMENTS
Counsel for the Respondents: 2661/J SESHAGIRI RAO
The Court made the following:
In spite of posting the matter under the caption "for dismissal", there
is no representation for the petitioner.
2. On earlier occasions also i.e., on 18.12.2023, 28.12.2023 &
22.01.2024, there was no representation for the petitioner.
3. In view of the same, the Writ Petition is dismissed for default. Interim
order, if any, deemed to have been vacated. There shall be no order as to
costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand
closed.
______________________________
JUSTICE B KRISHNA MOHAN
Date: 15.02.2024
ANS
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 2276 OF 2010
Date: 15.02.2024
ANS
