Bellamkonda Satyanarayana vs Sri Bala Venkateswara Swamy Vari Temple
2024 Latest Caselaw 4575 AP

Andhra Pradesh High Court - Amravati

Bellamkonda Satyanarayana vs Sri Bala Venkateswara Swamy Vari Temple on 20 June, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV!

THURSDAY, THE TWENTIETH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
'PRESENT:

THE HONOURABLE DR JUSTICE K MANMADHA RAG
iA No. 1 OF 2024 |
in _
CMA NO: 244 OF 2034

Setween:
Dellamkonda Satyanarayana, S/o Narasimharac, Aged 51 years, Rio Ward
No. 21, Kobbarithota Tadepalligudem, West Godavari [Netrict.
| . Appellanl/Respondent
iPeliioner in CMA 244 OF 2024
on the Te of High Court)
AND
1. Sr Bala Venkateswara Swarmiy Vari Temple, Tallamudunurupadu,
Tadepatiigudem, West Godavari District. Rep. by fs. Executive Officer, -
a The Assistant Commissioner; Endowments, Department, Eluru, West
Godavari District,
. Respondents/Petitioners
(Respondents in-do-}
Petition under Section 181 CPC ie fled praying that in the
circumstances stated in the affidavit fled in support of the petition, the High
Court may be pleased to suspend the decree and judgment dated 117-710-2029
in OLA. No 382 of 2012 passed by "the learned AP. Endowrnents Trbunal,
Amaravall at Pedakakanl, pending disposal of CMA No S44 of 2024, an the

He of the High Court.

The Petition coming on for hearing, upon serusing the Pelitian and the

memorandum of grounds fled In support thereof and the earlier Order of the


High Court dated 03.04 2024 & 041,05. 2094 made herein and upon hearing
ihe arguments of Si ¥ SATYANARAYANA NEKKANTI, Advocate for the

Peltioner, the Court made the following
ORDER:

"Post on 04.07 2034,

inferim order granted earlier is extended HN the next date of hearing."

SO ce 3 PRASAD RAQ

i TRU E COPY!

"s4 a

1. The Andhra Pradesh Endeawments Tribunal, Amarayati ~ Pedakakani, Guntur District

One CC to SRI VY SATYANARAYANA NE RANT! Actvooate [OPUCI

3. One spare copy

Ia

HIGH COURT

DRLRMR,J

DATED: 20.08.2024

ORDER BOST ON 06.07 2024

& No. 1 OF 2024 N AWA NO: 244 OF 2024

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