Bobbili Appala Swamy vs Sri Bala Venkateswara Swamy Vari Temple
2024 Latest Caselaw 4577 AP

Andhra Pradesh High Court - Amravati

Bobbili Appala Swamy vs Sri Bala Venkateswara Swamy Vari Temple on 20 June, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMA

THURSDAY, THE TWENTIETH DAY OF JUNE

TWO THOUSAND AND TWENTY FOUR

SPRESENT:
THE HONOURABLE DR JUSTICE k MANMADHA RAG
iA No. 1 OF 2024
iN
CMA NO: 238 OF 234

Between:

Bobbil Appala Swamy, S/o Ramanna, Aged 40 years, Rio Door No. ig
16/2, Maruthi Nagar, Shagyalakshrni Peta 7 adepalliigudem, West Godayan
district.

._ Appellant/Respondant

AND

1. Sn Bala Venkateswara Swamy Vari Temple, Tallamudunurupady,

Tadepaliigudem, West Gedavar District, Rep. by its, Executive Officer,

2. The Assistant Cammissioner, Endowments, Depariment, Ehuru, West

Godavari District
.. Respondents/Petitieners

Petiion under Section 154 oF CPO js fled praying fhat in the

circumstances stated in the Memorandum of grounds filed in Support of the

pelition, the High Court may be pleased fo suspend the decree and judgment
dated 11-10-2023 In OLA No S17 of 2042 passed by the learnad AP.
Endowments Tribunal, Amaravatl -- Pedakakan, Fending oisposal of
CMA No. 238 of 2024, on the file of the High Court.

The petition caming on for hearing, Upon perusing the Petition and the

alidavit fled in support thereof and the earlier orders of the High Court dated.

03.04, 2024, 2 O1.05.2024. made herein and Upon hearing the arguments of


OREV SATYANARAYANA NERXKANT] Advocate for the Petitioner, the Court

mace the follswing

a

ORDER:

Fostan O07 20234.

inferim order granted earlier is extended dH the next date of

hearing.

str K SRINIVASA RAS {TRUE COPY! ASSISTANT REGISTRAR PRU COPS oe

For é seCTioN OFFICER

v. The Andhra Pradesh Endowments Tribunal, Amarayvall ~ Pedakakant. Ssuntur District

é. One CC to SREY SATYANSRAYANA NEKKANT! Advocate PORUC]

3. One spare capy

NiGH COURT

Or KMR,J

DATED 20.08.2024,

NOTE: POST ON 04.07.2024.

ORDER

iA No. 1 OF 2024 IN CMA NO: 238 OF 2034

INTERIM ORDER EXTENDED