Karnati Poli Reddy, vs The Assistant Commissioner,
2024 Latest Caselaw 10292 AP

Andhra Pradesh High Court - Amravati

Karnati Poli Reddy, vs The Assistant Commissioner, on 14 November, 2024

                                           1

 APHC010336502015
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                                [3310]
                            (Special Original Jurisdiction)

            THURSDAY ,THE FOURTEENTH DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                         WRIT PETITION NO: 8273/2015

Between:

Karnati Poli Reddy,                                                   ...PETITIONER

                                        AND

The Assistant Commissioner and Others                           ...RESPONDENT(S)

Counsel for the Petitioner:

   1. P V S S S RAMA RAO

Counsel for the Respondent(S):

   1. GP FOR ENDOWMENTS (AP)

 The Court made the following:


 ORDER

This writ petition is filed under Article 226 of the Constitution of India

seeking the following relief:-

"..to issue a Writ or Order or Direction more in the nature of Writ of Mandamus or any other appropriate order by declaring the action of the first and second respondents in not passing the orders on the representations of the petitioner dt 08.09.2014 and 13.12.2014 as illegal and arbitrary and

consequentially direct the respondents to appoint the applicant as trustee of Sri Kodanda Rama Swamy Temple, Pandillapalli Village, Besthavaripet Mandal Prakasam District by passing orders on the representations of the petitioner dt 08.09.2O14 and dt 13.12.2014 on the basis of the judgment in C.M.A.No 590 of dt 23.07.2014 and pass..."

2. None appears for the petitioner. Learned Assistant Government

Pleader for Endowments is present.

3. On hearing, learned Assistant Government Pleader appearing for

the respondents submits that this Court on 09.04.2015 has passed an interim

order and requests to make the said interim order as absolute. The interim

order granted by this Court on 09.04.2015 reads as follows:-

Rule Nisi. Call for records.

Notice returnable in four weeks.

Heard learned counsel for the petitioner. There shall be interim direction as prayed for".

4. In view of the request made by the learned Assistant Government

Pleader and as the interim relief and the main relief sought in this Writ Petition

are one and the same, this Court deems it fit to dispose of the writ petition

while making the interim order dated 09.04.2015 as absolute, directing

Respondent Nos.1 and 2 to pass orders on the representation of the petitioner

dated 08.09.2014 and 13.12.2014 by taking into consideration the Judgment

rendered in C.M.A.No.590 of 2013, dated 23.07.2014.

5. With the above directions, the Writ Petition is disposed of. There

shall be no order as to costs.

As a sequel, miscellaneous applications pending, if any, shall stand

closed.

_________________________ DR. K. MANMADHA RAO, J.

Date: 14.11.2024 TM