Sri Gondi Parshwanath Sarvodaya ... vs A.P. State Wakf Board,
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Telangana High Court

Sri Gondi Parshwanath Sarvodaya ... vs A.P. State Wakf Board, on 2 January, 2024

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

                   WIRE AT PARTY'S COSTS




TO


        1.

THE COMMISSIONER OF ENDOWMENTS, HYDERABAD, A.P.

2. THE ASST. COMMISSIONER OF ENDOWMENTS, GUNTUR, GUNTUR DISTRICT.

3. SRI SEETHA RAMA SWAMY TEMPLE, GORANTLA VILLAGE, REP.BY ITS EXECUTIVE OFFICER, GORANTLA, GUNTUR RURAL MANDAL, GUNTUR DISTRICT.

4. THE ADMINISTRATOR, (A.P.& ORRISA) SRI HAMPI VIRUPAKSHA VIDYARANYA MAHASAMSTHANAM, HAMPI, KARNATAKA STATE.

BY ORDER OF HIGH COURT DATED 13-10-2010 IN WPMP.NO. 32868 OF 2010 IN W.P.NO. 25749 OF 2010 FILED BY THE PETITIONERS VIZ; 1. ALLAM VEERAIAH 2. ALLAM LINGAIAH, WHILE DIRECTING THE REGISTRY TO POST THE MATTER AFTER THREE (3) WEEKS, IT IS ORDERED THAT THERE SHALL BE STAY OF ALL FURTHER PROCEEDINGS, PURSUANT TO THE JUDGMENT IN O.A.NO. 44 OF 1996 DATED 18-9-2010 ON THE FILE OF THE A.P.ENDOWMENTS TRIBUNAL, HYDERABAD, INCLUDING EVICTION OF THE PETITIONERS FROM THE PETITION SCHEUDLE PROPERTY AN EXTENT OF AC. 0.92 ½ CENTS OUT OF AC. 3.75 CENTS IN D.NO. 53/1B SITUATED AT GORANTLA VILLAGE, GUNTUR RURAL MANDAL, GUNTUR DISTRICT, FOR A PERIOD OF FOUR (4) WEEKS. - ORDER FOLLOWS

HIGH COURT

WPMP.NO. 32868 OF 2010 IN W.P.NO. 25749 OF 2010

For ASSISTANT REGISTRAR