Kothapalli Saibaba, vs The State Of Telangana, Rep By Its ...
2025 Latest Caselaw 2945 Tel

Telangana High Court

Kothapalli Saibaba, vs The State Of Telangana, Rep By Its ... on 10 March, 2025

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       THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

                WRIT PETITION No.31282 OF 2016

O R D E R:

This Writ Petition is filed under Section 226 of Constitution of India seeking the following relief/s:-

"... to issue an order or direction, more particularly, one in the nature of writ of mandamus,

(a) declaring the action of the respondents in not considering the petitioner for appointment as Hereditary trustee of 'Sri Yellamma Pochamma Temple, Balkampet, Hyderabad', though his ancestors founded the temple and their family was declared as Founder family members under the old Act of 1966 and new Act of 1987, as illegal and contrary to law; and also

(b) declare that the representation/application of the petitioner number as OA.No.124/2009 pending before the Deputy Commissioner, Endowments and later transferred to the Endowments Tribunal, as redundant being unnecessary in view of the provisions of Act 30 of 1987 and Judgment of this Hon'ble Court rendered in CMA.No.590/2012 dated 23.7.2014 reported in 2014(5) ALT 801;

(c) and pass such other order or orders ...".

2. Heard Mr.Y.Nagaiah, learned counsel representing

Ms.G.Bhanu Priya, learned counsel for the petitioner and

Mr.Mangilal Naik, learned Government Pleader for Endowments

appearing for respondents.

3. Learned counsel for the petitioner fairly submits that the

cause in this Writ Petition doesn't survive for adjudication and

seeks to dismiss this Writ Petition as infructuous.

4. Learned Government Pleader for Endowments takes no

objection to the same.

5. Recording the submissions of both the learned counsel, this

Writ Petition is dismissed as infructuous.

Miscellaneous Petitions, pending if any, shall stand closed.

_____________________ E.V. VENUGOPAL, J Date: 10.03.2025 ESP