Sri. Lakshmi Narayan Temple vs The State Of Telangana
2026 Latest Caselaw 555 Tel

Telangana High Court

Sri. Lakshmi Narayan Temple vs The State Of Telangana on 9 April, 2026

       HIGH COURT FOR THE STATE OF TELANGANA
                   AT HYDERABAD

 THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

            WRIT PETITION No.10402 OF 2026

                  DATE OF ORDER : 09.04.2026
Between:

Sri Lakshmi Narayan Temple,
Also known as Balramdas Muth,
Rang Mahal Raod,
Represented by its Mahant Sri Anand Das,
S/o. Late Mahant Mahesh Das, Aged 60 years,
Occ: Mahant of Laxmi Narayan Temple,
R/o.4-7-117, Rang Mahal Road,
Putli Bowli Koti, Hyderabad.

                                                          .. Petitioner
        And

The State of Telangana,
Represented by its Principal Secretary,
Endowments Department,
Secretariat Buildings, Saifabad,
Hyderabad and two others
                                                          .. Respondents

ORDER:

This writ petition is filed with the following prayer:

"...to issue a Writ of Mandamus to declare the action of Respondents particularly Respondent No.2 in issuing proceedings in RC.noA2/11333/2025, dated 30.08.2025, the action of the 3rd Respondent in issuing proceedings in Lr. /SLNST/2026-1, dated 14.01.2026 as illegal, arbitrary, violative of principles of natural justice and consequently set aside the same as unsustainable in the eyes of law and consequently forbear the Respondents from interfering with the affairs of the Petitioner temple and pass such other order or orders..."

JAK, J WP_10402_2026

2. Learned counsel for petitioner, on instructions, seeks

permission of this Court to withdraw the writ petition.

3. Permission is accorded.

4. Accordingly, the writ petition is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous Petitions, if any, pending in this writ

petition shall stand closed.

___________________________ ANIL KUMAR JUKANTI, J Date: 09.04.2026 KRR

JAK, J WP_10402_2026

THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

WRIT PETITION No.10402 of 2026

Date: 09.04.2026

KRR