ARJUN DASS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) This Appeal has been preferred assailing the final judgement of High Court of Andhra Pradesh (hereinafter, 'High Court') dtd. 9/5/2025 in CMA No. 538 of 2023, whereby order dtd. 24/11/2023 of the Dharmika Parishad, Endowments Department, Vijayawada, Andhra Pradesh (hereinafter, Dharmika Parishad'), G.O.Ms. No. 581 of 2023 dtd. 8/12/2023 under sec. 51(4) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (hereinafter, '1987 Act') by the Revenue (Endowments-II) Department, Government of Andhra Pradesh, as well as order dtd. 19/1/2024 were affirmed by the High Court.

(3.) In the present Appeal, the Appellant is the incumbent Mathadhipathi [Also known as Mahant] of Sri Swamy Hathiramji Mutt, Tirupathi, Andhra Pradesh (hereinafter, 'Mutt'), who is aggrieved by his removal from the post of Mathadhipathi of the Mutt as well as subsequent appointment of one Shri Om Prakash as interim Mahant or Fit Person. Respondent No. 1 is the State of Andhra Pradesh and Respondent No. 2 is the Dharmik Parishad. Respondent Nos. 3-5 are the Commissioner of Endowments, Regional Joint Commissioner of Endowments and the Mutt, respectively, whose action has been challenged.