JAYASHANKAR Vs. UMMATHURU URUKATESHWARI AMMANAVARA TEMPLE

JUDGEMENT

(1.) These two appeals have been filed by the appellants challenging the order dtd. 18/1/2024 passed by the learned Single Judge in two writ petitions being WP No.14910/2021 c/w WP No.6956/2022, whereby the learned Single Judge has allowed the petitions by stating in paragraph No.20 as under:

(2.) Suffice to state, the aforesaid two writ petitions were filed (i) challenging the order dtd. 10/3/2022 (in WP No.6956/2022) passed by the appellant No.1 (in WA No.209/2024) and (ii) for a direction to Tahsildar to implement the direction issued by this Court in WP No.21934/2016 dtd. 9/11/2017. It may be stated here that both the writ petitions were filed by respondents No.1 and 2 in both the appeals.

(3.) The facts, as noted by the learned Single Judge are, respondent No.1 is a Trust registered through registered deed dtd. 24/11/2014.