B SREEKANTH ANANTHAPUR DISTRICT Vs. STATE OF AP

JUDGEMENT

(1.) This writ petition is filed seeking a declaration that the alleged inaction on the part of the respondents in reconstituting the Executive Council of the 2nd respondent University as arbitrary and illegal.

(2.) I have heard the learned Counsel for both the parties and perused the material available on record including the counter-affidavits filed on behalf of the 1st respondent and respondents 2 & 3.

(3.) The 2nd respondent University was established under the Sri Krishnadevaraya University Act, 1981 and subsequently on the enactment of the A.P. Universities Act, 1991, Sri Krishnadevaraya University Act, 1981 stood repealed and as per Section 4 of the A.P. Universities Act, 1991, the said University is deemed to have been established and incorporated under the A.P. Universities Act, 1991.