ABDUL KHADEER Vs. SUNKU VENKATA SUBBAIAH CHOULTRY

JUDGEMENT

(1.) The petitioner seeks writ of mandamus declaring the order of the A.P. Endowments Tribunal, Amaravathi at Pedakakani in O.A.No.109 of 2019, dated 09.01.2020, as bad, illegal, arbitrary and contrary to Section 83 of the Andhra Pradesh Charitable and Hindu Religious Institutions & Endowments Act, 1987 (for short, 'Endowments Act') and for a consequential direction to set aside the said order.

(2.) The factual matrix of the case is thus:

(3.) Heard learned counsel for petitioner, Sri M.Vidyasagar, Sri G.Ramana Rao, learned standing counsel for 1st respondent and learned Government Pleader for Endowments representing on behalf of respondents 2 and 3.