VANKADARI RAMU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Prabhala Rajasekhar, learned counsel for the petitioner, the learned Government Pleader for Endowments, Smt.P.Rajani, appearing for the respondent Nos.1, 2, 3 and 5, and Sri G.Ramana Rao, learned Standing Counsel for the fourth respondent-temple.

(2.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief:

(3.) In response to the public auction notification issued by the Executive Officer of the fourth respondent-temple, petitioner herein participated in the public auction on 18.02.2019 and emerged as a successful bidder. Subsequently, the Deputy Commissioner of Endowments, Kurnool, vide Lr.No.B2/2172/2019/Adm., dated 11.11.2019, sought approval of the Commissioner of Endowments, Kurnool. Vide proceedings in R.Dis.No.M1/COE-19024 (32)/5/2018-M SEC-ENDOWMENTS, dated 23.01.2020, the office of the Commissioner of Endowments accorded approval for the lease in favour of the petitioner.