SAMETHA PANDURANGA SWAMY TEMPLE AMARAVATHI VILLAGE GUNTUR DISTRICT Vs. PRINCIPAL SECRETARY TO GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole question to be answered in these writ petitions is whether an Executive Officer can be appointed in terms of Section 29 (5) (d) of the A.P. Charitable Hindu Religious Institutions and Endowments Act, 1987 ('1987 Act' for brevity) by the respondents to the petitioners'-temples, or not?

(2.) The petitioners-temples and/or charitable institutions or endowments herein are questioning:", the action of the Deputy Commissioner appointing a Person-in-,Management by passing an order in proceedings Rc.No.G2/46605/2001-23, dated 31-08-2001 to exercise the powers, perform the function and discharge the duties of Executive Officer of Sri Venkateswara S.T., Vykuntapuram (V), Amaravathi (M), and other Institutions, Guntur District in exercise of the powers vested in him under Section 29(5)(d) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987. For the purpose of convergence the facts leading to filing of these writ petitions are noticed from WP No. 19279 of 2001.

(3.) In this writ petition, the petitioner-temple inter alia prays for the following reliefs: