N. GOVINDA SWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellants who are petitioners in the W.P.No.12609 of 2021, aggrieved by the order dtd. 16/7/2021 passed by the learned Single Judge, filed the present appeal on various grounds.

(2.) Heard Mr. M. Pitchaiah, learned counsel for the appellants and Ms. P. Rajani, learned Government Pleader for Endowments appearing for the respondents.

(3.) The writ petition is filed seeking to declare proceedings in Rc.No.DPCELL/COE-25030(31)/15/2021, dtd. 12/6/2021 of the 2nd respondent and the proceedings dtd. 13/6/2021 of the 4th respondent, as arbitrary, illegal, unconstitutional and violative of Articles 14, 25 and 26 of the Constitution of India and for a consequential direction to the respondents to recognize the petitioners as permanent and temporary Peethadhipaths/ Mathadhipaths respectively of Sri Mad Virat Pothuluri Veera Bhrahmendra Swamy Mutt (hereinafter referred to as 'the Mutt'), Kandi Mallayapalli Village, Brahmamgari Matham Mandal, Y.S.R.Kadapa District.