MALLIKARJUNA SWAMY KAMAKSHI TAYEE DEVASTHANAM Vs. S. BALASUBRAMANYAM

JUDGEMENT

(1.) This appeal is presented against an order dtd. 27/2/2020 passed by learned Single Judge in Writ Petition No.4907 of 2020.

(2.) At paragraph Nos.3 and 4 in the aforesaid order, it is recorded as follows :

(3.) In the aforesaid order, at paragraph No.2 it is noted that learned counsel for the petitioner and the Government Pleader for Endowments for the respondents were heard. The appeal is preferred by the respondent No.3 in the Writ Petition. On a query of this court as to whether the respondent No.3 was represented before the learned single judge, Mr.G.Ramana Rao, learned counsel for the appellant, very fairly submits that he was present when the impugned order was passed, but, he had sought time to obtain instructions.