G. HARI KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) "Let the respondents may proceed with the auction but not to finalise the same. Post after ten (10) days for filing counter". : Ae a Sd/-K, TataRao : {TRUE COPY// ' Sec. : OFFICER Wr mwewe ee o. To, 1. The Principal Secretary, Revenue (Endowments) Department, State of Andhra Pradesh, Secretariat, Velgapudi, Amaravathi, Guntur District.

(2.) The Assistant Commissioner, Endowments Department, Eluru, West Godavari District.

(3.) The Executive Officer, Sri Ramalingeswara Swamy Devasthanam, Ambarupet Village, Bhimadolu Mandal, West Godavari District, (Addresses 1 to 3 by RPAD) NO OV One CC to SRI D V SASIDHAR Advocate [OPUC] Two GCs to GP FOR ENDOWMENTS, High Court of Andhra Pradesh. One CC to SRI K.MADHAVA REDDY, Standing Counsel [OPUC] One spare copy [OUT] HIGH COURT DRJ dtd.:10/06/2021 POST AFTER TEN DAYS ORDER WP:No.10916 of 2021 DIRECTION