LAWS(APH)-2021-3-168

KANAKA MAHALAKSHMI AMMAVARI TEMPLE Vs. K. SATYANARAYANA

Decided On March 04, 2021
Kanaka Mahalakshmi Ammavari Temple Appellant
V/S
K. Satyanarayana Respondents

JUDGEMENT

(1.) Heard Mr.Kasa Jagan Mohan Reddy, learned Special Government Pleader attached to the office of Advocate General, representing Mr.K.Madhava Reddy-Standing Counsel for Endowments, for the appellant.

(2.) Also heard Mr.M.Pitchaiah, learned counsel appearing for the respondent No.1, Ms.P.Rajani, learned G.P. for Endowments, appearing for respondents No.2 to 5.

(3.) I.A.No.1 of 2019 is filed for condonation of delay of 143 days in filing the present appeal. The reason for delay is sought to be explained at paragraph No.5 of the petition, which reads as follows: