DONTHUKURTHI SRIKANTH SHARMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal, under Clause 15 of Letters Patent, is filed by the appellant/writ petitioner questioning the order, dtd. 4/1/2022, passed in Writ Petition No.162 of 2022 where under the appointment of respondent No.5 as a single Trustee was suspended but allowed him to continue to discharge the functions of an Executive Officer for the temple pending further orders.

(2.) For the sake of convenience, the parties will be hereinafter referred to as arrayed before the learned single Judge.

(3.) The writ petitioner filed the writ petition challenging the action of respondent No.3 in appointing respondent No.5 as single trustee vide proceedings in Rc.No.A1/2316/2021/ADM, dtd. 3/1/2022, to Sri Butchi Rama Lingeswara Swamy Temple, Official Colony, Visakhapatnam Town and District as illegal and arbitrary.