RAGHAVENDRA SWAMY MUTT Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The above writ petition is filed seeking the following relief:

(2.) (a) The Manager of the Petitioner-Mutt deposed to the affidavit. Averments, in brief, in the affidavit are that Sri Raghavendra Swamy Mutt, Mantralayam is the institution propagating Dwaita Philosophy to its disciples all over the country as ordained by the Gurus of the Mutt. The Mutt exists since 352 years. The Mutt is located in the local limits of the Mantralayam village, Kurnool District. The Mutt has got innumerable number of devotees all over the world and as such influx of the devotees visiting the Mantralayam to have the Moola Brindavana" darshan of Sri Raghavendra Swamy is increased and runs in lakhs. Since visiting of disciples to the Mutt has been increased considerably, the Mutt authorities are finding it difficult to provide rooms, guest houses to accommodate them. In order to provide facilities, the Mutt authorities identified the land in S.No.64/1 of an extent of Ac.1.19 cents, very nearer to the Mutt, over which a guest house for tourists constructed by the department of Roads and Buildings (R and B) department exists. In fact, the land identified by the Mutt, originally belonged to the Mutt.

(3.) The prayer sought for in the writ petition is in not implementing the agreement of exchange of land as per G.O.Ms.No.10, Revenue (Endts.II) Department dtd. 8/1/2021. The matter was listed on 2/5/2023, 13/6/2023 and 19/6/2023. At request of learned Assistant Government Pleader for Endowments, the matter was listed on 26/6/2023.