VEDANTAM VENKATACHARYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Petitioner in the affidavit contended that the petitioner has been performing archakatvam services hereditarily in the 3rd respondent Temple from 1974. The Temple was brought under the purview of Endowments Department before Act 30 of 1987. Petitioner filed suit O.S.No.491 of 1989 on the file of the I Additional Munsif Judge, Kovvuru and the trustees proposed to conduct public auction to license for collection of coconut all these years. The said suit was decreed.

(3.) Heard Sri D.V.Sasidhar, learned counsel for the petitioner, Sri M.Vidyasagar, learned counsel for Respondent No.4 to 8, Sri Venkat, learned Assistant Government Pleader for Respondent Nos.1 and 2 and Ms.Vandana, learned counsel representing learned Standing Counsel for Respondent No.3.