AKILA BHARATHA SRISAILA KSHETRA BHAGIRATHA VADIYARAJULA NITYA ANNADANA SATRAM DONORS ASSOCIATION Vs. STATE OF A.P.

JUDGEMENT

(1.) The writ petition is filed assailing the proceedings of the 5 th respondent dtd. 24/7/2025, by which, in order to resolve the disputes between two rival groups of the management committee, a meeting was convened to constitute an ad-hoc executive committee.

(2.) Heard Sri Kambhampati Ramesh Babu, learned counsel for the petitioners, learned Assistant Government pleader for Endowments appearing for the respondent Nos.1 to 4 and Sri T.Venu Gopal, learned Standing Counsel for respondent No.5.

(3.) It is contended that the 1st petitioner association is a registered association under the provisions of The Andhra Pradesh Societies Registration Act, 2001. The 2nd petitioner was elected as president of the 1st petitioner association on 10/4/2025.