SOCIETY FOR VIBRANT Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Appeal, under Clause 15 of the Letters Patent, has been preferred against the order impugned, dtd. 16/9/2025, passed in W.P.No.25073 of 2025.

(2.) It appears that the land belonging to Sri Venkateswara Swamy Temple, Godugupeta, Machilipatnam, Krishna District, measuring approximately Ac.35.00 cents is sought to be given to the appellant herein for a period of 56 days on payment of Rs.45,00,000.00. The purpose for granting this permission for the limited period is for enabling the appellant to conduct an exhibition. The Executive Officer of the Temple having considered the desirability and the resolution passed by the Trust Board agreed to offer the land in question on payment of the license fees as stated hereinabove to the appellant herein.

(3.) It is not out of place here to mention that there were tenants who were already in possession of various parcels of land constituting this plot of Ac.35.00 cents to whom the appellant claims were paid separate sums of money in accordance with various agreements that were individually executed between the appellant and the said tenants.