H H ARJUN DOSS MAHANT DISCIPLE OF GURU DEVENDER DASS SRI SWAMY HATHIRAMJI MATH TIRUMALA TIRUPATI Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) The petitioner in these two Writ Petitions is the Mahanth of Sri Swamy Hathiramji Mutt Tirumala Tirupati.

(2.) W.P.No.4326 of 2002 has been filed aggrieved by the action of the Commissioner of Endowments, A.P., Hyderabad in continuing the Special Grade Deputy Collector appointed by the Government as the Custodian for managing the secular affairs of Sri Swamy Hathiramji mutt including administration of its properties.

(3.) During the pendency of the said writ petition the Government of A.P. passed an order dated 10-07-2003 setting aside the proceedings of the Commissioner dated 6-7-2000 whereunder permission was accorded to the petitioner to succeed to the office of the mathadhipathi of Sri Swamy Hathiramji Mutt. The said order dated 10-07-2003 is under challenge in W.P. No.14856 Of 2003.