VARANASI SARATH KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Sricharan Telaprolu, learned counsel for the petitioner, learned Assistant Government Pleader for Endowments,Smt. Anne Devi Subhashini, learned Standing Counsel for Endowments, Sri V.V.N.Narasimham, learned counsel for the respondent No.6 (W.P.No.6278 of 2023), Sri V.Venugopal, learned Senior Counsel appearing for Sri Kolla Venkateswarlu, learned counsel for the respondent Nos.5& 6 (W.P.No.15869 of 2022), Smt. Sireesha Rani Vallabhaneni, learned Standing Counsel for Municipalities.

(2.) The issue in both the writ petitions is common; therefore, the writ petitions are disposed of by way of a common order. For the sake of convenience, the parties as arrayed inW.P.No.6278 of 2023 are taken for reference.

(3.) Challenge in the Writ PetitionNo.6278 of 2023 is to the proceedings of the 3rdrespondent making a recommendation to the 2ndrespondent to grant exemption to the 6threspondent Sangham, from the provisions of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short, "the Act"), in terms of the provisions of the G.O.Ms.No.306, Revenue (Endts.II) Department, dtd. 5/11/2021. W.P.No.15869 of 2022 is filed for a direction to the respondents 2 and 3 to take control of the Mandapam which is under unauthorized control of the 6threspondent and facilitate the petitioner to construct the quarters.