SANKURI YADAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THESE two writ petitions are filed by one sankuri Yadaiah, the founder trustee of sri Padmavathi Venkateswaraswami Temple, kushaiguda.

(2.) W. P. NO. 984 of 2007 is filed seeking a declaration that the order passed by the first respondent-Government of Andhra Pradesh dated 22-12-2006 keeping in abeyance its earlier order dated 08-12-2006 wherein the proceedings against the petitioner for removal as founder trustee as well as the Chairman of the temple were dropped as arbitrary and illegal.

(3.) W. P. NO. 1364 of 2007 is filed seeking a declaration that the order passed by the commissioner of Endowments dated 05-12-2006 fixing rotation among the founder family members of the temple in question for considering them as Chairman of the Board of Trustees as arbitrary and illegal.