(1.) HEARD Sri S. Subba. Reddy, representing Sri V. L. N. Gopala Krishna murthy, the learned Counsel for the petitioner, the learned Government Pleader for Endowments, Sri V. T. M. Prasad and sri A. Gopala Krishnamacharyulu, the learned Counsel representing the respondents.
(2.) THIS Court ordered notice before admission on 10. 9. 2007 and an order of status quo was made for a limited period. Subsequent thereto, the order of status quo was extended for further limited period. This court issued Rule nisi on 25. 10. 2007. The order of status quo already passed was extended for further limited period. The third respondent filed W. P. M. P. No. 2418 of 2007 and the second respondent filed W. V. M. P. No. 3065 of 2007. The petitioner also filed reply affidavit. The Counsel on record made a request for final disposal of the writ petition on the ground that no further pleadings need be put in. In the light of the same, the writ petition itself is being disposed of finally.
(3.) KHANDAVALLI Ramachandracharyulu, the petitioner, filed the present writ petition for a writ of mandamus declaring the notice i. e. Memo No. 1 of 2007, dated 3. 9. 2007, issued by the second respondent, as illegal, arbitrary, violative of principles of natural justice and violative of section 37 of the Andhra Pradesh Charitable and Hindu Religious Institution and endowments Act, 1987 (hereinafter referred to as 'the Act' for the purpose of convenience) and consequently, to set aside the notice referred to supra and pass such other suitable orders. The said Memo No. 1 of 2007, dated 3. 9. 2007 reads as hereunder: <FRM>JUDGEMENT_570_ALD4_2008Html1.htm</FRM>