ANNAGANI YEDUKONDALU Vs. RAMESHWARA SWAMY VARI DEVASTHANAM

JUDGEMENT

(1.) W V M P No. 1791 of 2007 is filed to vacate the interim order dated 5. 6. 2007 made in WPMP No. 14125 of 2007 in WP. No. 11328 of 2007,.

(2.) AT the request of the Counsel on record, the writ petition is being disposed of finally.

(3.) SRI M. Vidyasagar, learned Counsel representing the writ petitioner had taken this Court through the contents of the affidavit and would submit that in the facts and circumstances of the case, relief prayed for in the writ petition to be granted.