JUPUDI HANUMANTHA PRASAD Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) Heard Sri K.Vinay Kumar, learned counsel representing the writ petitioner, the learned Government Pleader for Endowments, Sri Satish Kumar and Sri Ravi Kondaveeti, learned counsel representing the respondents.

(2.) Jupudi Hanumantha Prasad, the writ petitioner, filed the present writ petition for a writ of Mandamus declaring the order issued in proceedings B/267/07, dated 24.03.2007, passed by the 4th respondent and the order passed by the 3rd respondent in Reference.No.7/07, dated 02.05.2007 (to the extent of it went against the petitioner) as illegal, arbitrary, contrary to record and violative of principles of natural justice, and consequently, direct the respondents nos.1 to 4 to re-examine the entire issue with relevant records and appoint Single Trustee for the subject Institution and to pass other suitable order.

(3.) Sri Vinay Kumar, learned counsel representing the writ petitioner, had taken this Court through the contents of the affidavit filed in support of the writ petition and also the respective stands taken in the counter affidavits and would maintain that even in the light of the reasons recorded in the impugned order, the same is liable to be quashed.