VENKATESH Vs. THE PRINCIPAL SECRETARY, GOVT. OF A.P., REVENUE (ENDOWMENT) DEPARTMENT, SECRETARIAT BUILDING, HYDERABAD AND OTHERS

JUDGEMENT

(1.) This writ petition, filed under Art. 226 of the Constitution of India, challenges G.O.Ms.No.881, Revenue (Endowments II/1) Department, dated 19.08.2003, issued by the 1st respondent-State Government. By virtue of the said order, the State Government accorded permission for sale of land belonging to Gurukul Ghatkesar Trust in favour of the 4th respondent.

(2.) Heard Sri K. Anoop Kumar, learned counsel for the petitioner, the learned Government Pleader for Endowments for the 1st respondent-State Government, Sri Ch. Satish Kumar, learned Standing Counsel for the 3rd respondent-Trust and Sri Ravi Kondaveeti, learned counsel for the 4th respondent, apart from perusing the material available on record.

(3.) The pleaded case of the petitioner is as under: