DURGA MALLESWARA SWAMY VARLA DEVASTHANAM Vs. BATHULA JAYALAKSHMI

JUDGEMENT

(1.) THOUGH the matter is listed under the caption "for Admission", with consent of both parties, the main Writ Appeal is taken up for hearing, along with main Writ Petition, and they are being disposed of by this common judgment.

(2.) THIS Writ Appeal is directed against the order, dated 25. 04. 2008, passed by a learned single Judge of this Court, dismissing the application W. V. M. P. No. 298 of 2008 in w. P. No. 26677 of 2007, seeking to vacate the interim order, dated 13. 12. 2007, in w. P. No. 26677 of 2007, wherein and whereby the the second respondent therein was directed not to allot the vacant Shop No. 4, ghat Road Complex of the second respondent-Devasthanam, and making the said interim order absolute.

(3.) APPELLANT is the second respondent, the first respondent herein is the petitioner and the second and third respondents are the first and third respondents, respectively, in the said writ petition.