GOWLLA GIDDA REDDY Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) THE writ petitioner, filed the present writ petition for a writ of Mandamus declaring action of the first respondent, the Executive officer of Group Temples, Yemmiganur, appointed as single trustee to Sri Gidda anjaneya Swamy Temple at Tarapuram village, Peddakadubur Mandal, Kurnool district, in trying to illegally exercise the jurisdiction over the Samadhi of moula Saheb of said Tarapuram village, as illegal, arbitrary and without jurisdiction and pass such other suitable orders.

(2.) THIS Court issued rule nisi on 06. 01. 2006. On 17. 02. 2006 in W. P. M. P. No. 52 of 2006 this Court made the following order:

(3.) APART from the counter-affidavit of the first respondent, second respondent also filed counter-affidavit.