B. JAYANTHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus questioning the action of 2nd respondent authority in appointing the members of Trust Board to Sri Ramanjaneya Swamy Temple, Vengalrao Nagar Colony, Hyderabad, vide proceedings in D.Dis.No.C2/6339/ 2020, dated 28.08.2020, as being illegal, void ab initio for the reason of not conducting any enquiry with regard to the members of the Trust Board before constituting and being in contravention of Section 18 of Telangana Charitable and Hindu Religious Institutions and Endowment Act, 1987.

(2.) With the consent of both the learned counsel appearing for the parties, the present writ petition is taken up for hearing and disposal today i.e., 04.09.2020 through Video Conferencing.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader for Endowments.