ANJAMMA Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed for issue of writ of Mandamus to set aside the auction notice dated 05.05.2021 issued by the 5th respondent to auction the leasehold rights of the agricultural lands of the temple insofar as the lands in Sy.No.87 to an extent of Acs. 27-16 Gts and Sy.No.106 to an extent of Acs. 5-23 Gts of Narayankhed Village is concerned as illegal, arbitrary, contemptuous and contrary to the orders of this Court in W.P.No.15985 of 2003 dated 13.08.2003.

(2.) Heard learned counsel for the petitioners, learned Government Pleader for Endowments for respondent Nos.1 to 3 and Sri. Kotha Jagan Mohan Reddy, learned Standing Counsel for the 5th respondent respondent-Temple.

(3.) With the consent of learned counsel appearing for the parties, the above writ petition is taken up for consideration and disposal.