N. ANJI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Pavan Kumar Pujari, learned counsel for the petitioner, Sri S.Venkata Ramana, learned Government Pleader for Endowments.

(2.) Though Sri J.A.Manohar Rao, learned Standing Counsel on record representing respondent No.4 failed to make his appearance and submit his contentions, however, the contents of the counter-affidavit filed by him are taken into consideration.

(3.) This writ petition is filed seeking an order, more particularly, in the nature of writ of mandamus declaring the action of the Executive Officer of 4th respondent-temple in not handing over the charge of the temple to the petitioner which is in violation of G.O.Rt.No.276, dtd. 25/8/2022 that was issued by the Government of Telangana, as illegal.