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to issue a writ of certiorari or any other appropriate writ and quash the rendered by Honourable Administrative Member (K.Jyothi) in o.A.No.909 ol 2011, daled 1110612020 on the tile of the Telangana Endowment Tribunal. Hyderabad if necessary by setting aside the order of reference about the divergence in the judgments of the Honourable Chairman and Honourable Administrative Member of Telangana Endowment Tribunal, Hyderabad in O.A.No.909 of 2011 and further direct the respondents not to interfere with the possession and enjoyment of the petitioner over the schedule mentioned land in O.A.No.909 of 201 1. l.A. NO: 1OF 2020 Petition under Section 15'l CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the 1st respondent not to take any decision/pass any order in O A.No.909 of 20'11, on the file of the Telangana Endowment Tribunal, Hyderabad, pending disposal of the writ petition. l.A. NO: 2OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the operation and effect of the judgment and order in O.A.No.909 of 2011, dated 1110012020 (rendered by the Honourable K.Jyothi, Administrative Member), pending disposal of the writ petition. Counsel for the Petitioner: Ms. BHARADWAJ ASSOCIATES Counsel for the Respondent Nos.1 TO 3: SRI A.SUDARSHAN REDDY, THE ADVOCATE GENERAL Gounsel for the Respondent No,4: -WP NO: 24029 OF 2021
Meena Kumari Mishra, Wo. Late Sri. Kishan Prasad Mishra, Age 57 years, Occ. Founder, R/o. 16-1-490/A, Saidabad, Hyderabad.
Guruprasad, S/o. Late Sri. Ram Prasad, Age 66 years, Occupation. Founder, R/o.16-1-490/8, Shri Hanuman Temple, Saidabad, Hyderabad.
Srinath Prasad Mishra, S/o. Late Sri. Ganesh Prasad Mishra, Age . 57 years, Occupation . Founder, R/o.16-1-490/4, Saidabad, Hyderabad.
Raghunath Prasad Mishra, S/o. Late Sri. Ganesh Prasad Mishra, Age. 51 years, Occupation. Founder, R/o. '16-1-490/4, Saidabad, Hyderabad. ...PETITIONERS AND Endowments
The State of Telangana, Rep. by its Principal Secretary' Department, Secretariat, Saifabad, Hyderabad' Boggulakunta,
The commissioner, Endowments, Endowment Department, Tilak Road, HYderabad' Telangana. Department,
The Additionil Commissionei of Endowments, Endowments Boggulakunta, Tilak Road, Hyderabad Andhra Pradesh, a. nsJiitant commissioner Endbwments Dept, Government of Hyderabad' Office of the Commissioner of Endowments Dept , Tilak Road' ...RESPONDENTS praying that in the Petition under Article 226 ol the constitution of lndia court may be pleased circumstances stated in the affidavit filed therewith, the High the nature of writ of to issue a writ order or direction more particularly one in certiorari by. i)DeclarethatSub.Rule2ofRule22theAndhraPradeshCharitableand HinduReligiouslnstitutionsandEndowmentsTribunalRules20l0as 14, 21 Ultravirus to the Endowments Act, 1987 and also violative of Article and300AofConstitutionoflndiaandalsoviolativeofSectionST,SSand g,lofTelanganaCharitableandHinduReligiouslnstitutionsand Endowments Act, 1987. ii)SetasideproceedingsletterNo'9796iEndts.ll(A1)/2020md1,27.10.2020 received on 25.09.2021 and set aside the same by holding it illegal, of arbitrary, u nconstitutional, violative of Article 14,21 and 3004 constitution of lndia and declared that the order passed by the Hon'ble Old Chairman, Endowments Tribunal in O A No 5112010 O.A.No.'1 1/2004 in the interest of justice' t.A NO: 1 OF 202{ in the Petition under sectron 151 CPC praying that in the circumstances stated pleased to suspend affidavit filed in support of the petition, the High court may be on25.09.2021 the Proceedings No.9796/Endts.ll(A1)/2020m dr,27.10.2020 received Trustee and direct the Respondent to continue the Petitioner as Hereditary (Founder) pending disposal of the main Writ Petition I.A. NO: 1OF 2022
The State of Telangana, Rep. by its Principal Secretary, Endowments Department, Secretariat, Saifabad, Hyderabad.
The Commissioner, Endowments, Endowment Department, Boggulakunta, Tilak Road, Hyderabad, Telangana.
The Additional Commissioner of Endowments, Endowments Department, Boggulakunta, Tilak Road, Hyderabad.
Assistant Commissioner Endowments Dept, Government of Andhra Pradesh, Office of the Commissioner of Endowments Dept., Tilak Road, Hyderabad. ... PETITIONERS/RESPONDENTS AND
Meena Kumari Mishra, Wo. Late Sri. Kishan Prasad Mishra, Age 57 years, Occ. Founder, R/o. 16-1-490/4, Saidabad, Hyderabad.
Guruprasad, S/o. Late Sri. Ram Prasad, Age 66 years, Occupation. Founder, R/o.16-1-490/8, Shri Hanuman Temple, Saidabad, Hyderabad.
Srinath Prasad Mishra, S/o. Late Sri. Ganesh Prasad Mishra, Age. 57 years, Occupation . Founder, R/o.16-1-490/4, Saidabad, Hyderabad.
Raghunath Prasad Mishra, S/o. Late Sri. Ganesh Prasad Mishra, Age. 51 years, Occupation. Founder, Rio.16-1-490/4, Saidabad, Hyderabad. ...RESPONDENTS/WRIT PETITIONERS Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to dismiss the instant Writ Petition by vacating the interim suspension in lA.No.1 of 2021 in W.P.No.24029 of 2021 , dt:05-10-2021 in the interest of Justice and welfare of the subject temple. Counsel for the Petitioners: SRI PRATAP NARAYAN SANGHI, SENIOR GOUNSEL FOR SRI AVADESH NARAYAN SANGHI Counsel for the Respondents: SRI A.SUDARSHAN REDDY, THE ADVOCATE GENERAL WP NO:28 636 0F 2022 Ramaiah Aged aboul 6-4^years R/o Sri Bahuganam Mahender, S/o Late Sri Anantha Kothapet' Hyderabad - 500035' i,.Ni l-.i-zzs43/2, Sri Nageshwarnagar colony, ...PETITIONER AND Revenue (Endowment
The State of Telangana, Rep by its Principal Secretary' Department) Secretariat, Saifabad, Hyderabad' Boggulakunta,
The commissioner, Endowment, Endowment Department Tilak Road, HYderabad 3.TheChairmanc,mDistJudge,TelanganaEndowmentsTribunal,Stateof Telangana, Bumanna Lane, Barkatpura, Hyderabad' 64 years' R/o Sri lakshmi
Sri Biskarayani Naisimha Murthy, aged about Dist' Narasimha 6wamy Devasthanam, Yadagirigutta' Nalgonda 74 5.- B. Lakshmi Naraiimha Rao, S/o Late B Anantha Ramaiah' aged about Opp. Malakpet Raitway station, Hyderabad -v"ri. R/o H.No. 16_7_813t13tA. 500024. aged about 61 years R/o
Sri V. Buchaiah sharma, s/o v. siddaiah sharma dist-Jeedikal (Post), Lingalsganapur (Mandal) Warangal Dist' Nalgonda' AP'
The Asst CommissioneiEndowments, Nalgonda swamy Devastanam,
trre rxecutive officer of Sri Lakshmi Narsimha Yadagirigutta, Nalgonda District. ...RES,ONDENTS praying that in the Petition under Article 226 of lhe constitution of lndia the High court may be pleased circumstances stated in the affidavit filed therewith, to issue writ in the nature of mandamus or any other nature declaring i)LetterNo25334/Endts'll(A2)/2019Dt31-10-2020issuedbyRespondent NoltorespondentNo3therebydecliningtherequestoftheChairman-(vide lr No cum-District Judge TelanganaEndowmentTribunal in OA No BC1/336/2018 Dt 11-06-2020)to reconsiderthe matter WP No 536t2012 in the light of Orders of the Honourable High Court in Chalrman-cum-17474t201g in correct perspective and informing The by District Judge Telangana Endowment Tribunal that the order passed GovernmentVideLrNo25334/Endts.lllA2l2020Dt01-06-2020asper Rule22(2)oftheAPCharitableandHinduReligiouslnstitutionsand Endowment Tribunal Rules 2010 hold good as illegal unlaMul, against the provisions of constitution of lndia, principles of natural justice fairplay and equity and consequently set aside the same. iD The Rule 22 (2) ol the AP Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 2010 as unconstitutional being violative of Article 14 of Constitution of lndia and Ultra-Virus to Section 87 to 89 of AP Charitable and Hindu Religious lnstitutions and Endowment Tribunal Act 1987 and against the spirit of Judicial system, since the said Rule empowers the Government to decide in the cases where the Chairman and Member differ and disagree on the merits of the matter and give conflicting judgment. iii)To confirm the Order Dt 31-10-2018 passed by the Chairman-Cum-Dist Judge in OA No 536/2012 by rejecting the Order Dt 31-10-2018 passed by the Member in OA No 536/2012 on the file of Respondent No 3 i.e. Telangana Endowment Tribunal and allow OA No 536/2012 as prayed for. l.A. NO: 1OF 2022 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in suppo( of the petition, the High Court may be pleased to stay the operation and effect of the Letter No 25334/Endts.ll(A2)/2019 Dt 31-10-2020 issued by Respondent No 1 to respondent No 3 thereby declining the request of the Chairman-cum-District Judge Telangana Endowment Tribunal (vide lr No 8C1133612018 Dt 11-06-2020) to reconsider the matter in OA No 536/2012 in the light of Orders of the Honourable High Court in WP No 1747412019 in correct perspective and informing The Chairman-cum-District Judge Telangana Endowment Tribunal that the order passed by Government Vide Lr No 25334/Endts.lVA2l2020 Dt 01-06-2020 as per Rule 22 (2) ol the AP Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 2010 hold good till the disposal of the present Writ Petition. l.A. NO:1 oF 2023 Rio Sri lakshmi Sri Baskarayani Narsimha Murthy, aged about.64 years' Nalgonda Dist N;;;i,; d;amy Devasthanam, Yadagirigutta' ...PETITIONER/ 4th RESPONDENT AND Ramaiah Aged about 64
Sri Bahug anam Mahender, Sio Late Sri Anantha colonY' KothaPet, years R/o H.No. 1-2-22914312, Sti Nageshwarnagar Hyderabad - 500035 ...RESPONDENT/ WRIT PETITIONER
The State of Telangana, Rep by its Principal Secretary' Revenue (Endowment Department) Secretariat, Saifabad, Hyderabad' g. inJ Corniissioner, Endowment, Endowment Department Boggulakunta' Tilak Road, HYderabad. Tribunal' State of
il; cnairman Cum Dist Judge, Telangana Endowments Telangana, Bumanna Lane, Barkatpura, Hyderabad' Anantha Ramaiah' aged about 74 S.- a. la[sfrmi Narasimha Rao, S/o Late B Malakpet Railway Station' Hyderabad -V"rit nl" H.No. 16-7-813/l3iA Opp 500024.
Sri V. Buchaiah Sharma, S/o V Siddaiah Sharma aged about 61 years dist Jeedikal (Post), Lingalsganapur (Mandal) Waranqal Dist' Nalgonda AP
The Asst'Commissionei Endowments, Nalgonda Devastanam' S. the fxecutive Officer of Sri Lakshmi Narsimha Swamy Yadasirigutta' Nalsonda District ff=Tr""T.'r=s.1"J PetitionunderSectionl5lCPCprayingthatinthecircumstancesstatedinthe be pleased to vacate the affidavit filed in support of the petition' the High Court may in l.A.No. '1 0f 2022 in w P No' interim orders dated 08/07/2022 and o3lo8t2o23 28636 of 2022 Counsel for the Petitioner: SRI G.K.DESHPANDE A'SUDARSHAN REDDY' Coun="f for the Respondent Nos.1 TO 3,7 & 8: SRI THE ADVOCATE GENERAL Counsel for the Respondent Nos.4 to 6: -2t WP NO: 39435 OF 2022 Sri Seelam Satyanarayana Reddy, S/o Pedda Achi Reddy, age 45 years, occ Cultivation, R/o Narapuninipalli (V), Wyra Mandal, Khammam District, ...PETITIONER AND
The State of Telangana, Rep.by its Principal Secretary. Revenue endowments Department, Secretariat Hyderabad
The Chairman-Cum-District Judge, Telangana Endowments Tribunal Bhumannagalli, Barkatpura Behind TuljabhavanDharmashala, Hyderabad
The Asst. Commissioner, Endowments Department, Khammam Town and Diskict
Sri Chandrasekhara Swamy Temple, Narapunenipalli village, Wyra Mandal, Khammam District, Rep. by its Executive Officer. ...RESPONDENTS Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue writ in the nature of certiorari/mandamus or any other nature declaring the (i) the letter of the 'lst respondent No. 3572lEndts.ll,lA2l2o20 Dt. 17.2-2021 ' issued to the 3rd Respondent learned Telangana Endowments Tribunal concurring with the orders passed by the Member as per rule 22 (2) of Telangana Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 20'10, without considering the orders passed by the Judicial Member i.e., Chairman, passed in OA.No. 751 of 2010 (Old O.A.No. 4 ot 2O1O D.C., Warangal) in the light of the orders passed by this Honble Court in l.A.No. 1 of 2019 in W.P.No. 17474 of 2019 Dt. 16.8.20'19, is illegal, unlawful, against the provisions of Constitution of lndia, Principles of natural justice and consequently liable to be set aside' (ii) Challenging the Rule 22 (2) of the A.P Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 20'10 as adopted by the State of Telangana on the ground that it is unconstitutional being violative of Article 14 of Constitution of lndia and Ultra-Virus to Section 87 to 89 of Telangana State Charitable and Hindu Religious lnstitutions and Endowment Act, 30 of 1987 and against the spirit of Judicial system, since the said Rule empowers the Government to decide in the cases wheretheChairmanandMemberdifferanddisagreeonthemeritsofthe matter and give conflicting judgments and Chairman (iii) praying this Hon'ble court to confirm the order passed by the 2010 D C cum-district Judge in O.A.No 564 ol 2011 (Old OA No 3 of ' by Warangal) Dl. 3.12.2019 by setting aside/rejecting the order passed No 4 of the Administrative Member in O.A No. 751 ot 2010 (Old O A 2010D.C.,Warangal)Dt.l00l.2020onthefileofthe3rdRespondent learned Telangana Endowments Tribunal at Hyderabad' I.A. NO :1 OF 2022 stated in the Petition under section 151 CPC praying that in the circumstances pleased to suspend affidavit filed in support of the petition, the High Court may be issued to the tetter of the 1st respondent No. 3572lEndts.ll,lA2t2020 Dl. 17.2-202f by staying the 3rd Respondent learned Telangana Endowments Tribunal, Hyderabad all furtherproceedingsino.A.No. T5lof 2010 (Old4of 20l0beforeD.c,warangal). Counsel for the Petitioner: SRI PULLABHOTLA VLS SRICHAKRAPANI Counsel for the Respondent Nos.1 TO 3: SRI A.SUDARSHAN REDDY' THE ADVOCATE GENERAL Counsel for the Respondent No.4: SRI J.R.MANOHAR RAO' SC FOR ENDOWMENT WP NO: 39464 0F 2022 . Mandagondi Daivadeenam (Died per L Rs) 53
Mandalondi Chandrashekar, S/o Mandagondi Daivadeenam, Aged about years, Occ. Govt. EmPloYee. years,
fulandagondi Sreenivas, S/o Mandagondi Daivadeenam, Aged about 50 Occ. Llad Bank Manager, SBH, Khammam, R/o HNo'11-2-80/2, Balaji Nagar, Khammam. +. Ma-ndagondi Shivaramakrishna, S/o Mandagondi Daivadeenam, Aged about 47 yeJrs, Occ. Software Engineer' R/o H.No'11-2-80/2, Balaji Nagar, Khammam ...PET.,.NERS AND
The State of Telangana, Rep. by its Principal Secretary, Revenue Endowments Department, Secretariat, Hyderabad.
The Chairman-Cum-District Judge, Telangana Endowments Tribunal Bhumannagalli, Barkatpura, Behind Tuljabhavan Dharmashala, Hyderabad. \23
The Asst. Commissioner, Endowments Department, Khammam Town and District.
Sri Chandrasekhara Swamy Temple, Narapunenipalli Village, Wyra Mandal, Khammam District, Rep. by its Executive Officer. ...RESPONDENTS Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue writ in the nature of certiorari/mandamus or any other nature declaring the. (i) the letter of the st respondent No. 3572lEndts .ll,14212020 Dt. 17 1212021 issued to the 3rd Respondent learned Telangana Endowments Tribunal concurring with the orders passed by the Member as per rule 22 (2) of Telangana Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 2010, without considering the orders passed by the Judicial Member i.e, Chairman, passed in O.A.No.563 of 2011 (Old O.A.No. 2 of 2010 D.C., Warangal) in the light of the orders passed by this Honourable Court in l.A.No. 1 ol 2019 in W.P.No. 17474 ot 2019 Dt. 161812019, is illegal, unlawful, against the provisions of Constitution of lndia, Principles of natural justice and consequently liable to be set aside. (ii) Challenging the Rule 22 (2) of the A.P Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 2010 as adopted by the State of Telangana on the ground that it is unconstitutional being violative of Article 14 of Constitution of lndia and Ultra-Virus to Section 87 to 89 of Telangana State Charitable and Hindu Religious lnstitutions and Endowment Act, 30 of 1987 and against the spirit of Judicial system, since the said Rule empowers the Government to decide in the cases where the Chairman and Member differ and disagree on the merits of the matter and give conflicting judgments and (iii) praying this Honourable court to confirm the order passed by the Chairman cum-district Judge in O.A.No.563 of 2011 (Old O.A.No. 2 of 2O1O D.C., Warangal) Dl. 311212019 by setting aside/rejecting the order passed by the Administrative Member in O.A.No. 563 of 2011 (Old O.A.No. 2 of 2010 D.C., Warangal) Dt. 1010112020 on the file of the 3rd Respondent learned Telangana Endowments Tribunal at Hyderabad. LA. NO: 1 oF 2022 PetitionunderSectionl5lCPcprayingthatinthecircumstancesstatedinthe pleased to suspend affidavit filed in support of the petition' the High Court may be theletterofthelstrespondentNo.35T2lEndts.ll,lA2t2o20Dl.17l2l2021'issuedto by staying the 3rd Respondent learned Telangana Endowments Tribunal, Hyderabad (old 2 of 2010 before D.C, Warangal), all further proceedings in o.A.No, 563 of 2011 Counsel for the Petitioners: PVSL SRI CHAKRAPANI A'SUDARSHAN REDDY' a;;;;"i for the Respondent Nos'1 To 3: SRI THE ADVOCATE GENERAL SC FOR Counsel for the Respondent No'4: SRI J'R'MANOHAR RAO' ENDOWMENT WP NO: 39473 oF 2022 (V), Wyra Mandal' smt. Kadiyala Rukmini., wo sreenivasa Rao, R/o Narapuninipalli Khammam District ...PETITIONER AND Secretary' Revenue IThe State of Telangana, Rep by its Principal endowments Department, Secretariat, Hyderabad' Endowments. Tribunal 2in"- Cn"itrrn-Cum-District Judge Telangana, Hyderabad' Bhumannagalli, Barkatpura Behind iuljabhavanDharmashala' -Commissioner, Town and 3The Asst. Endowments Department' Khammam District. village' Wyra Mandal 4Sri Cn"nOrr."khara Swamy Temp Narapunenipalli Khammam District, Rep. by its Executive Officer ...RESPONDENTS PetitionunderArticle226oflheConstitutionoflndiaprayingthatinthe circumstancesstatedintheaffidavitfiledtherewith,theHighCourtmaybepleased to issue writ in the nature of mandamus or any other nature declaring the (i)theletterofthelstrespondentNo.35T2lEndts.ll,lA2l2020Dl.17.2,2021' issuedtothe3rdRespondentlearnedTelanganaEndowmentsTribunal rule 22 (2) of concurring with the orders passed by the Member as per TelanganaCharitableandHinduReligiouslnstitutionsandEndowment TribunalRules20l0'withoutconsideringtheorderspassedbythe Judicial Member i.e, Chairman, passed in O'A No 564 of 2011 (Old O.A.No. 3 of 2010 D.C., Warangal) in the light of the orders passed by this Honourable Court in l.A.No. 1 of 2019 in W.P.No. 17474 of 2019 Dt. '16.8.2019. is illegal, unlawful, against the provisions of Constitution of lndia, Principles of natural justice and consequently liable to be set aside. (ii) Challenging the Rule 22 (2) of the A.P Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 2010 as adopted by the State of Telangana on the ground that it is unconstitutional being violative of Article 14 of Constitution of lndia and Ultra-Virus to Section 87 to 89 of Telangana State Charitable and Hindu Religious lnstitutions and Endowment Act, 30 of 1987 and against the spirit of Judicial system, since the said Rule empowers the Government to decide in the cases where the Chairman and Member differ and disagree on the merits of the matter and give confticting judgments and disagree on the merits of the matter and give conflicting judgments and (iii) praying this Honourable court to confirm the order passed by the Chairman-cum-district Judge in O.A.No.564 of 2011 (Old O.A No 3 of 2O1O D.C., Warangal) Dt. 3.12.2019 by setting aside/rejecting the order passed by the Administrative Member in OA.No. 563 of 201 1 (Old O.A.No. 2 of 2O1O D.C., Warangal) Dt. 10.01.2020 on the file of the 3rd Respondent learned Telangana Endowments Tribunal at Hyderabad' l.A. NO: 1OF 2022 Petition under section 51 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High court may be pleased to suspend the letter of the 1st respondent No. 3572lEndts .ll,lvl2020 Dt. 17 .2.2021 , issued to the 3rd Respondent learned Telangana Endowments Tribunal, Hyderabad by staying all further proceedings in o.A.No. 564 of 2011 (Old 3 of 2010 before D.c, warangal). Counsel for the Petitioner: SRI PULLABHOTLA VLS SRICHAKRAPANI Counsel forthe Respondent Nos-1 TO 3: SRI A.SUDARSHAN REDDY, THE ADVOCATE GENERAL Counsel for the Respondent No.4: SRI J.R.MANOHAR RAO, SC FOR ENDOWMENT WP NO:3 9185 0F 2022 . Mandagondi Parthasarathi, (Died per L Rs) years, Occ. Z frrfinOalonOi Kanakadurga, fuo Late S M Parthasarathi Aged. 72 HousewifeR/oH.No.5-12-6ltl}l,MeerpetaMangapuram'Moulali' Hyderabad parthasarathi Aged. 53 years,
Mlndagondi swarajyatakshmi, D/o tat e sri M colony, occ. H-ouse wife R7o Flat No. 101-1 , H.No 40-318 Jawaharnagar Moulali, HYderabad House a. VtanOagonOi Srivalli, Wo Sri U SrinivasaRao Aged 52 years,Occ wife R/o Flat No. O4,Vishnuchaitanya Aprts., sardarpatel Nagar,Moulali, Hyderabad 76, 3rd cross,
ciravali Krishna Veni, wo. Sri chavali Venkataramana Vinayaka Lay out, Bangalore North, Bangalore Occ Hous.e O. n4anOagondibridevi, D/o Late Sri M Parthasarathi Aged. 46 years, ,105, Moulali' wife R/-o Flat No. VijayatriambakamApts, Sardar Patel Nagar, Hyderabad ...PETITIONERS (PETITIONERS 2 TO 6 ARE LR's OF PETITIONER No'1) AND The State of Telangana, Rep. by its PrincipalSecretary. Revenue endowments Department, Secretariat Hyderabad. Tribunal 2The Cha irman-C um-District Judge, TelanganaEndowments Bhumannagalli, Barkatpura Behind TuljabhavanDharmashala, Hyderabad' 2The Asst. -Commissioner, Endowments Department, Khammam Town and District. Mandal, 4Sri Chandrasekhara Swamy Temple, Narapunenipalli village, Wyra Khammam District, Rep. by its Executive Officer. ...RESPONDENTS Petition under Article 226 of the constitution of lndia praying that in the pleased circumstances stated in the affidavit filed therewith, the High court may be the. to issue writ in the nature of certiorari/Mandamus or any other nature declaring ,lst (i) the letter of the respondent No. 3572lEndts .ll,lA2l2020 Dl. 17.2.2021 ' issued to the 3rd Respondent learned Telangana Endowments Tribunal concurring with the orders passed by the Member as per rule 22 (2) of Telangana charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 2010, without considering the orders passed by the Judicial Member i.e, Chairman, passed in O.ANo. 750 of 2010 (Old O.A.No. 1 ol 2010 D.C., Warangal) in the light of the orders passed by this Honble Court in l.A.No. 1 of 2019 in W.P.No. 17474 oI 2019 Dt. 16.8.2019, is illegal, unlaurful, against the provisions of Constitution of lndia, Principles of natural justice and consequently liable to be set aside. (ii)Challenging the Rule 22 (2) of the A.P Charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules 20'10 as adopted by the State of Telangana on the ground that it is unconstitutional being violative of Article 14 of Constitution of lndia and Ultra-Virus to Section 87 to 89 of Telangana State Charitable and Hindu Religious lnstitutions and Endowment Act, 30 of 1987 and against the spirit of Judicial system, since the said Rule empowers the Government to decide in the cases where the Chairman and Member differ and disagree on the merits of the matter and give conflicting judgments and (iii)praying this Hon'ble court to conform the order passed by the Chairman cum-district Judge in O.A.No. 750 of 2010 (Old O.A.No. 1 of 2010 D.C., Warangal) Dt. 311212019 by setting aside/rejecting the order passed by the Administrative Member in O.A.No. 750 of 2010 (Old O.A.No. 1 of 2010 D.C., Warangal) Dl. 1010112020 on the file of the 3rd Respondent learned Telangana Endowments Tribunal at Hyderabad. l.A. NO: 1OF 2022 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the letter of the 1st respondent No. 3572lEndts -ll,lA2l2020 Dt. 171212021 , issued to the 3rd Respondent learned Telangana Endowments Tribunal, Hyderabad by staying all further proceedings in O.A.No. 750 of 2010 (Old 1 of 2010 before D.C, Warangal) Counsel for the Petitioners: SRI PVLS SRICHAKRAPANI Counsel forthe Respondent Nos.1 TO 3: SRI A.SUDARSHAN REDDY, THE ADVOCATE GENERAL Counsel for the Respondent No.4: SRI J.R.MANOHAR RAO, SC FOR ENDOWMENT WP NO| 35248 0F 2025 74 Ahmed Abdul Mateen Khan, S/o Late Mohammed Abdul Aziz Khan, Aged about Colony, Years, occ' Business' Rlo 9.4-861222137, Tiupalligadda, Salarjung Nalanagar, Gudimalkapur, Asifnagar (M), Hyderabad District' ...PETITIONER AND
The State of Telangana, Rep by its Principal Secretary, Endowment Department, Secretariat Building, Hyderabad.
The Chairman, Endowments Tribunal, State of Telangana, Hyderabad'
The Member, Endowments Tribunal, State of Telangana, Hyderabad'
The Assistant Commissioner, Endowments Department, Hyderabad'
Sri Kovela Ranganayaka Swamy Temple, Tirupalligadda, Salarjung Colony, Nalanagar, Gudimalkapur, Asifnagar (M), Rep by its Executive Officer' ,..RESPONDENTS Petition under Article 226 of the constitution of lndia praying that in the pleased circumstances stated in the affidavit filed therewith, the High court may be to issue a writ, order or Direction more particularly one in the nature of writ of Mandamus declaring the Rule 22 (2) o',f the Telangana charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules, 2010 made under G.o.Ms. No. 180, Revenue (Endowment-l) Department, dated 28-02-201 1 and adopted by the State of Telangana through G.O.Ms. No. 38, Revenue (Endowmentl) Department, dated 09-04-2015, as illegal, unjust, arbitrary, u nconstitutional, violative of Article '14 and Principles of Natural Justice and violative of basic structure of the Constitution of lndia, contrary to the provisions of the Telangana Charitable and '1987 Hindu Religious lnstitutions and Endowments Act, and consequently to set-aside the notice issued by the Telangana Endowment Tribunal, Hyderabad in o.A. No. 71 of 2018, dated 29-08-2025 and by upholding the order passed by chairman of Endowment Tribunal, Hyderabad, dated 29-08-2025, resulting in dismissal of the O A. No.71 of 2018. l.A. NO: 1OF 2025 Petition under section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay all further proceedings including making any order or decision by the lst Respondent herein over the judicial orders, dated 22-08-2025, made in O.A. No. 71 of 2018 of the Endowment Tribunal, Hyderabad, in pursuance of the reference notice dated 29-08-2025 of Telangana Endowment Tribunal, Hyderabad pending disposal of the above Writ Petition, in the interest of justice. Counsel for the Petitioner: SRI ASHOK REDDY KANATHALA Counsel for the Respondent Nos.1 TO 4: SRI A.SUDARSHAN REDDY, THE ADVOCATE GENERAL Counsel for the Respondent No.S: SRI CH.SATISH KUMAR WP NO: 37149 OF 2025
Nerella Ramacharyulu Ramachary, S/o. Late Sri. Venkatacharyulu Venkatachary, Age. 73 years, Occ. Correspondent, R/o. D.No. 3-37, Tarangar, Serlingampally Ranga Reddy Dlstrict (Respondent in O.A.No. 4't5 of 2015, 411 of 2015 and 413 of 2015)
Mts. Mayuri Nursery Garden, Rep by its Proprietor - N. Suryanarayana, S/ o. Veeranna Aged 75 years, Occ. Business, R/o. Beside Vidyaniketan Model School, Taranagar, Serilingampally, Ranga Reddy District (Respondent in O.A.No. 412 of 2015)
M/s. Vidyaniketan Model High School, D.No. 2-5011 ' Taranagar, Serlingampally Ranga Reddy District Rep by Petitioner no.1 as its Correspondent (Respondent in O.A.No. 413 of 2015)
B.K. Aravinda Reddy, S/o. B.K. Raghava Reddy, Aged about 56 years, Occ. private service, R/ o. D.No. 2-68, Tarangar, Serlingampally Ranga Reddy District (Respondent in 0.A.No. 414 oI 2015) ...,ET'T.ONERS AND . The State of Telangana, Endowment Department, Rep' by its Principal Secretary, Secretariat, HYderabad.
fhe Assistant Commissioner, Ranga Reddy Dlvision, Endowments Department, State of Telangana,
Sri. Venugopala Swamy Temple, Taranagar, Sherillingampally, Ranga Reddy District Rep by its Executive Officer/Manager ...RESPONDENTS Petition under Article 226 of the constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High court may be pleased to issue a writ, order or direction more particularly one in the nature of writ of certiorari to quash the common judgment dated 23.09.2025 passed by the Learned Member cum Addl. commissioner, Endowments smt. K.Jyothi as wrong view and judgmentbeingcontrarytotheevidenceonrecord,probabilitiesofthecase,settled Charitable and Hindu Religious principles of law and provisions Telangana lnstitutionsandEndowmentsAct,lgST,violativeofArticles14,25,300Aofthe Constitutionoflndia,whileupholdingthecommon|udgmentdated12.09.2025 Sri D V Nageshwar Rao of the passed by the Hon'ble Chairman cum District Judge and judgment' Hon'ble Endowment Tribunal as the correct view t.A. NO :'l OF 2025 praying that in the circumstances stated in the Petition under Section 151 CPC High Court may be pleased to suspend affidavit filed in support of the petition, the passed by the Learned Member cum Addl' the common judgment dated 23 09 2025 passed in O A No 411 lo 415 ol 2015 Commissioner, Endowments Smt K'Jyothi declaringthePetitionersasencroachersanddirectingthemtoevicttherespective o'A'schedulepropertiesandforfurtheractionintheeventoffailuretovacate. SATISH Counsel for the Petitioners: SRI T'SURYA A'SUDARSHAN REDDY' a;;;;;i for the Respondent Nos'1 & 2: SRI THE ADVOCATE GENERAL Counsel for the Respondent No'3: SRI CH'SATISH KUMAR' SC FOR ENDOWMENT WP NO:2 348 oF 2026 50' Occ: Government Servant'
Jagan mohan Reddy, S/o Ram Reddy, aged 47' Occ Business' Z. if .V"nrgopal reddy.'S/o Ram Reddy, Aged
N.Ram Reddy, S/o late Aged 78' Occ nil (all are residents of H.No.6-40, Nallagandla Village' Rangareddy District ...PETITIONERS AND Endowments
The state of Telangana, Rept by the Principal secretary Department, Secretariat, Hyderabad Department' 2 i# Asst commissionei of Endowments' Endowments RangareddY District. village serilingampally,
Sri lomesmara Swamy Devasthanam, Naliagadla R.R.District, Rept. by the Executive Officer' ...RESPONDENTS 3l Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ of certiorari, calling for the records of Hon'ble Telangana endowments tribunal proceedings bearing O.A. No. 8212017 dated 7th of November 2025 in passing a differed judgment by the Hon'ble administrative member and quash the same being without jurisdiction, improper consideration of judicial precedence, contrary to law and be pleased to pass orders as the court sees fit. l.A. NO: 1OF 2026 Petition under section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased please to stay the proceedings of the descending order. Hon'ble Telangana endowments tribunal proceedings bearing O.A. No. 8212017 dated 25th of November 2027 pending disposal of the above writ petition. Counsel for the Petitioners: SRI J.C.FRANCIS Counsel forthe Respondent Nos.1 & 2: SRI A.SUDARSHAN REDDY, THE ADVOCATE GENERAL Counsel for the Respondent No.3: SRI CH.SATISH KUMAR' SC FOR ENDOWMENT WP NO:9942 OF 2026
Smt. Erra Shyamamma, Wo Late Erra Basappa, Aged about 70 years, Occ' Household affairs, Rl/o Borancha village, Manoor Mandal, Medak Dist ' Telangana State.
Sri Eira Pochaiah, S/o Late Erra Basappa, Aged about 55 years, Occ' Agriculture, R/o Borancha village, Manoor Mandal, Medak Dist., Telangana state ...PETIT'.NER' AND
The State of Telangana, Revenue (Endowment) Department, Secretariat, Hyderabad, Rep. by its Principal Secretary.
The Telangana Endowments Tribunal, At Hyderabad, rep. by its Chairman-Cum-District Judge.
The Deputy Commissioner, Endowments Department, Boogulukunta, Hyderabad. a. The Assistant Commissioner, Endowments Department, Medak at Sangareddy. Occ Agriculture'
Sri B. Narayana, S/o Sri Baganna, Aged abo!| 56 years' R/o. Boranc-ha village, Manoor Mandal, Medak District Occ Agriculture' O. Cn"trfinOi Nagappa, S/o Kistappa, Aged about 82 Years,
Erra gasappa iAied), His LRs writ petitioners 1 and 2 herein g Ena Narasimuiu, slo. Laxmaiah, Aged about 40 Years Occ. Agriculture. Agriculture' S. koUuri Pochaiah, S/o. Moglaiah, Aged about 82 Years, Occ occ. Agriculture.
Banidha Narasomulu, s/o. Nagappa, Aged about 62 Years, Respondentsto6tol0areR/o'Boranchavillage,[itanoorMandal,Medak District. 1'1 . Pochamma Temple, Sy.No.17lA, At Borancha village, Manoor Mandal' Medak District. Rep by Executive Officer. ...RESPONDENTS praying in the Petition under Article 226 of the constitution of lndia that pleased circumstances stated in the affidavit filed therewith, the High Court may be writ of to issue a writ, order or orders more particularly one in the nature of Mandam us (i). to declare the Rule 22(2) ol the (Telangana) charitable and Hindu Religious lnstitutions and Endowment Tribunal Rules, 2010, framed under G.O.Ms.No.180' in G.o. Ms. 38, Revenue (Endowment-l) Department, dated 28.02.20'1 1, and notified address dated 09.04.2015,1o the effect in case of disagreement, the chairman shall 14 and 50 of the Government as unconstitutional, ultra-vires and violative of Articles the constitution of lndia and contrary to the provisions of the Telangana charitable and Hindu Religious lnstitutions and Endowments Act, 30 of 1987 (ii). to declare the Letter No. 13446/Rev (Endts.ll/A2)/2025 dated 12-2 2026 by issued by the 1st Respondent concurring with the order dated 25.04.2025 passed with the the chairman of 2nd Respondent Tribunal, in oA.No.559/2014, differing without orders dated 25.04.2025 passed by its member and dismissing the o.A., them, issuing any notice to the Writ Petitioners and other affected parties or hearing as arbitrary, illegal, violates the Principles of Natural Justice and against the Article-14 of the Constitution of lndia and set aside the same. t.A. NO: 1 OF 2026 Petition under section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the impugned Letter No.13446/Rev(Endts.ll/A2\12025 daled 12-02-2026 issued by in o.A the 1st Respondent, on the basis of the order daled 27-02-2026 passed of the writ petition' No.559/201 4 by the 2nd Respondent Tribunal, pending disposal CounselforthePetitioners:SRIS.ASHOKANANDKUMAR,SENIORCOUNSEL FOR SRI N,GANGADHAR REDDY' Counsel for the Respondent Nos.'l TO 4: SRI A'SUDARSHAN THE ADVOCATE GENERAL Counsel for the Respondent No.11 : SRI CH'SATISH KUMAR' SC FOR ENDOWMENT Counsel for the Respondent Nos'5,6,8 TO 10: -CMA.NO:1073 oF 2019 the Appeal Under Section \AQ) ot Endowments Act against orders against file of the Telangana order dated 02-08-2019 passed in o.A.No.667/20't4 on the Endowments Tribunal at Hyderabad by allowing the O'A' 56 years R/o. Peraboina Veeraiah, S/o. Ramulu lndian, Aged about District-ttereorcneru, Alagadapa Village Miryalguda Mandal, Nalgonda ...APPELLANT'RESPONDENT AND Nalgonda Town and
The Assistant commissioner, Endowments Department, District Miryalguda Mandal Nalgonda
Sri Hanuman Temple, Alagadapa Village, District ...RESPONDENTS/APPLICANT l.A. NO: 2 OF 2019 PetitionunderSection.l5lcPCprayingthatinthecircumstancesstatedinthe affidavitfiledinsupportofthepetition,theHighCourtmaybepleasedtosuspend theoperationoftheorderdated02-08-2019passedino.A.No,667/2014onthefile the present of the Telangana Endowments Tribunal, Hyderabad, pending disposal of Civil Miscellaneous Appeal on the file of this Hon'ble Court' Counsel for the Appellant: SRI K.DURGA PRASAD Counsel for the Respondent No.1: SRI A.SUDARSHAN REDDY, THE ADVOCATE GENERAL Counsel for the ResPondent No.2: -The Court made the following: COMMON ORDER IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THE IION'BLE THE CHIEF JUSTIC E SRI AP ARESHKUMARSINGH AND THE HON'BLE SRJ JUSTICE G.M.MOHIUDDIN W.P.Nos.2795 of2023225572 and 40476 of 2018| 17474. 21t44.23842.23908 of 2019z 14861 of2020:24029 of202l i28636.39435.3 9464.39 473 and 39485 of2022z 35248 and 3 7149 of2025|2348 and 9942 of2026 and CMA.No.1073 of 2019 DATED: 01.01.2026 W-P.No.2795 of 2023 Trilok Singh and 6 others . . Petitioners AND State of Telangana, rep., by its Principal Secretary, Revenue (Endowments II) Department, Secretariat, Hyderabad and 3 others. W.P.No. 25512 of 2018 Vij endra Kumar Tiwari and 7 others . Petitioners AND The Govemment of Telangana, Rep., by its Principal Secretary, Endowments Department, Secretariat, Hyderabad and 4 others W.P.No.40476 of 2018 Teegala Yadi Reddy and 7 others . . Petitioners AND The State of Telangana, Rep., by its Principal Secretiuy (Endowment Department), Secretariat, Hyderabad and 2 others. W.P.No.l7474 of 2019 Teegala Yadi Reddy and 7 others Petitioners AND The State of Telangana, Rep., by its Principal Secretary (Endowment Department), Secretariat, Hyderabad and 3 others. . Respondents W.P.No.21l 44 of 2079 Vijendra Kumar T iwari and 9 others . Petitioners AND The State ofTelangana, Rep., by its Principal Secretary, Revenue (Endowments [) Department, Secretariat, Hyderabad and 4 others. . Respondents W.P.No.23842 of 2019 Smt. M. Suvarnar.nala and another . . Petitioners AND State of Telangana, rep.. by its Principal Secretary, Depaftment of Rei,enue (Endowments II), Secretariat, Hyderabad and 2 others. W.P.No.23 08 oI 2019 Petitioner AND -felangana, The State of rep., by its Principal Secretary, Revenue (Endowments II) Department, Secretariat, Hyderabad and 4 others. w.P N 14861 of 20 Shaik Hameed . . Petitioner AND The State ofTelangana, rep., by its Principal Secretary, Endowment Department, Secretariat, Hyderabad and 3 others. . . Respondents W.P.N o.24029 of 2021 Meera Kumari Mishra and 3 others . . Petitioners AND The State of Telangana, rep', by its Principal Secretary, Endowments DePartment, Secretariat, Hyderabad and 3 others. w.P.No.28636 of2022 Sri Bahuganam Mahender Petitioner AND The State of Telangana, rep., by its Principal Secretary, Revenue (Endowment Department), Secretariat, Hyderabad and 7 others. w.P.No.39435 of 2022 Sri Seelam SatyanaraYana ReddY Petitioner AND The State ofTelangana, rep-, by its Principal Secretary, Revenue Endowments Department, Secretariat, Hyderabad and 3 others. w.P.No.39464 of 2022 Mandagondi Daivadeenam and 3 others' Petitioners 4 AND The State of'lclangana, rep., by its Principal Secretary, Revenue Endowments Departrnent, Secretariat, Hyderabad and 3 others. W.P.No.39473 of 2022 Smt. Kadiyala Rukmini Petitioner AND The State of'felangana, rep., by its Principal Secretary, Revenue Endowmen ts Department, Secretariat. H1'derabad and 3 others. . Respondents W.P.No.39485 of 2022 Mandagondi Parthasarathi and 5 others . Petitioners AND The State of Telangana, rep., by its Principal Secretary, Revenue Ilndowments Department, Secretariat, Hyderabad and 3 others. W.P.No.35248 of 2025 Aluned Abdul Mateen Khan Petitioner AND The State ofT'elangana, rep., by its Principal Secretary, Endowment Department, Secretariat, Hyderabad and 4 others. W.P.No.37149 of 2025 Nerella Rarnacharvulu ancl 3 others Petitioners AND The State of 1'ciangana. rcp., by its Principal Secretary, Endorvment Depaftment, Secretariat, Hyderabad and 2 others W.P.No.234E of 2026 Jagan Mohan Reddy and 2 others. . Petitioners AND The State of Telangana, rep., by its Principal Secretary, Endowments Department, Secretariat, Hyderabad and 2 others. W.P.No.9942 of 2026 Smt. Erra Shyamamma and another. Petitioners AND The State ofTelangana, rep., by its Principal Secretary, Revenue (Endowment) Department, Secretariat, Hyderabad and 10 others. C.M.A.No.1073 of 2019 Peraboina Veeraah . . Petitioner AND The Assistant Commissioner, Endowments Department, Nalgonda Town and District and another. COMMON ORDER: Mr. Pratap Narayan Sanghi, leamed Senior Counsel represents Mr. Avadesh Narayan Sanghi, learned counsel for the petitioners in W.P.No.24029 of 2021. Mr. S. Ashok Anand Kumar, leamed Senior Counsel represents Mr. N. Gangadhar, leamed counsel for the petitioners in W.P.No.9942 of 2026. for the petitioners in W'P'Nos'25572 Mr. T Sanjay Rao, learned counsel of20i8 and 21144 of20l9' for the petitionerln Mr. Ashok Reddy Kanathala' leamed counsel W.P.No.35248 of 2025' General, appears for the State. N{r. A. Sudarshan Reddy, ieamed Advocate with petitions and civil miscellaneous appeal are
The present batch of writ the Telangana Charitabk and Hindu Religious regard to validity of Ruie 22(2) of lnstitutionsandEndowtnentsTribunalRules,20l0(forshort,"theRules)'which is extracted below the arguments in the "Both the Chairman and Member should hear ln thern or independently application and deliver tltt otder signed by both-of the Govemment " of airugr""*"nt, the Chairman shall address of the petitioners is to Rule 22(2) of
In sum and substance, the challenge of difference of opinion between the the Rules which provides that in case 'felangana Endowments Tribunal (for short' chairman and the Member of the to the State Govemment' The "the Tribunal"), the matter would be referred also on the ground that the impugned Rule was assailed amongst others Governmentcannotfunctioninanadjudicatorycapacityincaseofdifferenceof the Members r:omprising the Bench' opinion in judicial proceedings between 1 when the leamed Advocate The matters were taken up earlier on '2025 the State Govemment officials on the General sought time to deliberate with the mafiers were adjourned on irrpugned Rule 22(2) of the Rules Thereafter, number of occasions as a draft amendment bill was prepared to amend Rule 22(2) ofthe Rules.
Today, when the matters have been taken up, learned Advocate General has brought to the notice of this Court G.O.Ms.No.149, daled 30.06.2026, by which Rule 22(2) of the Rules has been amended in exercise ofpowers confered under sub-section (6) of Section 162 read with Section 153 of the Telangana Charitable and Hindu Religious lnstitutions and Endowments Act, 1987. The notification dated 30.06.2026 is taken on record. The amendment made to Rule 22(2) of the Rules is extracted hereunder: ..NOTIFICATION In exercise of the powers conferred under sub-section (6) of section 162 read with section 153 of the Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987), the Government Religious Institutions and Endowments Tribunal Rules, 2010, issued in G.O.Ms.No.180, Revenue (Endts-I) Department, dated 28-02.2011 and as (a) for sub-rule (2), the foltowing shall be substituted, namely,-"(2) Both the Chairman and the Member shall hear the arguments in the application and deliver the orders signed by both of them or independently. Irr case of disagreement between the Chairman and the Mernber, the decision ofthe Chairman shall prevail and such decision shall be deemed to be the decision of (b) after sub-rule (2) so substituted, the following sub-rules shall be added, '(3) Any person aggrieved by the decision ofthe Tribunal under sub-rule (2) shall appeal to the High Court within ninety days (90) from the date of Provided that any matter refemed to the Govemment prior to the amendment under rule 22(2) shall be retumed to the Tribunal for taking a arising out of a reference made to the Govemment shall, subject to the orders of the Hon'ble High Court, be remittcd to the Tribunal for accordance with th e rule 27(2) as amended " of the amendment to Rule
Leamed Advocate General submits that in view He further submits that 22(2) of the Rules, all the matters may be disposed of of reference made to the matters which are pending before this Court arising out to the Tribunal for Goven.tment under the existing Rule may also be remitted reconsideration in accordance with Rule 22(2) of rhe Rules for the petitioners
Leamed Senior counsels and other counsels appearing alsoagreethatinviewoftheamendmenttoRule22(2)oftheRules,allthe matters can be disposed of. The rnatters, which are pending before of the Rules, be Goverrment on reference made under the existing Pl(ie 22(2) in accordance with directed to be placed before the Tribunal for reconsideratirln the amended Rule 22(2) of the Rules. and the
Having regard to the aforesaid facts and circumstances the view that amendment to Rule 22(2) of the Rules brought on record, lve ale of does not survive for the issue arising out of the existing Rule 22(2) of the Rules adjudicationbythisCourl'Thecaseofthepartieswouldbegovernedbythe cases, which amended Rule 22(2) of the Rules. The writ petitions adsing out of have been referred to the State Government, are Iemitted to the Tribunal fOr reconsideration in accordance with the amended Rule 22(2) of the Rules. 9 Needless to say, the leamed rribunal would dispose of ail such matters in accordance with the amended Rule 22(2) of the Rules wherever need arises.
with the above observations, all the writ petitions and the civir miscellaneous appeal are disposed of. There shall be no ord.er as to costs. Miscellaneous applications, if any pending, sha stand closed. SD/. K.SHYLESHI JOINT REGISTRAR //TRUE COPY// 6 SECTION OFFICER To l.ThePrincipalsecretary,Revenue(Endowmentsll)DepartmentatSecretariat' Hyderabad, State of Telangana. Hyderabad
The Principal Secretary, Endowments Department, Secretariat' Government of Telangana. Secretariat'
The Principal Secretiry, Revenue (Endowments-l) Department' Hyderabad, State of Telangana. of Telangana, Tilak
The commissioner, EndJwments Department, State Road, Hyderabad-S. Ttre Assistant Commissioner, Endowments Department, Hyderabad, O/o The Commissioner, Endowments Department, Tilak Road, Hyderabad' pahadi at North Lalaguda,
ihe Executive officer, sri Hanuman Temple, Tukaramgate, Secunderabad. Hyderabad'
The Mem-ber, Endowments Tribunal, State of Telangana, . .... g. fn" ftf"nrger, Sri Balaji Venkateswara Swamy Temple' Badanpet Village' Saroornagar Mandal. g. ine Ena"owments Tribunal for the state of relangana, Barkatpura, Hyderabad. Tribunal for the state of ro.iie crrairman_cum_Dist. Judge, The Endowments Telangana, BarkatPura, HYderabad 1-3-1039' Kavadiguda' 11.The iit Person, Mudigonda Shankararadhya Mutt, Hyderabad. Secunderabad at 2 ihe Asst. Commissioner, Endowments Department' ' Kachiguda, HYderabad. at Hyderabad' Tilak Road' f e.ffre iegisirri, T"l"ng"n" Endowment Tribunal, Hyderabad. village' t +. ine Manager, Sri Ananta Padmanabha Swamy Temple, Attapur Rajendranagar Mandal. Ranga Reddy District' Department' 15 TG Additio;al Commissiorier of Endowrnents, Endowments Boggulakunta, Tilak Road, Hyderabad''tiilu years- R/o Sri lakshmi t O. Sri"Eastarayani Narsimha rthy, aged about ,64 Dist' Narasimha dwamy Devasthanam, Yadagirigutta, Nalgonda 74
B. Lakshmi Narasimha Rao, S/o Late B Anantha Ramaiah' aged about opp' Malakpet Railway Station' Hyderabad -V""ii nl" H.No. 16-7-813/13/A. 500024. '18. Sri V. Buchaiah Sharma, S/o V. Siddaiah Sharma aged about 61 years R/o Jeedikal (Post), Lingalsganapur (Mandal) Warangal dist.
The Asst Commissioner Endowments, Nalgonda Dist, Nalgonda, Telangana.
The Executive Officer of Sri Lakshmi Narsimha Swamy Devastanam, Yadagirigutta, Nalgonda District. 21 The Asst. Commissioner, Endowments Department, Khammam Town and District Narapunenipalli 22.The Executive officer, Sri chandrasekhara swamy Temple, village, Wyra Mandal. Khammam District' Temple, 23.The Executive officer, Sri Kovela Ranganayaka Swamy (M)' Tirupalligadda, Salarjung Colony, Nalanagar, Gudimalkapur, Asifnagar Taranagar' 24.fhe Exelutive Officer/Manager, Sri. Venugopala Swamy Temple' Sherillingampally, Ranga Reddy-Officei District. Naliagadla 25.The ExJcutive Sri Somesmara Swamy Devasthanam, vrllage serilingampally, R R District. 26.TheDeputy-Commissioner,EndowmentsDepartment,Boogulukunta, Hyderabad. Medak at 27.fi-te Assistant Commissioner, Endowments Department, Sangareddy. village, 2g. The-Execuiive Officer, Pochamma Temple, Sy. No.17lA, At Borancha Manoor Mandal, Medak District 2g.SriHanumanTemple,AlagadapaVillage,MiryalgudaMandalNalgonda District.
One CC to SRI SUDEEP REDDY.S, Advocate [OPUC]
One CC to SRI T.SANJAY RAO, Advocate [OPUC] 32.One CC to SRI L.PRABHAKAR REDDY, Advocate [OPUC] 33.One CC to SRI M.SHIVA KUMAR, Advocate IOPUCI 34.One CC to SRI SRINIVASA MURTHY CHEEDELLA, Advocate [OPUC]
One CC to Ms. BHARADWAJ ASSOCIATES, Advocate [OPUC] 36.One CC to SRI AVADESH NARAYAN SANGHI, Advocate [OPUC]
One CC to SRI G.K.DESHPANDE, Advocate [OPUC]
One CC to SRI PULLABHOTLA VLS SRICHAKRAPANI Advocate IOPUC]-39 One CC to SRI SRINIVAS ALENUR Advocate [OPUC]
One CC to SRl. ASHOK REDDY KANATHALA Advocate IOPUC]
One CC to SRl. T SURYA SATISH Advocate [OPUC] 42.One CC to SRl. J C FRANCIS Advocate [OPUC] 43.One CC to SRl. N GANGADHARAdvocate [OPUC] 44.One CC to SRl. K DURGA PRASAD Advocate [OPUC] 45.Two CCs to THE ADVOCATE GENERAL, High Court for the State of Telangana, at HYderabad. [OUT] 46.One CC to SRI J.R.MANOHAR RAO, SC FOR ENDOWMENT [OPUC] 47.One CC to SRI CH.SATISH KUMAR, SC FOR ENDOWMENT [OPUC]
Two CD Copies PSK. 6U i1 HIGH COURT DATED: 0110712026 .'a; 5l{ 1I e nt '(t 'l .) It 21 JUL zffi o ! COMMON ORDER* WP.Nos.2795 OF 202325572nrud'+irr?6'F18; 17474,21144,23842 AND 23908 OF 2019; 14861 OF 2O20;24029 OF 2021; 28636,39435, 39464,39473 AND 39485 OF 2022;35248 AND 37149 OF 2025; 2348 AND 9942 OF 2026, CMA.Nos.1073 OF 2019 DISPOSING OF THE WRIT PETITIONS AND CMA WITHOUT COSTS. 2 \$