AVADUTENDRA GNANA MANDIR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) W.P.No.5378 of 2026 is filed to issue a writ, order or direction, more particularly, a writ in the nature of Writ of Mandamus to declare the order passed by the A.P.Endowments Tribunal Amaravathi in O.A.No.54 of 2018 dtd. 21/1/2026 permitting the withdrawal of O.A. and granting liberty and the consequential Notice issued under Sec.832 of the Act 30 of 36 of 2023 vide Notice Rc.Amended by Act 1987 No.170/MSLV/YPC/42 dtd. 31/1/2026 of the respondent No.4 i.e., Yadalla Pitchaiah Chetty Charities Association Kadapa rep. by its Founder Family Member and Secretary Dr.Jwala Chaitanya as illegal arbitrary opposed to law and one without jurisdiction.

(2.) The 4th and 3rd respondents respectively filed O.A.No.54 of 2018 on the file of the A.P.Endowments Tribunal at Amaravathi, Pedakakani, to pass eviction orders against the writ petitioner herein directing to vacate and surrender vacant possession of the petition schedule property, i.e., building bearing D.No.19/646 encroached portion measuring east-west 115 feet and north-south 10 feet in Sy.No.30/2B/1A1, located in Kadapa Town.

(3.) While the O.A. is pending for consideration/trial/enquiry, the 4th and 3rd respondents herein have filed I.A.No.911 of 2025 for withdrawal of the O.A. and to avail the remedies that are available under the provisions of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short, 'the Act 30 of 1987'). The Endowments Tribunal, vide order dtd. 21/1/2026, has allowed the I.A., consequently, the O.A. was dismissed as withdrawn, granting liberty to proceed according to law.