Sri B N Rangaraju vs The Deputy Commissioner on 9 March, 2020

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Karnataka High Court

Sri B N Rangaraju vs The Deputy Commissioner on 9 March, 2020

Bench: R Devdas

                          -1-


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 9TH DAY OF MARCH, 2020

                       BEFORE

       THE HON' BLE MR.JUSTICE R DEVDAS

     WRIT PETITION NO.5163 OF 2020 (GM-R/C)

BETWEEN

SRI B N RANGARAJU
S/O LATE NARAYANA BHAT
AGED 55 YEARS,
OCC: ARCHAK (UNDER SUSPENSION)
YOGA NARASIMHA SWAMY TEMPLE,
KIKKERI, K.R.PETE TALUK,
MANDYA DISTRICT-571 423
                                          ...PETITIONER
(BY SRI PRASANNA V R, ADVOCATE)

AND

1.     THE DEPUTY COMMISSIONER
       DEPT. OF HINDU RELIGIOUS INSTITUTIONS AND
       CHARITABLE ENDOWMENTS,
       MANDYA DISTRICT,
       MANDYA-571 423

2.     THE ASSISTANT COMMISSIONER
       DEPT OF HINDU RELIGIOUS INSTITUTIONS AND
       CHARITABLE ENDOWMENTS
       PANDAVAPURA SUB DIVISION,
       PANDAVAPURA K.R.PETE TALUK,
       MANDYA DISTRICT-571 435

3.     THE TAHASILDAR
       K.R.PETE TALUK,
       MANDYA DISTRICT,
       MANDYA-571 436

4.     THE COMMISSIONER
       HINDU RELIGIOUS INSTITUTIONS AND
       CHARITABLE ENDOWMENTS,
       STATE OF KARNATAKA,
                           -2-


      MINTO ANJANEYA BHAVAN,
      CHAMARAJPETE, BENGALURU-560 018
                                   ...RESPONDENTS
(BY SRI SRIDHAR N HEGDE, HCGP)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER DATED 18.11.2017 PASSED BY THE R-1
DEPUTY COMMISSIONER, MANDYA, ANNX-A OR IN THE
ALTERNATIVE AND ETC.


      THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:

                        ORDER

R. DEVDAS J., (ORAL):

Learned Additional Government Advocate is directed to take notice for all the respondents.

2. Though the petitioner has made a prayer for quashing the order dated 18.11.2017 at Annexure-A passed by respondent No.1-Deputy Commissioner, it is an admitted fact that the petitioner is already in appeal before respondent No.4-The Commissioner, questioning the said order. However, the learned counsel for the petitioner submits that the appeal was filed in December, 2017 and the matter has not been taken up till date. Therefore, the learned -3- counsel for the petitioner prays that a direction may be issued to respondent No.4-The Commissioner to dispose of the appeal in ADM/7/AP/14/17-18, as expeditiously as possible.

3. In that view of the matter, this petition is disposed of while directing respondent No.4-The Commissioner to take up the appeal in ADM/7/AP/14/17-18 and dispose of the same as expeditiously as possible, in accordance with law, and at any rate within a period of eight weeks from the date of receipt of certified copy of this order. It is ordered accordingly.

4. Learned Additional Government Advocate is permitted to file Memo of Appearance within a period of two weeks from today.

SD/-

JUDGE DL

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