Supreme Court - Daily Orders
State Of Karnataka vs Sahasra Lingesshwara Temple . on 24 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.102 COURT NO.7 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO. 5924/2008
STATE OF KARNATAKA APPELLANT(S)
VERSUS
SAHASRA LINGESSHWARA TEMPLE & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR MODIFICATION AND IMPLEADMENT AS PARTY
RESPONDENT AND MODIFICATION OF COURT'S ORDER AND DIRECTIONS AND
IMPLEADMENT AS PARTY RESPONDENT AND OFFICE REPORT)
WITH
C.A. NO. 3924/2013
(WITH OFFICE REPORT)
Date : 24/03/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Parties (s) Mr. M.N. Rao, Sr.Adv.
Ms. Anitha Shenoy, Adv.
Ms. Vishruti Vijay, Adv.
Mr. Ritwik Parikh, Adv.
Mr. Sanjay R. Hegde, Adv.
Mr. V. N. Raghupathy, Adv.
Mr. Srilok Nath Rath, Adv.
Dr. Sushil Balwada, Adv.
Mr. H. Chandra Sekhar, Adv.
Mr. Nikhil Nayyar, Adv.
Mr. Pradeep Kumar Bakshi, Adv.
Signature Not Verified
Mr. P. R. Ramasesh, Adv.
Digitally signed by
Vinod Lakhina
Date: 2015.03.25
17:30:20 IST
Mr. S.J. Amith, Adv.
Reason:
Mr. Mukesh Kr. Singh, Adv.
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Mr. Purushottam Sharma Tripathi, Adv.
Mr. Raghavendra S. Srivatsa, Adv.
Mr. Rajeev Singh, Adv.
Mr. Rauf Rahim, Adv.
Mr. S. N. Bhat, Adv.
Mrs. Vaijayanthi Girish, Adv.
Mr. T. G. Narayanan Nair, Adv.
Mr. V. N. Raghupathy, Adv.
Ms. Anjana Chandrashekar, Adv.
Ms. A. Sumathi, Adv.
Ms. Kiran Suri, Adv.
Ms. K. V. Bharathi Upadhyaya, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena Elizabeth Joseph, Adv.
Ms. Akanksha Mehra, Adv.
Ms. Srividya K. Kaimal, Adv.
Ms. Shrinjan Khosla, Adv.
Ms. Swati Vellodi, Adv.
Mr. Laksh Puri, Adv.
For M/s. Lawyer S Knit & Co.
UPON hearing the counsel the Court made the following
O R D E R
The validity of Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 has been struck down by the High Court by the impugned order dated 8th September, 2006 of the High Court. By interim order dated 2nd April, 2007 passed in the Civil Appeal No.5924 of 2008 [Arising out of Special Leave Petition (Civil) No.5398 Page No.2 of 3 of 2007], operation of the order of the High Court has been stayed. The effect of the interim order dated 2nd April, 2007 is that the aforesaid Act of 1997 continues to be in force. In the meantime, the aforesaid Act of 1997 has been amended and we are told that the validity of the said amendment is pending consideration in the Writ Petition(s) before the High Court.
In the circumstances, we defer the hearing of these appeals until decision of the Karnataka High Court is rendered in the Writ Petition(s) challenging the validity of the amendment to the aforesaid Act of 1997. We request the Karnataka High Court to expedite the hearing of the Writ Petition(s) and conclude the same as early as possible and let this Court have the benefit of its views in the matter.
Let this order be brought to the notice of the Karnataka High Court by the respective parties.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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