Sri K Lakshminarayana Asranna vs The Commissioner Of Hindu Religious ... on 3 April, 2008

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Karnataka High Court

Sri K Lakshminarayana Asranna vs The Commissioner Of Hindu Religious ... on 3 April, 2008

Bench: A.S.Bopanna

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DATED THIS THE 3313 DAY __OF.  *

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  AAQUASHM. " THE ORDER DATED 30.10.".K)£')i '3? R52
 ANNEXURE-D AND THE ORDER DATED 19.11.2005 BY R IN
 REVESION PETITYON BEARING 'R.P.iii0.:'36i0*i-05 'vI'ﬁE
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3 THE ADMINISTRATOR
SR1 DURGA PARMESHWARI TEMPLE
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---- THi5LfWARW PETITION 13 FT ED UWDER £'\Wi'i"" "S 226 3'- 227 OFVTHE CONS'l"l'l'UTION OF INDIA, WITH A PRAYER ' 'l'Lis_I\.l.f1itPctitinnoomiI1gonforhca1:i11g. thiuday, the Court made the following :

I J2 Fe 9_B_D_E_B The petitioner' isbcfomthiuGom't_. t by the second mspondcnt * and also the am: dated poisa(_l1hyVVvf%the ﬁrst r:-.53.-om..d..-5-... in at a_,--,,A,.A,,xT.m-,.;mL~.'3 ;,.,...m_%t:tk At t x o

2.__ learned oounaci for learned Government Advocate 1 to 3 and Sn' K. sumn, loomed mogpoitdcntn No.4 to 6.

' the respective learned counsel, 1 have u..._ Po.

-o,,,-.-om-t.....--= am -on . 4. The gramme put on of-the petitioner t h iiés that by custom and usage. he is the Demon who was- requimd to distribute the Scva Batnwada to the: Assistant I J'.

're Amhaka. more particularly, the respondents 4' Despite' the said position. the Deputy Ax impugned order dated 30.10.2001 attached to it ﬁxing the to' Af.t;zI.Ij.-em \.l!l!..i¢_3_h E mom

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---=------'- =- ---~«-'£4--"to tn-;.% tb.-...-em-.ree ;-.d..!.n.i.t that was the ctﬁigm ease Ir-f h"ﬁ petititmer to of the matter, the oepeo issued notice to the ~ . the paaaed_ by the C0mnnsa1o' ' nor ad :.a_t.I Lb: me: by % a med ﬁ tr-. *.....'- ......'--'-'......-I"

order has been paaaedha eonpiaiui Section 50 of the Modme Hindu Religious and % tzhmdtable Endowments Act, 1951 (for shoot the 'Act'j. It is contended that at present, the petitittmcr is not the trustee of I J?

'0 the ample .s.a__.. t.L-_= _wministrator being px"emseu"" tue'-- ra'rca as '-iuu"*-';.a'-"..... in *.}.:e 9......'--wt "

also noticing the fact that 'theta whemin the right of the is ygtjnt-ea in O.S.No.24/99 has the same does notcajl for 5; mquin-.s to be "" " t ' te_.;;';r:=!_i;t,1on41entnNo.4to6who were 12-2573.4,-94 -.-.-1-tea-J:-. the I_eapond.ent3 questioneci the order dated been passed by the Endowment L' when the petitioner herein was the Endowmb' 'V -'aaioner at the earlier' instance. this the order and remanded the matter to by V' V. the Commissioner and subsequent in the same, nt .14.. e_:ee 19.11.2005 is passed. IE on 9 ft

7. Though several contentions an the men- ' case with Iegani to the right of the't13etitiorie1H9ltii'V.ﬁisti'ihtIte.,, it it the Batawada to the respondents f. the same need not be atttiise the prey er..m..te.I:ti_n by. for the "ﬁﬁiier is ﬁiat the has M-,.....---1.... t.h onier ﬁxing rates ﬁcttife tn':

the petiﬁozieg-.§'--.:. for teepomienm No.4 is not contemplated einee so of the Act is for the trustee and in the present:

case; the the in-chmge trustee had . to and thexeafler the Deputy hpterﬂ. the da&m. made by The m t1'"*}'v'et't t-.e:~e.=-.. -.-.--ee.-.=. --':.........*--e that thetadminasa' ' ' ' trator is no doubt in-charge' of the tempie at But the fact that the petitioner claims to be one of ' trustees and that he was distributing the Batawada commission earlier is not seriously in dispute. Further. the L J-'.

I to fact that the administrator had issued petitioner also cannot be disputedewﬂtit administmtor cannot be eonaiiezedtp _ &iir"1ii§ &".o-.3'.-.-*. h.-'.'e been peeeed by ofiﬁefeijr aeeepting efjfehe ' ' tratnr. If is the should have heard the hearing the parties should have deesded. the 1eoommendat1'on'1nade by he any alteration to the same and tieﬂ hat along with the order. Since am be-...~n i =.-zith by the .Deg_n.;t..y- on this short Err-ii1d. the azt'.e.- $*..-:1 cannotbe sustained' ' and the same is aooolum" giy Since the Endowment failed to ____r§1ot:iee this aspect of the matter and has anived at the oocnclusion, the consequent onier dated 19.11.2005 also J )2 Va cannot be sustained and is aooonimgly' * is h led to the M ' I «V -;'« the case on ﬁle and issue notice to parties: t the ﬁxatioru of as-eordanm tvﬁﬁ-. L-.1.-.r am.-..r l.1:.;a_.ti_:;1g:t.h.e';3ga1'tie§I;' « .

8. Though the is quashed in the purpose by aiabmgadt to :23,-rs.-.%-.:1.e:I.*.a No.4' the the vuIIc"""' " _ the way or the other.

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