N Thimmanna Bhat vs State Of Karnataka on 27 April, 2012

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Karnataka High Court

N Thimmanna Bhat vs State Of Karnataka on 27 April, 2012

Bench: Huluvadi G.Ramesh

    IN flit HIGH(ol.RI Of KRNfK \TBV4GUORI

                          Dated this the '7"' daa               of   4piil. 2012

                                                        Belne

       FHFHO.V'BIF WRit 5I'I('L HUll VIM G RIMESH

                           Writ Petition 14057 I 2012
Between:
N Thimmanna Bhat. 60
Sb late Subraa Bhat
 \rchak & Pradhan ni Sn kdisliakthi
I)urga Rakthe%hs ad Temple
Sri Kshetra Kollaguh. %Iike Village
     anadka Pn%t. Barn" al taluk
I) K Ihstrict                                                                  Petitioner

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                                                                                            I
 5       Panchayath Development Officer
        Alike Grama Panchayathi. Bantwal
        D K District

6       Bramha Kalashotsava Committee
        Sri Raktheshwari. Nagabramha &
        Pariwara Dyvagala Devastana
        Alike Village, Bantwal Taluk
        D K District                                      Respondents

(By Sri R B Sathyanarayana Singh. GP)


       Writ Petition is filed under Art.2261227 of the Constitution
praying to direct RI-S to take steps for demolition of construction if
anything is put up by the 6" respondent or others in the name of the
temple over Sy.No.391/P2 of Alike Village, Bantwal Taluk, etc.

      The Petition coming on for Preliminary hearing this day. Court
made the following:

                                  ORDER

Petitioner is before this court for a direction to respondents I to 5 to take steps for demolition of construction if anything is put up by the h t6 respondent or others in the name of the temple over Sy.No.39 1/P2 of Alike Village, Bantwal taluk and for such other orders.

Heard the counsel representing the parties.

V 3 It is submitted by the governmern pleader. after inspection and verification, that there is no encroachment much less any construction activity is going on. More over, the temple in question is a notified temple.

No grounds to interfere. However, petitioner is permitted to give a representation to the concerned respondent, if he has got any grievance which shall be considered according to law.

Petition is disposed of.

Government Pleader to file memo of appearance in four weeks.

Sd1 JUDGE An

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