Karnataka High Court
Sri Vishwanath Phaniraj Bhat Gopi vs The State Of Karnataka on 5 September, 2008
Author: N.K.Patil
Bench: N.K.Patil
E1'? '§"HE RISE CC3L1R.T <3? §{.ARNATs'~'aK§k AT EANi3AL.OR_E \'2«'.?.E\§<3( §16§§f2{3*3$
I
EN ms HEGH comm' or KARNATAKA AT BANGALORE.
DATED Tms 'ms 5% In? or SEPTEMEER, 2(7.{'o"8* ---f E r.- %
sex-ms
ms s-scams MR. JUSTICE !\;%:.'K.f=:':{§'¥'i{%."".b *
BETW E«E'£\I:
3.
SR: v:sHwANATH PH
AGED 35 YEARS .. '_
3:0, $Rl ?HAN§RAJ sag"? (30:31 . _ --. g
LANDLORD NEAR MAHABALESHWAR =
TEMPi_E;GGKAMA-581326 ..
UTIARA KANNADA mgsgazcr.-' ' ' -
sa:GA:~:APATH:_.G'H:F:;E'" . . '
Sf0.SR£GH!R;E _
,fisf3ES%3€3YEA£-:$ --:: " * , " 'V '
may-§A1<f e3QKAR9:A-'s;.«;g'32s_ ' '
é<U£'«fi'§"A TaLu;<;-A, 4; >1 ' '
wraea KANNABR: {3§S3_'F€:i3'{.' « " -
sag PRASANNA-- KR£$HNR..,%QGB2:£AT«
35:2" KR£HS ..i<.3G8i-LAT * ;
AGE£§2QYEAR$.. " V
uPAoH:'¢--+mTHA VAMADEVA TEMPLE
£~£AGAE3f£:'E£)¥; GOKARNA.a.5:§.3.326
' ' «--.L;T"m!iA é<.:ArxmmQA DéSTRéCT.
.532; Gr'£.¥A§¢.AN~SAM8}%. azxcr
MAEEQR * '
3:23. sR,%:'sA9¢:a';¢,--..o:;sg:I
UPAQHEVA:-«Hag *
mo. AQNI :33'HAE?AMAM
Lr3<,1;<:ARNsx--5a1325
- UTTAFEA :-mgssmaaa DES'fRi{l'!i
iéas §3A.5é_E$H v JGGLEKAR
' , zw-xV.3<:::2--.*
._ , « 1-.530: 5:2: V JQGLEKAR
ANERAJJQHAT a:;{:2P--: if - . ' " '-» _ '
50
(2.0
'E*.VARCHAK
~ .4 'F:*E'Sif3§¥\I{3 NEAR TEMPLE
.?:OKARNA - '$81 326
Ti-EEI H363 CGURT GF§{AR}3.?1::{KA AT é:5;=€:3ALc;RE v€,P.:'~:a.: misaaszezzeg
WRIT mrrmon No.11656 ca; 20493 'A
BE THE EEGH Cf.I}I.?RT QF KAREEATAIQQ AT BP&*€f3ALf}Ri€" 'Q'J,P.§\¥o\ 1E£3§6:'2G€}S
9
{,9
10
SRi KRESHNQPPA
SIG. NANJUBGE {EEODA
AGED 38 YEARS
THE BAMGALORE BUSENESS CENTRE
'€}F«2, M3335, ARYA PLAZA
BULL TEMPLE RQAD'. CHAMARJPET
BAMGALORE « 56£iQ'!5¢
SR? M SU8F?.AMAN£A¥\2
EEG, MUi\E¥SWAMY
AGES 39 YEARS
RJQ. QNB CRGSS FIZAQQ
FRAGATHQPURA
EANGALGRE ~ 56%85,
ea; MUDDURAJA M
am. an: an MUDDMAHJ
AGES) 39 vsmas
R10. :~4o,z@9, c '5" 852
iii mam em cmss--- V
8 .9 K :2: STAGE '_'-
BANGALORE - 5r3_noe-gg, _ . *
$R:;<A1:'::NE::;:H ,
are. 38: asawwra' -:.;
AGED "~r'ER5s_ Y; "fa
5210: MG. 559, 5TH€;RQs$3.%
P P LAYQUTE-:<8K»:2i $Tfi;~3E '
BANeALos"~:E--560985."
SR! RRANGARQMA V __
SAC). SR!~vRr'%f\2GAPPA " '
AGE§3.?--35 YEARS " '
* 'czo; VMASE-£.ARAvNGAPP§é razmazxjtiaa
5H§2N§<.ARMUTTA.RQfi{3, SHANKARAPURAM
~".'2
a,m~eALoVgE%»JV5e;wL 4.
my » -
M
L';<:'sa:";J.'..;:«pé;':§§;;A\:sa;sé§%'}$
SIC). 32; L :32 wmgaw
gems? sagas"
snarmxaaéuaam
_ _' V-aazxzeaatsas ~ see 034.
» fsa: L A;¥C.SHMANA GQWQA
$!G.'~$i-7;! K N NEELAEAH
-- A658 65 vases
?jCi&NQ'504, ?TH CRQSS, TST A M§§E*~I
: " ass: 3&3 smsa m ELCICK
BANGALORE ». 569 035.
EN m§'}£wiEH 6653-"? 0:3 KAREEATAKA arr BAE'éG§§L€}RE \s=.=*.p.}s:ca :ase~;:2aWé7é
{N THE HECEH COURT :3? KAJLEIATAKA A"? BAE'€GAL€}RE '«¥".P.?.\i'0. 1i{i5652@fi}S
113
15
'I?
'E8
3
SR3 G RANGMAH SHEETY
AGED 76 YEARS
R10. CHMKANNA GARQEN
SHANKARAPURAM
BANGRLQRE - 550034
SR: 3 SURESH
AGED ABQUT 2? YEARS
RIO, 5-10.39; CHEKKANNA GARDEN
P M 9; ROAD
Bfi¥\£GA£..C?RE - 5630694
Sfii MANECKYAM
3112}, SM KUNHU
AGED 4% YEARS
RIG. J P NAGAR, €511-E PHASE
PUTTEE\éAHALL£ MAN ROAD ..
BANGALORE - 5639078.' '
SRE JAGADESH GELDA
man 52 YEARS . '
RIC), am; TEMPLE R{'.;L€z_£3
BANGALORE «
SR:RTH1MM::iéRV,."«--. " 3l.._ > '-
am. 3R: H££NU-5AAi»A§;:
fi.GED1?=9YEARE.3.f~_ .
me. 9 949.23, '2ND'£:R€ASE= V T
w:e_so:~: $ARDE¥\2_
ax-weALeR.g-5sm27. '-
saaeaswaa" _
ssmsag 9u1TAPpA,__V
AG._E':;.45§fE£sRS .....
* .¥.2;<:3';":~:o."=7*s:2,"
, V " S30. NINGMAH
» gmmomava :3CHQ_OL man
= S M. ROAQSHAEQKARPURAM
' B_A'N_QALGRL_"E.,+_5=5Ȥ>G04.
S§§§~-iiA§\%%A'NN:5{.V' AT
310. BHNGANNA
V AGED 513 YEARS
R25} b~iC1.V«314, QTH 'A! Mfiifi
if SRiN£sGAR
amgruazaoe «$30950,
SR; BEUAPPA
AGES #15 YEARS
RIO. N019, Ci-§iK§<ANA GARDEN
1?? THE Hififi COURT G'? Ki§R}}'§'§kT;'3»Kfi. AT BA?~§G.s<=.L£}RE \?J«}7'.3~E<3.3 1é5é:="2{}{'i§i
EN THE I§{€}§'I COURT QF KARNAT?«.KA AT 3é=.i'~fC}£\.Lf}RE W3£'.'£=2'& i§'{:1§fif2G08
22
23
24
4
P M K ROAD; SFLANKAR SURE
BANGALORE - SSGGWL
SR! MAHADEVA
SK}. LATE C}-{ANNE GQWBA
AGED 50 YEARS
C£-*1iKKAN£\iA GARDEN
RIO. F' M K ROAD} SHANKARPURAM
BANGALORE - 5260304.
SRi VENKATARAM S
SIC. '3" C SGMA §\£A§DL3
AGES 48 YEARS
NQ339; $£NDHUNAD¥ RQAE3
\iRiNE3A\'A.€*»E NAGAR, PEPE LIME .
SR§NsésGAR, BANGALQFZE- Efiflflflé.
SR! MAHABEVA M
SIG. MAQE GQWDA V
Mfinififi '-
D NQ23, 2?-JD CRQSS ' ' T
25:0 MAW, was NAGAR: Mvsea-E R«:.iAi:3,
EANGALQRE - 5613023' _ _
sag KSUEESH :;,
3:0. KRZSHNANAAEDU *;
AGES-QYEARS »
$43.2, LAKSHM: Lgyoui ~ _
RB: Lamar; 319% P%-%&SE. = "---
JPNAGAR ' _ , x "
BANGALORE » :a5Vaa?$',
saskis fiisisaags " .....
" - S!G;'$Rt SLESRAMANL
' AGED as ¥i"..--'Afi.S'*
% cm is: sésafisé-m_Q;'2, LAKSHM! mxeur
€399; RBt"L§;":*{3UT
.39 NAGAR 'ms. PAHSE
eAr«:;3A:.<;:F<E; gsexaezs
' sag G 3 guavamaaavam
. V 31¢? G SFé%NiVASAMURTHY
.. » Aeaazss YEARS
- ._Na.,5,A1--;4 mass, VET CQLLEEEE Row
K R mvaurg 4 P magma
egwésagesaa M swazrs
" V V . ga§rSFé:{ 'suaaamixbra goes: ssmm cemssa
" FQR SNET: B S V§J25WAL£KSHf§i£ } fixDVC!*CfisTE }
PETYUDNERE»
i?«E THE HEGH C.{"}URT <3? KAE}~3;%§.a.§<A AT EA'?-ii."3:5=£.{}RE \?*§_I'>7.1"=§<3,§i£§:Eé£2G€i£
V ~-. gE:v vB'.._?:&ZERAPPA; AGA FQR RI ":9 5;
*%"HE=.' CQ£\é$";fiTUTéON GE imam PRAYENG 7:0 CALL FOR THE ENTIRE
IN THE HEGH CGURT E3? E<.AEL\E'AT:"*.KA AT BMKEGALORE W.?.N<.>. 1.1656!?.0€:8
'E
AND:
1 we STME <3?' KARMATAKA
REP BY :73 PRt:~:c::PAL $Ei3RE'.TARY
REVENUE DEPARTMENT
ms. BUiLDt¥\£G
mamxza VEEDHS J _
BANGALORE » 56404061.
2 '§"HE CQMMESSEQNER FQR RELlG£GUS 8: CH;'§R!T§'-EELLE
ENBGWMENTS N KARNATAKA V A
AUJR VENKAT RAG ROAB _ --~,
CHAMRAJPET BANGAL€}R§ - 56393 8:. "
3 ma sepuw commzsszomaa
ufim KANNADA meme? «_
KARWA2'-2' .
4 TE-{E ASSSSTANT ceagmzssaagsggg * ~
semzazous & C:HAR_§T;»'-'-VBLE EENDOH'»{§£EN?.S~ .
aspgmmem?
xumra, UTARAJ~'ZANh%_AD_A azszrazm.
5 THETAHSiLi?u1,R
:<ur42TAVmLuK*..% '-I;.__, '
UTTAFM KAN!<£:5£rA :3:s::}jR':cfr; ~ » '
5 SR§8§~§E"E"RA 'cs0we:<;AV"uEA»t;H':a{AmfHA
MANDALA'{REGB} V.
GOKARNA-'$31326 ' ;
mum"; TALUK QITTARTA;-_KA2=.1NA3A DESTREC?
REP 3Y"%"§7$ SECRETAFZYIPRESIDENT
Ti * - sa;v%RAMga:HAazaRAPuRA MLETT
. HANEYAPQST, HQSA£*éAGAR rmux
% smmasa. ;::€,'r'a;c":f Am: HMNG rrs
aa.:smr~;es:rRmavE Q.'-"F¥CE AT NQ2 A,
4- :9 RQAD, €31'---§?H.ASE, aaazmsgaa,
8A§'{€3ALQ$2E -- REP av :75
AQM§N§STRA'E'OR Am THE GPA HOLDER
RES!"-*Q£"£DE'£'§'§"S
iifiir
V' "EH13 Wm? PETETZON as FSLEQ UNQER ARWCLES 226 ma: 22? Q?-"
"~. "a_RECQF2DS mm was comcemms, RELATQNG m ANE) comwgcyaa
3% THE HESS CGUR.T OF KAR?'sEATAK;% AT BAEEGALQIEE ':2s9'.P."E\Ea.} ié;'E»t3£2G€%S
THE 31:33 CQURT egg Ks1.£{E~€A"§Ai~iA sass BAE\EG.s5~.L()%2.E v«:,93»z<,x E16§<$.-="2§Q8
",7
administrstisn and centre! cf 8:3. Gokarna '=.
Mahabafieshwara Tempie, Gakarna, Kumta Taiuk,
Kannada Qistrici and the Parivara Beya9§~2ga§.T3{:~
Devasthanagaiu rnentioned in the i:1§_pugnég:3"'a,{§:£er§.
any manner affecting, impinging' -:21.' ent:raéénhir;g"%':,;:;3Q_n
the refigious rights of the pV¢tit¥ane_r§':AaQd.__ais§é'
the said respcandents frem ;b7£'s§;fe.rir§g; v %f the said
pubiic temples %.e_ 4:~af1},£__ mam,
Organizatinn, 'tbv§ '%ike, but is
cmtinue thg §r;u.:i ' Réiigious Institutéen
for reiégieus:V';>:.i'r1.i3:::és§Vin."fiétitionera have ssughi
for a ciir;e~c;*:ig::1:'V§,L4"' =dVi:ret'~.ti*n§"v.»'tfi é seventh respondent to
i"Vf%t'ts£'eV 'me cfififfoié of the msspandents 'E ta 4 in ge:§1e:--r.Va i~._a V:iⅈ¥§f:«evv'?'§v?st.fespendent in partiatfiar, the tempfies TV thé ';:';rz3;::,e1rté-s.:é$.?".4:A'Td*~;e:'e cf, named En the émpugned order if August 2008 vide Annexure PR and renéer true °p}'9:§p"5ar accounts ef the income that the said ' Arézééfifiéhdent has tierived 3 ' wouid be deriving fmm the THE HEGH COURT CE? I-iz5t.RE"§fi{}353EC:'i f*(? 'i%A?~3G2'§LCERE W,§7'.Z*\§:::.E it33~t3,»r"2&{}S mg H£<;fi COURT OF 1<ARN.ATA}<::a 5:: a,A.:~:c;;-a.:,.o;2.§; 's..a,aR:-.a--:.;; 1:§5e;r2a<3s 3 said temples frem T?" August 2338 tifl the date of such restoration.
2. Facta in bréef are that petitianers 1, 2 and herein céaim to be the Archaks, petitioners 3 and v_ . : if ta be Upadhivanthas and petétianers 6:926 c_%:-:si'i'z":w fi3 u the devetees sf Sré Gokama Mahab-a%e;§ha&§a?3.§' Tempie:-. Pefitéoners herein are._V}Cc;fitefid%f§gV impugnad f\3ot%ficetio:':lGover:}:'nen15-égsuéé 'hy .§'§'$~t respendeni: is héghiy arbét%;§?y_§" --._and the same £3 "§7s"t§¥;e apeciféc case 3?
petifionersg and 2; wéiahcut any }:2<.st%f§cat'%c§.~.~ and gave pmseeéed to take as":
"" "éxc:%ud%ng '(he Gokama Sré.
%Aa$35§«Ese;$h§%ér$_'T's-fszpée and fits Parfiseéa Devamgaia VV'v* :fémp%%""'*~at Ta¥u§<, and directing the Depuéy of the Ufiafa Kannada Bisirici ta hand ;c;:ve.'r.--' {h§e érzfire administration and affairs sf §;§"§8 saéd ta {he seventh respsndent - S:*%.
mg BEGH ($521.23? 0? Kafimgféxa :§?"&---i525;;L::R£ xa:.r2.:ase.z Eeé3é;'2€}S'éi (1.
ma t--tt<;3I;§ C(j;%LEE?.'I <31? KARE'«EA"fAK5-t AT BA'-:~E<."3§tLQR§ at-:?.:x:c,a ttéfiéizifiiléi Q Ramachandrapnra Mutt. Further, it 39 the grfieveme at petttianerg that, the said decisien is a haaty me.-«.__ eéfiectatfiy when the matter is aaized befare the Court. Thetetcre, he submitted that, 'Etta might to have maintséned status qua , Act mag struck éawn by am atvéstarg Bét:t:t€'*sf ?hiV§"v'¥j§V'¥:3t;.%%t and in vtew at the apinéen extttatésed Law 1 Department that, no de%?-»S.f{§i;§t";cé_3t%t;2*§vt'. made. Therefore, it is their 3333 tha't,"'ifthe'ettt_itéV;a;§h1'Eh§$trat%0n is directed:VVVV"tt>" ov'e'tRVVté the seventh respondent, is mt' §3té§_r;-.t::és3:t¢etned in the Mutt, tt wouid affect ghetitghts °of.'thé Archaks, Upgdhivantt-:33! értdaé£s::§ ttt2eE"'t§e\ét3tges. Therefare, taking tnte acceunt at:
thesé ._fé¥_gvé2'tt_g..f§§térs énte cunsideratien, petttéoners 7?i__herein "a*te¢é§:s§tated to present the instant wtét fag-agittrtg the ataresaéd retiefs the pritzcipat submissiatz canvassed by teamed sefifaétar counsat appearing far petificnerg at the outset ts Eéi Tttt Efifiti CFGUR? SF Ksamxtataxa At B.-5*.}§{§ALC}R.E.1éV.p.§§:3.3 xasazgaca fix? TEE HIGH CSERE' GE? E<LAR':~§ATé%I<IA AT BAEEGALQRE W.P?;\Eg," 1.16.§é'2_§Q_$ if) that, this Court being the Prineipef Ceurt, hee get the jurisdietien te entertain the instant writ petttion therefore, prayed for setting estate of the Ge¥er;ittt'er§>t'.i'§:~._ order impugned at the threeheld en thve»gre.en:t a man speaking order. Secendly, he it Court has got right to entertain ttte*vét§"etent §vrit_peti*t:ie'h: ee' envisaged' under' Sectien efw 'Cede 52* Cltvit Procedure. Further, i 'Areha ke, Updhiventhee encf' ttteeeteee Reeve" 'tveeery right te retirees these tttteitvtcenvenéenee and epecificetiy eeieted 'etjtA:.tti*§e_t';-.fietétéenere 3 to 5 ere the residents pf {3ekeree_V_'w%"teteee petitienete 6 to 26 ere the Eélfettgetere they ate the devotees ef the eaid" he submitted that, the temple edminiet%et§e*t3A, "efienegement and business has been te the seventh reependent, wheee 'Tj~Vta_:2'e1ie$etretEve office is at Bangalore and hence, there ts bar fer the petitioner te redress their grievance HEGH {TCBERT €317 KAR}'§}3aT3'§Ké3. 2%'? BANGé'«.L-{ERR 'é€.?E'«3e.§ Eii56£;?;tf}€}8 1%? HEGE CQLERT OF E<LAi£L\§.-='k'£'é-'~.i<I,~'3. AT BANGALQRE Efgflfiio. 11656? $338 21 befare this Principe! Ceurt and he is weii aware of fact that, one of the trustees, who claims to be $c2,__;'_:"h'és;;.i.,:
flied the writ petiticn before the High Cnigrt' of _ Sircuit Bench at Dharwad and that, dries r;'§:i;~?i.' petitioners fmm redressing their grie;yan¢'eV_by_Virimi{;i'r1g... the extra ordinary jurisdicfic§n..;>f this~f{'§urt*~£9r *rhé*rveas:§en that, the Circuit Benches mans? rind nat Court whereas this; is '.g'3Qiir§'V'r§r3nstit1ited by constétutian are entitied ta redress theivr"g"riévr%r§vc§%. thigibieurt. Further, he submitted thfit, as ;:2*e:f";£9§?L1§2ii§;«:§if"«:;£<_=:tt%ec£ principies 0? iaw Eaid down§ibyiAthei'.'fis;§_eV:x "'Cc§u:'tTir': series sf matterg, it is hs2id' 'thg:aTfif,' aggrieved pmtiw some up bafdré._t'hgrHi§i~;_.,iv___L'§'§:ij'rt for redressai of their grievance, v7?'r_tixve~«VCoz;r{"' éritertain and exercise its ezxtraardinary .1 'hriziiiing regard to the impertance of the subject .A"'4".'jrr_:__:ati5'£er} iiéhd the grievance redressed by tham. he submitted that, the impugned 'rfiiéfi CfGL?F,T 0? §i§4.R§AT.%-.KA AT B.Ai*§GALQRE w.p.2~:m 32-ésésseas BE THE %§{G§{ CQEJRT OF KARNATAKA AT B:'§NG§XLORE 'sVP.E~§<}. 11t3f36f2i}88 112 orderfNctif:cai:ion passediissued by respandent canr*;<}i_V"-.:_:'..V_ be sustained and hence, it is iéabie to be set aside.a¥§.£h:é.'.i'j: . thresheid itseif.
4. Per centre, learned Add§ti:&;r:a5§.A_A_T{§e~}erfir:§§r3§ Advocate appaaring for responcie m.<.:§"~1%»tc> at submitted that, the writ psététian «%%fi;ed%%oy'Fp¢titi¢%ners%is iiabie to be disméssed as net r:-§:ai£$%ia 'i:*£ab£:qé" on the 7 Qreund that, one to be a trustee, has ftczrrectness er atherwise the High Caurt sf Karnataka, fiirzzfjit in Wyit Petition éaid matter is pendmg afifijgxdégfiafigas:.. _k$efz§f'*a. the said bench and the matter 63 V$¢he€iifi?é'd' Vfiéicen Lip fora" "consideration on 8:"
_ Further, he submitted that, petitmners to 5 Va}:9'*e~A_.'£he residents of Gckama, Kumta Taiui-<3 and ' V'V:''ih. eV'f§fg5ra, they ham to redress their grievance befere the Gear': 9? Karnataka, Circuit Bench at Sharwad and EN THE BIGH C{}U"RT GP Kl?-;§{E\.'3A..'.f.e'3.}'~"..s'3>. $1'? SAEQGALGRE '-l=='.P.'E~3o.1 isfi§é:3'2{}C%8 THE HEGE COURT OF §~i1%R':€A'I'AKA AT EANGALQRE ¥'~;'C?.';'~i"{3L §16§6.{'_2§§_9§ 13 mt before this Court and so far as petitioners 6 ta 26 cancerned, they are the devatees and hence, they dei.f':"'n§§_~ have any locus standé to redress theirVg;fievanr:;"e*héeff:):*e: u this Caurt. Further, placing reiiance fin' '£b[_'e*T §i:d«g»nie':§t the Apex Occur: in the case of __§s':g§£§ Alioys Ltd. vs. Union of ingtia gn§i"'#a-neflwef re,-mnéiea in AIR 2094 supesms cmm" 3, 9, 10 and 11) IeagxxegkAdd;{é§ns¢%§§: "Advocate submitted that, this Ceurt to decide the in '§'_.'¥sVi;§vrfl4opriaat£e cases, the Court may évghV ref;;:?_%V.A§}3'A'A*b§_§§:éxércise its discretéenary }a.;_;rVisdicti;;;§&'by.in§4$i<'ivng:§ze.'§id;trine cef forum csnveniens. FAurthe;~,._,{ze _Véi%;.e'es:VA"§:ny specific attentian '$9 the eperative pertiegr: §$:§.r:hé judgment which reads thus: ' " we must, however, remind aurseives V, fhafi evézn if 3 smaif part 3:' causa (sf acfizzn '§§:ise.?*s wifhin the terrzitarziai fgsésdicfian cf the Court, the same by ifseif may not be considared 20 be /ggdreterminative facfar %%=?Eii£ §--:iG':£ EEQEJR'? G? §:s:.%%2~é;a'rAKA AT am:<:;§~I"{E:§§~§E7§jE?;%5T'":'E2£;isé}2asag HQ THE HECEEE ilffjiéffi" ('3? K..3tEE\§'ATAKA 3'? BANGALQRE W'?.?~E0' §E€S§6£2QQ§ E4 compefiine the H;'c;h Coert to decide the matfer en meiif. In appropriefe cases, the Court may refuse to exercise its diecrefienery (uriediciien by irwekirzg {he doctrine of ferunjf' " I' V cemzeniees. (emphasis euppified) Therefore, he submitted fahet, :4'the--...inete.:*¢iwrifv V' petitéen flied by petitionere is :§ab:e@s be esemaeee net meintainable. ' I ' V
5. Having heard; leerned.:'een'iarVV.eet$£1.nee§=eppeeréng for peisitionere;'£ee'§:ee£i:§i~;?edc§$;i%'eee'§ C?§'evemment Adveeete eppearing " :5 5 and efier careful eva¥uetien. efLAttee"'e{§i;ire meteriei evefieble en fee, ie$§t- ie not in dispute that, the Geitefhaee ¥£»'Ie.E;abaieehwere Temple, Kumie 'feiuk iififere £<enn.ede Uetrict comes within the jurisdiction set' U __Co5u:'f ef Kerneteke, Circuit Bench at Dhaswed in of the reievant Nefificetien issued. £t is eiee ' n'e£VV§%i"d%epute that, ene ef e trustees, whe céeime 133 be es: THE ease siege? 0? KARNATAKA A51' egeeéiiéee e*.e.2ea.: seeeszeéée fix? THE H§C3H CQURT {BF §<'.AE€£;'~3.-'3~_"£'.-~"xI<i.-ii. A"? BAEGALZJRE 's§J.?.§"~Ee. 1%§.$é§2Q0$ 16 emeyges. that petitienere 1 ti; 5, c:fe£m§eg te be ArcheksfUpedh§ven%:hee are the residents cf Taiuk and petitioners 6 to 28 cieiming {pee u the éempie, are the residents of Beegé1Eore';e if em ef the considered View that, "there is Arse %m_pe.d%r'%}'evet. for these petitioners to {edreee:A'"L_:th'e~§.ef_ e'pprepri.efi:e grievance befere the epefoiegriefev the matter has aiready..beee. ee%_ee§::':£' Geurt sf Kzamataka, Cércéjif the same is pasted befofe 8'§"..'SVe;;tember 2008.
3?'. the rive! eubmieeien made by 42§eer{jee'4ce?ue:eei on beheh' ef peéitieners E"?§d<f§§';§_enai véeeernment Adveeete an behaif ef reee-,:nac>'*:**¢;f,?Ter'a"fé"_~1;_i em of the opinien that if any View is expreeeedv'--.Ven'v%herits er demerits of the caee, it weuid .1 .t'he inte:'est cf the parties and edge the defence "be taken while edreeee% sf their respective ' " f';~3"§'37§é HEGH <:{:%,%e}F€:>§w' f2{fi.R?;*iATAKA A? 'Ei:%?~E€C§.éz.E_.£}Ri??. *-e*.:::2~;e.'2 355 THE HEQH if-(}UR,"§ E}? K_§xR?é32T.%.K§x SK'? EAEQEALQRE '~39' §§{':i.5£§32t3{38 1'?
£1 grievance befare the gurisdéctienai High Ceurt, where matter is seized, as referred shave.
8. Therefere, taking into censide;_r:atic;n t%ié"§§§{é{駧;§c of both parties and the stand 91' resp:.':;;£3de:'3ts7, é:;gée§§2¥£§I f<..,. *« when the matter is seized |C}$f{?r¥"'52f_. thé".f{§§h C;»;~}V:.:§%t.':'_Vt.z€ Karrzataka, Circuit bench at Bhéaféed, ¥"a_rfi= :3f ccnsidered apinéon that, Ver2terta~iVh€:i§ t§ja.._ énsfént 'V;:'F§'§ pefitien, exercising the extfé e_.rd§r1aVi'§f? jsxétiésldéiigfiion is mt gkzstifiable. Therefore;--\:gfi"£haL:'€"e:~é;;rafis.;s;:§L:j§ ..gn§{ :'ai§%nisn on merits or demeritgivof :::ézsei,, _f§he_:.4'%tg§fi't.'§:§1s:'§étEc:n fiéed by petitieners is Q," ts peéétianers to redress ftlfiévst--.§r§ve'§é};fic§'~»i§e§0:;é:"V"fh§ High Cmsrt 3:' Karnataka, Qir'cn}ét' if they are as advised or nee'Q*%4_31ri$e:" é Leafifiéd Adé5it_§_¢§:9§a! Sovemrneni Advacate is giérrnétted. is ifiie memo éféppearance w§th§n three weeks sd,___ Judge .':§3a:§E71" COURT 5;? KAR%€;§TAK:§ A'? agzfisaaééfg w§>.2~;e.2 aéééézeas