Karnataka High Court
Sri Sthanika Nagaraj Iyengar vs The Principal Secretary Government Of ... on 24 November, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 24*'?'* DAY OF NOVEMBER 2009 BEFORE THE HONBLE MR. JUSTICE AJIT J.oUNJ_3§§L' ;;f f WRIT PETITION No.4143/2odo8(G1x/[askof I BETWEEN : S1*i.Sthanik.a Nagaraj Iyengar, Aged about 50 years, S / 0.S1*in1'vas Na1*asimhaeha1", 41*' Sthanikam, _ . . _ Sriflheluvanarayana SWamy'Tenip'1e, O' R/o.No.3, Raja Street, M.e&;ote, V = _ O V ' 'O Mandya Dist1'icf;."}_V__f-- O ;P13:TmoNER [B3~e's£i.A.:%;;hix}é:;4ayf:a33: Assts;;OO4Advs.] AND: 1. The I?1'incii;5 '_ G_0'€'i§3rni'11ent of'-Ksfnataka, De'pa1*tfimeVntA of Endowments ' And Cha1fitab£e Endowments, V _2. The Co'no;n:3issioner, V Hindu Religious Institutions And Charitable Endowments, " .Ch'ama1*ajapet., O "'._Bauiga}01'e «W 560 018. "The Deputy Commissioner, Mandya I)istri(:1;, Mandya. Annexure 'G' and tofollow the guidelines issued under the temple manual and permit the petitioner to carry the jewellery from the District Treasury. .I\/lahclya to Melkote Temple on the day of Vairamitdi ie, on 17.03.2008; B. Issue a writ of mandamus' "<iii'r'ez:ting '. respondent~2 to COT1Sid€F;l'1«l'h(§:l
petition of t'he~'V'-Hpetitioher ADM. 7/RP/38200506 'per Anngéxttrez', 'E' which is endifig ljefore 'nines respondent"-2 to" petitioner to carry the hjetoellefy Mevllcote Temple:
C. Ptzissl or writ' or direction
-iri ci.r"cttr'nsAtt1nces of the case, ihelu.oling'Hthe***oVrder as to costs, to meet. V' " .. . T. _ojjus tiee.
" . H 2*.' arises in the following manner. Pt ..ne_tification was issued by the then Mysore Cft;Ve19nment enacting the manual in respect of Melukote Cheluvanarayanaswamy Temple. In the said ijnianual. the duties and functions of the sthanikams has r' _/a/ m6.
6. Mr.Narendra Prasad, learned HCGP e1ppea1fin_g for respondents 1 to 4 is permitted to fiig appearance within four Weeks. SPS V'