Karnataka High Court
Kudli Sringeri Mahasamsthanam vs State Of Karnataka on 13 April, 2009
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
'V - fi*.§'_:--~.-:§2.§.-3'-*Ts.,,.A.~ 5 E EN THE HZGH Ca')-URT cs? KARMTAKA AT 8A?4_§'AL§§§;§ % % DATE!) THIS THE 133'" DAY 6:: ApR:1....:2;C§9f 5.]: _ 3 SE;-"-'-DRE "ms i~§GN'8£.E MR. 3u$?zc£&_L.%4A3.&'w'ANATA V:
33,2, reg, "-':g8§r"'.:.:'2 sag; g :-:;3 ¢~*:'s;,, §ETv'~é'EE?~i: % Ki..5{3'§.E S?.Il5i_$ERE fM.}§§*§éSAf"E$THANFéF§§ KUBLI, BE'-1aTS AE?MEE€;'i{J»TRfixTQR fi.¥~£§} GPA §--§<3£.§E_Rj._,» 3.g%;'¥i.£3.§1;'5sN2§Li3'AY£XNA' &'s:';&.DHANE, 2'-'s;'.'eF.":"::'??.<.':[»?'u9;""'3'.._ ' gaxsaogspg, ' A """ PETITIGNER {EV Siié SU8R°fi+?éfi;§5'{A JQES, .A£}V. F-'QR MES VAGDEVI A..EiSC¥CEATE5}' % ' ~ ?::'%éC3 : V _ ;' '''«:.$'{A"'2'"§ 6? '[email protected],f§fiaTAKA ' _ 3'f"ET$~'SE€RETAR'{, REVENUE DEPT"
§~'%S¥8¥'.}§i;B;_Z.?s§(§, aesporeaem Sri__.S%,_¥ERAMA?4'fA smcsa, Hm?) "-._V"&'\i?8_ET.'%?§':f'?E'i'II€)?si IS FILED um 225 AM) 22? as me % ccms§T:ruT:m~s or WDIA AND ugs 1:2, KARNATAKA Ltxbéti J ' --.RE.F€'2?.M$ ACT PRAYENG T9 SET ASIDE THE GRDER amen % 15::-.5.:9ae PASSEE> xix: §.RA.914;'s5. This Qeféiififi ésrninq er: far greiiminary hearing; this day, the mutt made the foiiowing "\ T':
in! §_B..QE_B.
'%'"?:E crder zaassed by the Land Tribanag Er: :=éa.24iaa~a7 dated 15.5.1986 f_:_a.sbgeaii"i:"£1'3f§§:1'§'éé_*_by i ~ the petitianer. Amena $evarai other priraciuai grcaund raised is 'i%V1.;i1:.._ti1e:A'V-irfspug:'é§d.i ::vrfie% is passed wétheut ju¥isdi.¢tian VAi.nL:uf§'ie'w_»%' sf.' fétt that czcnnferment cf pewer éri" "§ff;r;{.;;;;.:é:'i'--.'i:f§{'»';=a::§: f4o.26;'79 has been sat asid &_ ub__'~i that it is :2r2cc:r':stit12t§§!':~2"a;=z3'f ;;Viji:3d§:"sfz;-'=-."25a"tu:i"§'repc:rted in 1992 (3) 211...}, SRINGERI MA!-IA smsi~aAm;%x;3:iL1 .;~..?§f91.314: or KARMTAXA) which has been' 'affir'njek§ _t:¥¥g«'AV.*ti":'é i§:Sz;f'i::!e Supreme Caurt.
Aiiafié'"§'s*e'*"'auasticn cornex undar Kamataka L1'1_z"'-'='s';§sT'::;;z%:'ja{%« .§§i';~:=;ei£anecus Inanis Abaéitéérz Act. In View of §.é;§$ 3§;!::i34a4r: by this cam": and affirmed by the Harfbté "'..,'.~3::;2r:at'r: e":.CeL::"E hsédine Act f~ie.26;"?§ as Lmcenstitutianai, "1%: au}§€é'ifnaiica§iy the Tribune; msa jurisdicticn to adjufiicate ' iéiza mattea 1%: ii the Dawn? Commisfiicmer wirw is tine csmgaatent autharity ta rééeive the issue.
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3. Learnefi Gavt. Weaéer aise submitted that the matter requires. ta be remanded tab the fiexeuty Csmmissicner ta mass aanrapriate arfiers in View §f"..:he decisicsrz cf this war: referreé ta szmra.
4. in the Sight ef the éubmissians made.Vb3f'~t:hei,'§e%;'faé:§.' K cmmsei far tfie parties and t!1{e abcrva, it is aasrcvrariate ta hqid thajfatfie.'Law..Tr§bi3%1$i:--".fi'a%§'W, rse jurisdiétier: ta pass the irnfiafified srd'e,rvf."*Vi pass the f€*3|€3W§!'l§ erder:
'fix: 15.5.1986 passed by the Land ?fibi§i3§i,vvSiéi-iéifiiififé, is set aside and the same és A_v'r:a:=g=;§*.::dE§fci is tfiAé"B.e._m2ty Cemmissiefier, Shimoqa, ta pass 'éé::~;fc>ja:;'7iv§'tra:v'«firdar within six mcmths frem the date cf réiéiét éf "éf cf this Cifdéi".
Sd/-s Judge vgh*