Sri Harikrishna Punaroor vs State Of Karnataka on 26 July, 2010

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Karnataka High Court

Sri Harikrishna Punaroor vs State Of Karnataka on 26 July, 2010

Equivalent citations: 2010 (4) AIR KAR R 355

Bench: Mohan Shantanagoudar

IN THE HIGH coum OF KARNATAKA AT BAi\I6(§.L't:.3"Ra.E.

DATED Tmts THE 26"' mv OF Jutv,2'§j':eo~Q;% f  _

8EFORE_W__

THE HONBLE MRJUSTICE MOHRAN TSLHA 

WRIT PETITION NQj,22533.+84 AOF_2OO9_'v_(§M'¥'R/C)

BETWEEN :

1. Harikrishna Punarot$'r"t'~ 

S/0 late Patei Vasudeva   't 

Aged about _£57.__yeaf*§' " ' ' - 
"Shubhav;iga'?;V?.7ﬁ,' " 

D. K. Diﬁtric;_t?_S78"'*1»749';ff_' A_  

Punaroora PQstl;,_v.E\fFa'ng'a.fdre T.al:§éVE< H »

2. Ap:jannat"H'e_gde:,' é _ .
S/C};Ra-manfiafﬁegde"-._  '
Aged. about '74''',.{ears~.,A_ '' 
Basruf;t4Kunda'p_u:~a "i"a!'_uk
udupi Da'st:ji'ct....'-- ' 

 ,4a_(ay't,aS*'ra :,.Paauxbidri"M6h'avn Rae, Adv.,)

     

1;' State. £)'t}§,atV;rnataka
By the Secretary to the
Goverjnment of Kamataka

 at .aR4eve'hue Department
w._>M':A_S. Building, Bangaiore--O1.

..Pet§tioners

 



Lu)

Commissioner
Hindu Refigious and Charitabie

Endowments in Karnataka
Chamarajpet, Bangafore.

Deputy Commissioner
Hindu Refigious and

Charitable Endowments   ».
Udupi District, Udupl. '

Sri Mookambika Temple _
Koffur, Kundapura Taiuk" _ 

Udupi District 
Rep by EtS Executive Office_f_._  -

Pranaya Kumar  _ I

S/o Sanjeeva Shetty  A

Aged about 39 years   V 
Yaluru, Haky!.adi.._vi!Igage'&gPost'~.,"--.._ ' "
Kundapuria      "
Udupi t'.:'ii'Sti*i.ct1;--i.i~-':~_V V   

K. M . S._ri-2": I va"s;a..  E ui".a'y~:-1 '
S/o"K.G._. Ka.EIu's".aya" i _  _ 
Aged about 4'8  
"Sri Manj.iJnat!j'a f\i'il_ay"a"'
Kgoiiur Post"&_V;lIage3

Ronda pura Taf'uvi-4--«A *

  u.riu"pi District.

  Cherppadi
U S'/o fat'es.}{o"doth Narayanan
"i'i.Jay:,_i'r; Aged about 61 years

n _Nea'r..-Sri Mookambika Temple
~ V 'K-oflur Post, Kundapura Tafuk
'-Udupi District--S76 220.

"Narayanam", Ward No.11 280-/A

 



8.

IO.

11.

12.

_ v.':o__W/<;,j..tVf:3é*.--wasl<er'
A  Age'd_abo"u_t 39 years
T' '='Ma:.r;a{','*~ £x_zH-. 1 7
"-EV-op'a.oiv,_ Koteshwara Post

K.S. takshmanarayana
S/0 Subraya K

Aged about 44 years
Kolaki, Nitturu Post

Hosanagara Taluk
Shimoga District--577 452.

Krlshnaprasad Adyanthaya
S/0 Sankappa Adyanthaya
Aged about 47 years

Jaladi, Katbeluru Village  Post V
Kundapura Taluk, Udupi D':-sytﬁct.

Sr: Ramkrashna Hasala
S/o Bell: Hasala  y_ _
Aged about 34 years  I
Kabbmaie, Hallrhole Post
Kundapura Taluk "
Udup: DIs:tr'i>:t_.'1'«

Smt. s ov\,a.;f, V" 

W/'0" La 'Dévadfga  V'

Aged about'?-1._» 
Hallifa Hous€;'~'31_'aVya«!.ati$..4 
BejuruPost, 'Kur3da.--pura Taluk

£;ShﬁL, Kalpa'na,VuBv'has:ker

 Kunda"p=a.;'a"TaJuk

'udu.--pi District.

 t_Gov'i"n..da Adiga

S~«,4o K.N. Krishna Adfga

V' "Aged about 48 years

Kollur Post, Kundapura Taiuk

 



Udupi District--S76 220.

14. S.P. Nagesh Babu

Age 34 years

S/0 Sate S. Paiakshappa
Varaiakshmi Néiaya
Anjaneya Road, Nyamat:
Honnaii Taluk V  .4  _ ~ _  
Davangere District.   zfiv..Reesp0'nde'ra»ts 

(By Sri Narendra Prasad, HCGPT»; for R1"to'R3; 
Sri S.K. Acharya, Adv., for R6;  ' . '-
Sri M.E. Nagesn, AdV., for R14; _ _
Sri M.S. Harishiwmar, Acix/.., forV.rR'1--2VL;'- V _  
Sri Jayakumar S. Patel &' Asfsoci-3te§s.,,Ativ,,"for R5 to R13)

These writ 1:)ei',iE':ior1s _a1je ﬁled under V}3Qft--§{?les 226 and
227 oi" the C()I1Si'i§js.,.ifIiQH of Irtdsa. praj'/i;.1g 'to,CVa11 for records
from R2, Ct)1nI1I1ri1'£s.9i1o1ie1'. '--.I-iiiriciil Religion-sv' and Charitable
Endowments. _.E:?s2;i"1gaii--:ire i11..t::--;se. _No".A'IV)M.8 / C1'. 54/ 09- 10 and
quasiting his 'z,»m_=:_:-'..:)i' eiie'n._'i1i,1:'11be-1*1. dated 27.7.2009 as per
/--\r1r1€Xu1'e_--, Ara, ad' ~g1*21'1ii.;i1i1g e_uc_If1' o'1.i*-.;é1ivV_:i:%1iefs.

These w1'i1' 1)e-t.i:tioins 'VE't§.'_€'V'j.3()11'li11g on for hearing, this
day the Couri. 'I'*.1_.:1c1'e,1,lV1cv'..'i7o1lowii3g§:--
QRDER

0  _ "They thifd rieisioondeht-Deputy Commissioner,

0dop.hi_,VV'7issu.ev'diVfesﬁhotification under Section 25 of the

 _Kama't.aks:;"iiiAn'eiu Reiigious institutions and Charitabie

itH":"'v4."'EVtndowmei'1ts Act, 1997 (for short hereinafter referred

""sis"the 'Act'), calling for appiications to appoint the

V'





Committee of Management to the 4"' respondent

temple on 23.6.2009. In response to thevV.sa_id_V notification, 106 appiications were received.;'_:'b'y5..'_t-hie. third respondent, including the app!icatione..f_of"'~:ti'ie petitioners and respondents S 13_';r..:'Siom'eIo?"Vt'i:g'i1.r_' devotees ﬂied objections"V._L"foV_r of respondent No.9 alleging "iafacingeencguiry, etc. as per Apnexores--K'.'t_.__'andV

2. When th.e:gf_a'cts;;ereee Minister of Karnatakaf .V.2%iV.7.2009 as per Annexure*:D""_to S to 13 as members otithie'vCornm_istte'e of management of the 4"

:.f'$Vi'9.SD0'0;@€:§iAi§'tv€3gmiiilxél" ***** -This note is received by the Vsei_co:n_d'9.respovhdeint-Commissioner on 25.7.2009. He passedi an.':o rder at Annextire-A, dated 27.7.2009, "~'z--Ti."v"4.a'ppogintiragtthe very same 9 persons i.e. respondents 5 to--..V"3;»3.'f5herein as the members of the Managing V' .5.

Committee of the 4"' respondentwternple. The order at Anne><ure--A, dated 27.7.2009 is called in qL:estiori._'_in_V these writ petitions.

3. There cannot be any cEisp"tite"'=tih._a't_thenpn«c)te"*i:s sent by the Chief Minister as _per4'AAn'n.exure.eD'A;"

24.7.2009, directing to piersions mentioned in Annexureeijii. 13 as members of the Manpagihnlg the 4"

respondent. _ tejthat very nine are appointed as snembers. 'Committee of the 4"' respondent within_two=_dVa"QVs thereafter. No reasons are I-7:V'i'or?h'co'rri_i'ing"*in the'""'i'mDughed order as to why the "ofa~.re..spondents 5 to 13 are allowed and of 3 _other.._pevrs'o.n.isare rejected. Thus, it is clear that the a"p.pointn*.-ents so made are based on the directions of 'Chief Minister.

in appointed as a member of the Committee of Management unless he has faith in God; attained the age of 25 years; he conduct and reputation and cornma'nd_s"..yre.spCe"ct' iocality in which the insti'tu_tion i:sv._situate;.:,_an'd donated 'or contributed renovation or ii,eg,g,O,,S institution or charita!:)ie_ 22 of the Karnataka and Charitable Endowments.'--:ﬁ_AA_'jVF§_uvIe's, prescribes the prOCeCi:ure_ of the Committee of Managernent.Vv' mandates that the nomi¥natti.ons "received shaEE be verified by the »pVr'e--s_crib'e«dauthority or by an Officer authorized by it in regard to the age, qualification, '.V.disquahificaVtion, antecedents, etc. Thus, it is ciear that it 'CfthVeC"'managing committee members should be selected by the prescribed authority in accordance with the Y"

43, AF1l'1€XUI'€"*9 cieariy goes to Show that office of Chief Minister communicated the note of the Chief to the prescribed authority. On the basis of siaj'{rngf _ impugned order is issued.

In View of the above an.-'dv§i.s the§h"~pugn'e,d.:orde:rit at Annexure-A, is fully__basedV___o'n..:_th..e noteilissued by the Chief Minister, the eanrfot*--'be:'s.u_stained and is iiabie to be impugned order dated" ijxémnexwtrre-A, stands . . , .

Writ 'petition'-:~ disﬁosed of accordihgiy. I' r ..... .. V I FUDGE

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