Citation : 2021 Latest Caselaw 1783 Kant
Judgement Date : 18 March, 2021
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF MARCH, 2021
PRESENT
THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
AND
THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA
W.A.No.3763/2019 (GM -R/C)
BETWEEN:
1. Sri. Hemanth Kumar,
S/o Dharmaraya, Aged about 29 years,
Residing at No.138, 9th Cross, K.R.Layout,
J.P.Nagar, VI Stage, Bengaluru - 560 078.
2. Sri. Dayananda.R.,
S/o Ramakrishna, Aged about 29 years,
Residing at No.138, 9th Cross, K.R.Layout,
J.P.Nagar VI Stage, Bengaluru - 560 078.
3. Sri. Govardhan, S/o Y.Srinivas @ Yellappa,
@ Pailvan Chainaraj, Aged about 27 years,
Residing at No.5, Narasimha Joshi lane,
Halasuru Pet, Nagarath pet,
Bengaluru - 560 002.
4. Sri. C.Deepakchandra, S/o R.Chandrashekar,
Aged about 27 years, Residing at No.19,
E.V.Lane, S.P.Road Cross,
Thigalarpet, Bengaluru - 560 002.
... Appellants
(By Sri. Bhadrinath, Advocate)
2
AND:
1. The State of Karnataka,
Represented by its Principal Secretary,
Department of Revenue (Muzarai),
M.S.Building, Dr. Ambedkar Veedhi,
Bengaluru - 560 001.
2. The Commissioner of Hindu Religious
Institutions & Charitable Endowments
Male Madeshwara Bhavana Building
Tippu Sultan Palace Road,
Chamarajpet, Bengaluru - 560 018.
3. The Special Deputy Commissioner (Muzarai),
Bengaluru Urban District K.G.Road,
Bengaluru - 560 009.
4. The Assistant Commissioner (Muzarai),
& Administrator Sri. Dharmaraya Swamy Temple,
Thigalarpet,
Bengaluru - 560 002.
5. The Executive Officer,
Sri Raya Raya Kalyana Mantapa &
And also the Group of Temples,
Chamarajpet, Bengaluru - 560 018.
6. Sri. Manu.N.,
S/o Nagaraju.N.,
Aged about 32 years,
Residing at No.101, 1st Floor,
8th Cross, K.R.Layout,
J.P.Nagar, VI Phase,
Bengaluru - 560 078.
7. The Committee of Management,
Of Sri. Dharamaraya Swamy Temple,
3
OTC Road, Thigalarpet,
Bengaluru - 560 002.
Represented by its Chairman.
... Respondents
(By Smt. Vani.H, AGA for R-1 to R-4;
Sri. Harishchandra.M, Advocate for R-5 (Vide Order
Dated:18.03.2021;
R-7 is served and unrepresented)
This appeal is filed under Section 4 of the
Karnataka High Court Act, praying to set aside the order
dated:13.08.2019 in W.P.No.24218-24221 of 2017
passed by the learned Single Judge of this Hon'ble Court.
This appeal coming on for Orders this day,
NAGARATHNA, J., delivered the following:
JUDGMENT
The appellants' counsel submits that appellant No.1
- Mr.Hemanth Kumar intends to withdraw the appeal and
therefore, the appeal filed by him may be dismissed as
withdrawn.
2. Submission of the learned counsel for the
appellants is placed on record. The appeal is dismissed
as against appellant No.1 - Mr.Hemanth Kumar.
3. It is needless to state that the appeal shall be
continued to be prosecuted by appellant Nos.2 to 4.
Sd/-
JUDGE
Sd/-
JUDGE
GH
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