YADATHORE SRI JAGADGURU YOGANANDESHWARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner-Mutt has challenged the order dated 5-4-1999 passed by respondent 3 in this petition.

(2.) THE petitioner's Mutt is of an ancient origin established over 600 years ago and has its two temples called, by name of deities Sri Chaturbuja Pattabhirama Devaru and Sri Neelakantheswara Swamy at Hole narasipura, Hassan District.

(3.) THESE dieties were endowed with an extent of 4,222 acres 18 guntas of Devadaya Inam Land in several villages in the Districts of Hassan, Mysore and Mandya. Consequent on the coming into force of karnataka (Religious and Charitable) Inams Abolition Act, 1955 (hereinafter referred to as 'the Act') the lands vested in the State Government under Section 3 (b) of the Act. Under Section 3 (h) read with Sections 19 and 21 of the Act, the Inamdar is entitled to compensation from the government.