K.N. ASHWATNARAYANA REDDY S/O. LATE NARASA REDDY Vs. THE CHIEF SECRETARY GOVERNMENT OF KARNATAKA, THE DEPUTY COMMISSIONER AND THE THASILDAR

JUDGEMENT

(1.) LEARNED Government Advocate is directed to take notice for Respondents. Heard.

(2.) THE apprehension of the Petitioner is that the temple situated in the property bearing No. 48/2, Kallinayakanahalli, Gowribidanur Taluk, consisting of certain idols is likely to be demolished by the Respondents without notice to the Petitioner. According to the Petitioner, he has constructed the temple in his own land.

(3.) WRIT petition is disposed of accordingly.