SRI. CHANNAKESHWAVASWAMY TEMPLE Vs. SRI. T.S. SHYAMANNA

JUDGEMENT

(1.) The subject matter of these two writ petitions is appointment of Administrator and Executive Officer to Sri Channakeshavaswamy Temple, Baalehole village, Chikkamagalur District. Hence, they are heard simultaneously and disposed of by this common order.

(2.) Briefly stated the facts of the case are, petitioners in both writ petitions claim to be Hereditary Trustees. They have placed reliance on communications issued from the office of Maharaja of Mysore to substantiate their claim of Hereditary Trusteeship.

(3.) By his order dated 13th January 2015, Deputy Commissioner appointed Tahasildar, Mudigere as Administrator of petitioners' Temple until further orders. Shri. T.S. Shyamanna, (petitioner No.2 in W.Ps. No. 12406-407/2017) challenged the said order in March 2017.