B I TARALI Vs. KENYA RAVINDRANATHSHETTY

JUDGEMENT

(1.) At the stage of preliminary hearing, respondent-1 has entered caveat and Sri Chandrasekharaiah, learned Government Advocate has been directed to take notice for respondents 2 and 3. Thus all the respondents are represented.

(2.) As this Writ Appeal can be disposed of on a short ground, it is admitted and heard for final disposal.

(3.) This appeal is preferred against the order dated 22/02/1990 passed in W.P. No.1894/1990. The appeal is preferred by the 3rd respondent in the writ petition. The 1st respondent herein is the petitioner in the writ petition. He was one of the trustees of the Board of Trustees of Kukke Subramanya Swamy Temple, Sullia. The term of the Board of Trustees expired on 3-1-1990.