KRISHNEGOWDA S/O LATE GADDEGOWDA AND OTHERS Vs. THE DEPUTY COMMISSIONER RAMANAGARA DISTRICT MINI VIDHANA SOUDHA RAMANAGARA TOWN-571511 AND OTHERS

JUDGEMENT

(1.) THE Petitioners are residents of Channapatna Town. They claim to espouse public interest through this petition in order to protect the property, which according to them, belongs to 'Kanchi Mantapa'. In that context, it is their case that the subject property being Government property has been usurped by the respondent Nos. 4 to 6 to the detriment of the general public.

(2.) HEARD Sri S.R. Hegde Hudlamane, Learned Counsel for the petitioner, Sri R. Devdas, learned Addl. Govt. Advocate for respondent No. 1 and Sri A.V. Gangadharappa and Sri T. Seshagiri Rao, Learned Counsel for the respondent Nos. 2 to 6 respectively and perused the petition papers.

(3.) THE official respondents do not subscribe to the contention of the petitioners that the subject property belongs to the Government. It is contended that the very fact that the petitioners have described the property as belonging to the 'Kanchi Mantapa' would indicate that at best, it could be certain temple property and it is for the temple management if any, to protect its property and it is not for the official respondents. But from the records, it is found to be private property and as such no action is required from the official respondents.