GOPALA KRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who happen to be some of the members of Committee of Management of the temple concerned, are knocking at the doors of Writ Court for assailing the Meeting Proceedings dtd. 26/4/2021, a copy whereof is at Annexure-G whereby, the respondent No.6 Chandrashekara Shetty has been elected as the Chairman of the Committee; petitioners have also sought for a Writ of Quo Warranto against respondent Nos.5 and 6 on the ground that they having already resigned, have ceased to be the Members of Committee.

(2.) After service of notice, the respondent Nos.1 and 4 has entered appearance through the learned AAG Mr.Aruna Shyam; Smt.Sadhana Desai, learned Panel Counsel represents the third respondent - Parishad and the fourth respondent - Temple; the respondent Nos.5, 6 and 7 speak through their counsel Sri.Vignesh Shetty; respondent Nos.8 and 9 have chosen to remain unrepresented.

(3.) Brief facts of the case: