LAWS(KAR)-1991-6-26

R V PUNDARIKA RAO Vs. STATE OF KARNATAKA

Decided On June 13, 1991
R.V.PUNDARIKA RAO Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) both these matters can be dealt with under common judgment.

(2.) we will now take up writ petition no,18933/1990 because the w.a. No. 1028/1991 is against the interlocutory order refusing to expedite the final disposal of the writ petition. When the writ appeal came up before us, we directed the writ petition itself be posted for disposal. Accordingly that writ petition is now before us.

(3.) the short facts that lead to the writ petition are as under: two persons by name pundarika rao and siddaiah are the petitioners. Both of them claim as slaunch devotees of Sri srikanteshwaraswamy temple and as such they claim lo have locus standi in maintaining this writ petition. The term of the committee of the erstwhile dharmadharshis of the said temple constituted under the notification of the commissioner for endowments in Karnataka bearing No. Adm 6 cr 57/1987-88, dated 16-6-1987 came to an end on 26-6-1990. Consequent to this vacancy, the committee had to be reconstituted. It appears from the records that the commissioner for endowments wrote to the secretary to the government of karnataka, revenue department, on 13-7-1990, drawing his attention to the necessity to constitute a new committee of dharmadharshis. It was also stated that proposal for reconstitution of the committee are obtained from the deputy commissioner, Mysore district; the deputy commissioner in his letter dated 22-6-1990 had recommended a panel of 12 names; the recommendation of the deputy commissioner and the various representations received were examined. Then it reads: