N. KESHAVAPPA S/O. NINGAPPA PRESIDENT SRI. ANJANEYA SWAMY TEMPLES MANAGEMENT COMMITTEE Vs. THE ASST. COMMISSIONER CHITRADURGA SUB DIVISION. CHITRADURGA-577501 AND OTHERS

JUDGEMENT

(1.) A committee of management to manage the affairs of Sri Anjaneyaswamy Temple, Halekundur Village, Bagur Post. Hosadurga taluk, Chitradurga District, was constituted by respondent No. 1 as per the order at Annexure -A dated 6.3.2009. The petitioner was appointed as the President of the said committee. By an order at Annexure -E dated 15.9.2011, an Administrator was appointed to manage the affairs of the said temple. The petitioner has called in question the validity of the said order in these writ petitions.

(2.) SRI . B.M. Siddappa, learned Counsel for the petitioner would contend that the 2nd respondent was not justified in appointing an Administrator to manage the affairs of the aforesaid temple. It is argued that without dissolving the committee of the management, the question of appointment of an Administrator does not arise. It is further contended that under Section 25 of the Hindu Religious Institutions and Charitable Endowments Act, 1997 (for short 'the Act') amended by Act No. 27/2011, which has come in to force w.e.f. 4.5.2011, a committee of management constituted or appointed under the repealed Act shall cease to hold the office. The committee of management of the temple in question was not constituted under the repealed Act. Therefore, the amended provision has no application insofar as the committee in question is concerned.

(3.) I have carefully considered the arguments of the learned Counsel for the parties made at the Bar and perused the materials placed on record.