CHURCH OF SOUTH INDIA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) WRIT petitioner � Church of South India Trust Association and registered as a company under the Companies Act, 1956, having its registered office at Chennai and represented by its power of attorney holder Sri Rt Rev D Bangerea (Bishop) and Rev Jathanna (Treasurer) of CSI - has presented this writ petition on the premise that the petitioner is a trustee and in management of several properties including a parcel of land measuring 9.31 acres in Sy No 52/1 of Kanangeri village, Madikeri taluk, Kodagu district and has sought for the following prayer:

(2.) NOTICE had been issued to the respondents and first respondent is represented by Sri R B Sathyanarayana Singh, learned government pleader and the second respondent is represented by Sri K Suryanarayana Rao, Advocate.

(3.) VIEWED from any angle, this writ petition is not tenable and is more a frivolous one and therefore dismissed without issue of rule.