D.POLLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are said to be the devotees of 6th respondent temple. On the ground that certain lands belonging to the temple in Survey No.254/A of Amaravati Village, Hospete Taluk, has been taken over by the Government under Sec. 4 of The Karnataka Certain Inams Abolition Act, 1977, in an illegal manner, the instant writ petition has been filed.

(2.) It is noticed that the temple is managed by the 6th respondent Committee. If at all anybody can be aggrieved by the impugned order at Annexure-E to the writ petition, it has to be the 6th respondent. No private right of the petitioner is violated. This is not a Public Interest Writ Petition.

(3.) Under the circumstances, the petitioner having no locus standi to question Annexure-E, writ petition is hereby dismissed.