H. S. ANANDA Vs. H. V. RATHNAMMA

JUDGEMENT

(1.) In W.P.No.28236/2018, this is a legal battle for land of the temple waged by & between a devotee & the Managing Committee of the Temple on the one hand and the persons claiming to be it's archaks cum cultivators on the other. The application in Form 1 claiming regrant in respect of land in question was made by the private respondents on 13/1/1993 u/s 5 of the Karnataka Certain Inams Abolition Act, 1977. The Land Tribunal vide order dtd. 3/3/2018 having regranted the land in favour of private respondents, aggrieved thereby, petitioners are knocking at the doors of Writ Court.

(2.) After service of notice, the private respondents having entered appearance through their advocates, vehemently oppose the petition making submission in justification of the impugned order and the reasons on which it has been constructed. Learned AGA also supports the order of the Tribunal contending that the private respondents have been in the cultivation of subject temple land and therefore, regrant cannot be faltered.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this Court is inclined to grant indulgence in the matter for the following reasons: