HOSAMARIGUDI TEMPLE KAUP BY ITS COMMITTEE OF MANAGEMENT REP BY PRESIDENT RAMESH HEGDE Vs. RAJYA DHARMIKA PARISHAT REP. BY ITS MEMBER SECRETARY AND COMMISSIONER FOR HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS AND THE STATE OF KARNATAKA COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel representing the parties. It is the case of appellant that he is the member of Temple Committee. By the impugned order vide Annexure -A dated 14.8.2013 passed by the 1st respondent -Rajya Dharmika Parishat, he has been removed from the membership of the Committee constituted under the Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 (for short "Act").

(2.) SRI . Vyasa Rao, learned counsel appearing for the appellant submits that the order passed at Annexure -A is without following due procedure of law and without notice and as such, the same is non est in law and accordingly, sought for setting aside the same.