SRI. MANJUNATHA ARCHAKA Vs. THE ASSISTANT COMMISSIONER,

JUDGEMENT

(1.) LEARNED Government Advocate takes notice for respondents 1, 2 and 4.

(2.) IT seems, the petitioner has approached the third respondent praying for denotifying the said temple. Notice is issued to the petitioner to appear. One of such notices is produced at Annexure -E, dated 3.11.2012, by which the petitioner is directed to appear on 7.12.2012. Nothing is forthcoming as to what has happened thereafter.