CHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking issuance of a writ in the nature of mandamus directing the respondents to consider the representation dtd. 3/3/2023 to conduct Karaga Mahothsava of Dharmarayaswamy Temple and Drowpadamma Temple situate at Anekal Town, Bengaluru District.

(2.) Heard Sri.Fayaz Sab.B.G., learned counsel appearing for petitioner and Sri.B.V.Krishna, learned Additional Government Advocate appearing for respondents.

(3.) The petitioner is said to be conducting Karaga Mahothsava of Dharmarayaswamy Temple and Drowpadamma Temple situate at Anekal Town, Bengaluru for the last several years. The petitioner submits a representation on 3/3/2023 to perform Karaga Mahotsava at the temples as he was performing earlier, that having not been considered, has driven the petitioner to this Court in the subject petition.