SHIVAIAH Vs. DEPUTY COMMISSIONER HASSAN DISTRICT HASSAN

JUDGEMENT

(1.) This Court had disposed off Writ Petition vide judgment dtd. 11/8/2022 which was put in appeal by the Petitioners in W.A.No.952/2022, which then came to be dismissed as withdrawn vide order dtd. 29/11/2022. Learned Counsel for the Revision Petitioner submits that the Division Bench had granted liberty to produce other supportive material of their case in the Writ Petition and therefore, Petitioners should be permitted to lock the temple in question.

(2.) The above submission is bit difficult to countenance since now the matter is at large before the Deputy commissioner who happens to be the Authority under the Hindu Religious Institutions and Charitable Endowments Act, 1997. In view of the above, Petition is disposed off reserving liberty to the Petitioner to claim relief of the kind at the hands of Deputy Commissioner. In that regard all contentions are kept open. No costs.