(1.) Heard learned Senior counsel Shri S.P.Shankar on behalf of learned counsel Shri Phaniraj Kashyap, learned Senior counsel Shri Jayakumar S. Patil, and learned Senior counsel Shri Ameetkumar Deshpande on behalf of learned counsel Sri Satish S. Raichur for the petitioners in both these matters i.e., on behalf of Shri Raghavendra Swami Mutt and Shri Uttaradi Mutt, respectively.
(2.) These two petitions are filed by petitioners challenging the order passed by the Tahasildar dtd. 27/6/2023, wherein the Tahasildar has rejected the applications of both petitioners, namely two factions i.e., Shri Raghavendra Swami Mutt and Shri Uttaradi Mutt, who sought police protection for performing Aradhana of Shri Jayateertharu from 6/7/2023 to 8/7/2023 at Navabrindavana Gaddi and a similar application made by Uttaradi Mutt for celebrating of Raghuvarya Theerthara Mahimotsava for the dates from 4/7/2023 to 10/7/2023 at Navabrindavana Gaddi in Sy.No.192 of Anegundi, Gangavathi taluk, Koppal district.
(3.) It is very unfortunate to note that the great saint Shri Madhwacharya was philosopher, theologian and chief proponent of "Dvaita school of Vedanta" sadly his lineage descendents are now at logger heads with each other for performing Aradhana and to celebrate Mahimotsava. This is the 2nd round of litigation in the past two months. As earlier also, one of the petitioners had approached this Court against the order of Assistant Commissioner who had refrained from granting permission to conduct Mahimotsava and held that there would be law and order problem, due to which a petition came to be filed in W.P.No.103449/2023, which came to be disposed of by this Court on 5/6/2023 with regard to performing religious rituals/Aradhana and Shraddha which was fixed on 5th, 6th and 7th day of June-2023. The parties are once again before this Court in view of rejection of request/ representation made by both petitioners for providing them police protection to perform Aradhana of Shri Jayateertharu and celebrate Raghuvarya Theerthara Mahimotsava.