S. MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who claims to have been a member of the managing committee of respondent No.5- Sri.Bhogalakshmi Narasimha Swamy Temple, Devarayanadurga, Urdigere Hobli, Tumakur, is before this Court alleging that respondent-Grama Panchayat, Urdigere has been levying and collecting parking charges from the vehicles which are parked in the premises belonging to the respondent-temple and has been putting up shops and has been collecting rents/fee for usage of such shops which are again established within the premises belonging to the respondent-temple, which belongs to Muzrai Department.

(2.) During the course of these proceedings, this Court had directed respondent No.4-Assistant Commissioner, Tumakuru District to find out from the records as to whether the road for which the parking charges are levied and collected and shops are established at the instance of the respondent-grama panchayat, is a property belonging to the temple or grama panchayat.

(3.) Learned Counsel for the respondent-grama panchayat and learned Additional Government Advocate would submit that the allegations made by the petitioner are unfounded.