NAGESH THANTRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the petitioner is against non- consideration of his representation dtd. 13/3/2023 wherein he has made following prayer: <IMG>JUDGEMENT_942_LAWS(KAR)8_2023_1.jpg</IMG>

(2.) After service of notice, the official respondents are represented by the learned AGA and Respondent No.5 - Managing Committee of the temple is represented by Senior Panel Counsel. Both vehemently oppose the petition contending that in the absence of prima facie demonstration of right to hereditary Thantriship or otherwise, representation of the kind cannot be mandamus to be considered.

(3.) Learned panel counsel appearing for the Managing Committee opposes the petition contending that there is already a judgment handed in earlier case in W.P.No.23164/2022 between Sri. Nagesh Thantri v/s State of Karnataka & Others disposed off on 7/3/2023 (Annexure-E) and in view of certain observations made by a Co-ordinate Bench of this court, the request of petitioner cannot be acceded. So contending, both the learned AGA and the panel counsel seek dismissal of writ petition.