PUJARI SALLAPURIYAPPA Vs. THE SPECIAL TAHSILDAR

JUDGEMENT

(1.) The petitioner in this writ action seeks writ in the nature of certiorari to quash the order dated 11-3-2004, passed by the 2nd respondent in No. RRT.CR. 245/2003-2004 as per Annexure-E directing transfer of khata. Learned Counsel Sri H.N.N. Prasad takes notice for respondents 5 and 6, while Ashwathappa, learned AGA appeared for respondents 1 to 3.

(2.) Heard learned Counsel Sri Shekar Shetty for the petitioner and Sri H.N.N. Prasad for respondents 5 and 6 and learned AGA for respondents 1 to 3 and Sri Kantharaj-learned Counsel for respondents 4(a) to 4(e). Perused the records in supplementation thereto which reveals the following contextual facts necessary for consideration:

(3.) It is also averred that the petitioner's father was performing pooja to the deity in the temple at Yadiyoor Village. After his demise the petitioner continued to perform the duties of Pooja to the said deity. The petitioner has produced voters identity card issued by the Election Commission vide Annexure-C along with caste certificate vide Annexure-B.