POOJARY ARJUNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No.13103 of 2022 and Writ Petition No.9045 of 2025 are by the same petitioner and his children. Writ Petition No.7092 of 2025 is preferred by the rival claimant. The claim in these cases is, who should perform the ensuing Karaga of Dharmarayaswamy Temple, Anekal in the Karaga Mahotsava to be held on 12/4/2025.

(2.) In this order Poojary Arjunappa, the petitioner in Writ Petition 13103 of 2022 and other petitioners in W.P.No.9045 of 2025 would be referred to as the petitioner inter alia, and respondent No.6 in Writ Petition No.13103 of 2022 who is the petitioner in Writ Petition No.7092 of 2025 would be referred to as respondent No.6.

(3.) For the sake of brevity, facts obtaining in Writ Petition No.13103 of 2022 would be narrated.