SHANIDEVARA DEVALAYA ABHIRUDDI TRUST Vs. CHIEF COMMISSIONER

JUDGEMENT

(1.) Mr.Jagadeesh is directed to take notice to respondents-5 and 6 in WP No.16669/2025.

(2.) Since the issue is common in both the writ petitions, both are clubbed and taken together for disposal.

(3.) Facts leading to this case are as under: Petitioner-Trust in WP No.7757/2025 is seeking mandamus against the respondents to renew the lease of the open space comprising a temple in property No.148/A (old No.591/A), 5th Main Road, 4th Block, Rajajinagar, Bengaluru560 010, in terms of registered lease agreement dtd. 18/11/2011, which is evidenced at Annexure-D.