BHARGHAVA TRUST (R) Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) Petitioners are before this Court seeking for the following reliefs;

(2.) A complaint had been lodged by respondent No.2 on 28/8/2013 under Sec. 69(B) of the Karnataka Hindu Religious Institutional Charitable Endowment Act, 1997 (hereinafter referred to as "Act of 1997") alleging that the petitioner-Trust being a notified institution, was collecting funds on behalf of the notified Institution without sanction of the prescribed authority.

(3.) The complaint was received by the Deputy Commissioner, who issued a notice to the Petitioner, which was replied to. Thereafter, the matter had been taken up, the Deputy Commissioner passed the impugned order dtd. 2/3/2015, holding that a sum of Rs.2,29,452.00 had been collected by the petitioner-Trust without authorisation from the prescribed authority. A sale of the property had been secured by the Trust on 26/7/2007 without such authorisation, and a gift deed dtd. 4/9/2013 was made in the name of the Trust and was directed to be entered in the name of the temple. It is challenging the same, that the Petitioner before this Court seeking for the aforesaid reliefs.