ESHWARA DEVARU TEMPLE M D KOTE VILLAGE HIRIYUR TLAUK CHITRADURGA DISTRICT Vs. LAND TRIBUNAL HIRIYUR TALUK HIRIYUR

JUDGEMENT

(1.) THE petitioners claim to be the vahivatdars and devotees of the temple Shri Eshwara Devaru of M. D. Kote village, calling in question the order dated 17. 6. 1999 Annexure-B of the Land Tribunal, Hiriyur, in case No. LRM (Inam) 53/91-92, granting occupancy rights over the lands in survey No. 376, in favour of the third respondent.

(2.) THE petitioners state that Eshwars Devaru temple being a private temple its affairs are managed by the petitioners. Except for this assertion, no materials are placed to establish the fact that it is a private temple.

(3.) ON a perusal of the records of the proceedings before the Deputy Commissioner, Chithredurga, it is apparent that the temple a Muzarai institution was represented by the Tahasildar the Muzarai Officer. The order impugned is not challenged by the Tahasildar acting as a Muzarai Officer.