MR. GOVINDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) After hearing Mr.P.B.Ajit, learned advocate for the writ petitioners, Mr.Vivek Holla, learned High Court Government Pleader for the respondent Nos.1 and 2 and Mr.N.S.Sheshadri, learned advocate for the respondent No.4, we feel that justice will be subserved if this writ petition is disposed of by granting liberty to the writ petitioners to make a detailed representation, addressed to the Commissioner, Department of Hindu Religious and Charitable Endowments, by fortnight.

(2.) If such a representation is made, the said Commissioner shall consider and dispose of the representation, after giving opportunities of hearing to all concerned in the matter, by passing a reasoned and speaking order.

(3.) The writ petition stands disposed of.