BRAHMA JATAKA SEVA SAMITHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned senior counsel appearing on behalf of respondent No.6, the learned counsel for the petitioners and the learned Additional Government Advocate.

(2.) The petitioners are before this Court in a peculiar circumstance, in that they are contending that they are trying to save an ancient site monument and more particularly, the petitioners claim to be the devotees of Shree Brahma Jataka Temple, Shree Mahalingeshwara Temple, a Historical Temple Complex and Dharmashala premises area.

(3.) It is contended by the petitioners' counsel that the said sites are more than 1000 - 1500 years old and that the notification recognizing the said site as an ancient monument came to be issued and thereafter on protest by the sixth respondent, the same has been withdrawn.