VENKATESHA MANJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI. Nareridra Prasad, learned hcgp, is directed to take notice for Respondents 1 and 2. With consent of both the parties, the matter is taken up for final hearing.

(2.) I have heard the learned counsel appearing for petitioners and the learned HCGP, appearing for respondents-authorities.

(3.) IN the instant writ petition, the petitioners have sought for a writ in the nature of mandamus to direct the respondents-1 to 4 to maintain the temple in question as it exists at present, except attending to wear and tear of the construction and to preserve the same to safeguard the mythological and historical importance achieved by the temple over the years, right from 8th Century.