R ANJANEYACHAR Vs. LAKSHMINARAYANASWAMY TEMPLE

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent Nos.1 to 3. Before issuance of notice to respondent No.4, this matter is heard.

(2.) Petitioners herein are seeking quashing of the judgment dated 24.01.2018 (Annexure 'A' to the petitions) passed by the Karnataka Appellate Tribunal, Bengaluru, in Appeal No.99/2016, wherein the said appeal filed by them has been dismissed by confirming the order dated 30.11.2015 (Annexure 'B' to the petitions) passed by the Deputy Commissioner, Bengaluru Rural District, Bengaluru, in proceedings No.LRF.INM.10/2002-03.

(3.) Petitioners herein are said to be the legal heirs of Sri R. Anjaneyachar, who along with his relative, Sri Ananthappa, was Archak of respondent No.1 temple, which is a mujrai temple represented by its Administrative officer.