SANATHKUMAR SHETTY Vs. COMMISSIONER FOR HINDU RELIGIOUS INSTITUTIONS AND CHARITABLE ENDOWMENTS IN KARNATAKA

JUDGEMENT

(1.) In W.P. Nos. 12959/2017 and 17921/2018, Mr. P.S. Rajagopal, learned Senior Counsel along with Mr. Jayanth Dev Kumar, learned Counsel for the petitioner. In W.P. No. 12959/2017, Mr. Dinesh Rao, learned Additional Advocate General along with Mrs. H.C. Kavitha, learned HCGP for respondents 1 and 3. Mrs. Sadhana Desai, learned Counsel for respondent 2. Mr. B. Sharath Kumar, learned Counsel for respondent 4. Mrs. K.P. Yashodha, learned Counsel for respondent 5. In W.P. No. 17291/2018, Mr. Santhosh S. Nagarale, learned Counsel for respondent 4.

(2.) The writ petitions are admitted for hearing. With the consent of the parries, the matter is heard finally.

(3.) In W.P. No. 12959/2017, the petitioner seeks for quashing of communication dated 14-3-2017 issued by the 1st respondent, namely the Commissioner for Hindu Religious Institutions and Charitable Endowments in Karnataka, whereas in W.P. No. 17921/2018, the petitioner seeks for a direction to the 2nd respondent to consider the representation dated 19-2-2017 submitted by the petitioner and to record the name of the petitioner as hereditary trustee of the Kateel Durgaparameshwari Temple.