B INDIRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two batch of writ petitions are filed impugning common order dated 3.4.2012 in LRY 3/78-79 and LRY 4/78-79 on the file of the Land Tribunal, Belthangady Taluk.

(2.) The brief facts leading to these writ petitions are as under:

(3.) Admittedly the properties in respect of which aforesaid two applications in form No.7 are filed originally belonged to one Adiraja Pandya. The said Adiraja Pandya had three daughters by name (1) Chandravathi, (2) Rathnavathi and (3) Rukmini. During his lifetime, he executed a registered Gift Deed on 13.9.1913 gifting several properties owned by him to Adeeshwaraswami Basthi situated in Bhavanthabettu, Uppinangady village, Belthangady Taluk. The said temple is third respondent in W.P.No.37447-48/2012. In terms of the gift deed, all the properties which were gifted to the temple were required to be looked after by the eldest daughter of Adiraja Pandya namely, Chandravathi. She was required to utilize the income derived from the said properties for maintaining the aforesaid temple to which all the lands were gifted, thereafter she should utilize the remaining income from the said properties for the benefit of the members of the Adiraja Pandya's family, i.e., his three daughters and their respective children.