H. S. NAGARAJA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Rajashekharappa.D.R., learned counsel fairly submits that, the prayer [a] with regard to quashing of order dated 03.03.2001 may be dismissed as not pressed. The said submission is placed on record. Prayer [a] is dismissed as not pressed.

(2.) The petitioners who are claiming to be the hereditary archaks are before this Court to quash the order passed by the 4th respondent Tahsildar dated 13.03.2013 issued to the petitioner in No.D.V.S.C.R/106/11-12 as per Annexures-P, P1 to P7 and direct the respondents to release the entire arrears of Tasdik Allowance released in favour of the petitioners payable to them in pursuant to the orders of Revisional Authority as per Annexures-A to H without withholding of 60% of the arrears of the Tasdik Allowance.

(3.) It is the case of the petitioners that the petitioners are hereditary archaks of different temples in Gowribidanur Taluk, Chikkaballapura District which was part and parcel of erstwhile Kolar District. It is submitted that the petitioners used to maintain the temples and to meet other expenses out of the income derived by them from the lands endowed to the temples. The state Government introduced the Mysore [Religious and Charitable] Inams Abolition Act, 1955 ['Act' for short] for vesting of the rights of the Inamdars and the lands endowed to the temple in the State Government. The Act also provided for compensating the Archaks who have lost the source of income by providing payment of basic annual amount known as Tasdik allowance and the Deputy Commissioner of the District was empowered to determine the said Tasdik Amount as per Section 21 of the Act.