KRISHNA DEVARAYA Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Mr.S.K.Srinivasan, learned counsel for the petitioner and Mr.S.Ravichandran, learned Additional Government Pleader for R1 and R2 and Mr.R.Bharanidharan, learned counsel for R3.

(2.) There is a specific allegation by the petitioner that the Agama principles have been offended in the process of carrying out alterations and suppressing material facts in the counter affidavit filed by the 3rd respondent in the earlier writ petition, the respondents have got an order misleading this Court.

(3.) Mr.S.K.Srinivasan, learned counsel for the petitioner, further contents that the Heritage Board's consent is mandatory before undertaking any work in the temple and admittedly, as on date, the Board has not even been constituted.