MURTHY KALIDASA BHATTA Vs. COMMISSIONER HINDU RELIGIOUS INSTITUTIONS & CHARITABLE ENDOWMENTS BANGALORE

JUDGEMENT

(1.) This appeal is presented by unsuccessful petitioners challenging order dated 22.08.2011 passed by the Hon'ble Single Judge dismissing W.P.No.27880/2010.

(2.) For the sake of convenience, parties shall be referred as per their status before the Hon'ble Single Judge.

(3.) We have heard Shri K. Chandranath Ariga, learned advocate for petitioners, Shri S.S.Mahendra, learned AGA for respondents No.1 to 3 and Shri M.E.Nagesh, learned advocate for respondent No.4.