- (1.) The petitioners above named are constrained to move the present contempt petition as the appellants 1 and 2 have committed gross violation of the orders passed by this Hon'ble Court dated 22-9-2008 and 22-11-2008. Copies of orders dated 22-9-2008 and 22-11-2008 are annexed hereto and marked as Annexure-P1.
(2.) The petitioners are the Archakas of Sri Vinayak Dev, Idagunji in Karnataka whose rights to perform the worship of the Sri Vinayak Dev ("the diety") have been recognised and affirmed by the concurrent findings of three Courts below. The petitioners are dutifully performing the pujas and viniyogas etc. as per the shastric injunctions and have been strictly abiding by the orders passed by this Hon'ble Court particularly the orders dated 22-9-2008 and 22-11-2008. However, till today, the petitioners have not been paid a single penny by appellants 1 and 2 despite the directions being passed 7 ears ago by this Hon'ble Court. The petitioners have already approached this Hon'ble Court in I.A. No. 7 and the same is pending.
(3.) The contemnors 1 and 2 purport and masquerade as trustees of the temple. There were several instances of mismanagement by said contemnors 1 and 2 which included usurpation of the trust properties. This has been recorded by the High Court in order dated 14-12-2000 passed in W.P. No. 6485 of 1999 which order was not challenged by respondents 1 and 2 and attained finality. Copy of the order dated 14-12-2000 in W.P. No. is annexed hereto and marked as Annexure-P2.;