(1.) MORE often than not detriment to what belongs to "many", collectively, does not cause pangs to "any", for no one is personally hurt directly. That is why public officials, and public-minded citizens, entrusted with the care of "public property" have to show exemplary vigilance. What is true of "public property" is equally true of property belonging to religious or charitable institutions or endowments. (Chenchu Rami Reddy v. Government of a. P. , (1986) 3 SCC 391 ).
(2.) THE petitioner, a former Chairman of the Trust Board of the 3rd respondent temple, has filed this writ petition seeking to have the orders in G. O. Rt. No. 2552 dated 1. 12. 2007, issued by the 1st respondent, permitting the 2nd respondent to purchase audio and video CDs from the 4th respondent for a period of two years without calling for tenders, set aside as arbitrary, illegal and without jurisdiction.
(3.) THE 4th respondent, claiming to have developed Audio Compact Discs (CDs)and Video Compact Discs (VCDs), explaining the history of Srikalahasti Temple, approached the 3rd respondent who, in turn, sent proposals on 16. 8. 2004 and 3. 9. 2004 requesting the 2nd respondent to accord permission to purchase the audio CDs and video CDs developed by the 4th respondent for distribution to those pilgrims who perform rahu Kethu and Sarpa Dosha Nivarana pujas. The 2nd respondent accorded permission on 9. 9. 2004. Thereafter, vide proceedings dated 15. 10. 2004, the 2nd respondent informed the 3rd respondent that the method followed for supply of red and black clothes, required for performing Rahu kethu Puja, should also be followed for supply of these CDs. Aggrieved thereby, the 4th respondent filed WP No. 19418 of 2004 and, pending disposal of the writ petition, the proceedings of the 2nd respondent dated 15. 10. 2004 were stayed by this Court on 19. 10. 2004.