M.R.JAYARAM Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This intra court appeal is filed challenging the order dtd. 17/8/2021 passed by the learned Single Judge of this Court in W.P.No.20932/2010.

(2.) Heard the learned Senior Counsel for the appellants, learned Senior Counsel for respondent nos.2 to 4, learned Additional Government Advocate and also perused the material available on record.

(3.) Facts leading to the filing of this appeal stated in brief are, appellant no.1 is the Member of the Managing Committee of Sri Venkataramanaswamy Temple and Anjaneya Swamy Temple, Alambagiri, Kolar District, and the other appellants are the devotees of the said temple. On the allegation that respondent nos.2 to 4 who were working as Archaks in the aforesaid temple were not regular to the temple and they were not performing their duties regularly and they had locked the temple according to their whims and fancies on several occasions which had resulted in denial of entry to the devotees for darshan of deity, the appellants had filed a complaint before the Deputy Commissioner, Chickballapur. Based on such complaint, an enquiry was held as against respondent nos.2 to 4 and having found them guilty, the Deputy Commissioner had imposed penalty of Rs.1,000.00 on respondent nos.2 to 4. The said order passed by the Deputy Commissioner was challenged by the appellants as well as by respondent nos.2 to 4 before the Commissioner for Religious and Charitable Endowments, Bengaluru, who had confirmed the said order and being aggrieved by the same, the appellants had preferred W.P.No.20932/2010 before this Court which was dismissed by the learned Single Judge on the ground that the appellants have no locus standi to maintain the writ petition. It is under these circumstances, the appellants have preferred this intra court appeal.