VIDYA SHEERSHA THIRTHARU Vs. SIDDALINGAIAH

JUDGEMENT

(1.) W.P. No.39961/2018 is filed by the 3rd defendant in O.S. No.231/2018 for a writ of certiorari to quash the order dated 5.9.2018 made in M.A. No.56/2018 on the file of the Prl. Senior Civil Judge & CJM, Mysuru confirming the order dated 18.8.2018 on I.A. No.2 made in O.S. No.231/2018 on the file of the V Addl. First Civil Judge & JMFC, Mysuru in O.S. No.231/2018 granting Temporary Injunction in favour of the plaintiffs.

(2.) W.P. No.36879/2018 is filed by one K. Ranganath Rao, who is the 1st plaintiff in O.S. No.376/2016 for a writ of certiorari to quash the order dated 18.8.2018 on I.A. No.2 made in O.S. No.231/2018 on the file of the V Addl. First Civil Judge & JMFC, Mysuru granting Temporary Injunction in favour of the plaintiffs.

(3.) It is the case of the petitioner - Vidya Sheersha Thirtharu in W.P. No.39961/2018 that some of the devotees of Sri Vyasaraja Mutt (Sosale) including the petitioner - K. Ranghanath Rao in W.P. No.36879/2018 filed O.S. No.376/2016 in the representative capacity to declare that the act of revocation of the nomination made through NIROOPA dated 24.12.2015 by the 1st defendant - Sri Vidya Manohara Theertha Swamy (4TH respondent in W.P. No.39961/2018) is illegal and void and for mandatory injunction directing the 1st defendant - Vidyamanohara Theerthaswamy to act in accordance with the nomination made through the NIROOPA dated 24.12.2015 by handing over the peeta to the 2nd defendant - Professor Dr. D. Prahaladachar as the Peethadhipati of Sri Vyasaraja Mutt (Sosale), raising various grounds.