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Judgment
B M Shyam Prasad, J
The petitioner has sought for directions to the second respondent to permit it to utilise "the Temple funds" for preparation and execution of the Dasara festivities between 22.09.2025 and 02.10.2025, and the petitioner’s prayer is in the context of this Court's order dated 30.07.2025 in W.P. No.8334/2025. This Court in the afore order has quashed the order dated 09.01.2025 constituting the managing committee for "Sri. Durgaparameswari Temple", Nyayatharpu Village, Belthangady Taluk, Dakshina Kannada stipulating that the applications filed shall be processed for due constitution of a new committee.
This Court has also permitted the managing committee constituted under the order dated 09.01.2025 to manage the day-to-day affairs of the Temple without taking any decision which has major financial implication. The petitioner's constraints is because of this particular direction. The Dasara festivities would be part of the customary celebrations by the Temple and expenses will have to be incurred and there must be just arrangements in this regard.
This Court, on a careful consideration is of the view that the petitioner must be at liberty to incur reasonable expenses for the festivities, but then subject to due process. The petitioner must file the estimated expenditure with the Assistant Commissioner, the Department of Hindu Religious Institutions and Charitable Endowments, Dakshina Kannada [the second respondent], who shall consider the same and permit the petitioner to incur expenses as found reasonable from the Temple Funds.
The petition stands disposed of accordingly.