SANDHYA PANT Vs. DEEPAK RUWALI

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are against a final judgment and order dtd. 19/11/2020 passed by the High Court of Uttarakhand in a Public Interest Litigation being Writ Petition (PIL) No.131 of 2018 without hearing the Appellant and without deciding the Appellant's application being CLMA No.7758 of 2020 for impleadment, pending before the High Court.

(3.) According to the Appellant, Chitai Golu Devta Temple in Almora was constructed in 1919 by late Pandit Keshav Dutt Pant and late Bhola Dutt Pant. As per a Report prepared by the Village Pradhan of Gram Sabha, Chitai Khasparja Tehsil Almora, the original rights in the temple vested with late Jaikishan Pant. The Appellant is the daughter-in-law of late Chaturanan Pant, a descendant of the said Jaikishan Pant. The Appellant claims to be the Vice President of the Mandir Samiti which was formed in 2012. A translated copy of the said Report of the Village Pradhan of Gram Sabha, Chitai dtd. 8/9/1976 is enclosed to the Paperbook.