MRINALINI PADHI Vs. UNION OF INDIA

JUDGEMENT

(1.) We have perused the Report of the District Judge, Puri, dated 26.06.2018 submitted in response to the order of this Court dated 08.06.2018. We have also perused the affidavits filed on behalf of Respondent Nos. 2 to 4. Mr. Vikramjit Banerjee, learned Additional Solicitor General seeks time to file an affidavit on behalf of the Union of India. Learned Counsel appearing on behalf of Respondent Nos. 2 to 4 have stated that some more time is necessary for giving a comprehensive report/affidavit.

(2.) Accordingly, the matter is adjourned to 5th September, 2018 for further consideration. We may however, deal with certain aspects.

(3.) In his Report, the District Judge has stated that a meeting was held with the Chief Administrator Shri Jagannath Temple Administration, the Collector and the Superintendent of Police, Puri along with other Administrators of the temple. He also considered the response of the public. He has also taken into account previous study reports on the subject. He has observed that in spite of order of this Court, Thalis and pitchers are being exhibited for collection of money illegally. At this stage, we may only reiterate the direction already issued and direct the administration to comply with the same. Action for violation for contempt may be considered later in the light of further material which may be placed on record, including the CCTV footages.