NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These matters pertain to the Kalkaji Mandir, which this Court has been hearing from time to time. These are part-heard matters.

(3.) At the outset, the Minutes of the Meeting dtd. 30/5/2022 submitted by the ld. Administrator has been perused by this Court. The said Minutes deal with various aspects relating to the Kalkaji Mandir. As per the said Minutes, Mahant Shri Surender Nath is stated to be the current baridaar. The said Minutes record that there has been non-compliance of the directions issued by the ld. Administrator in respect of arranging qualified pandits for distributing prasad and providing other services in the bhawan, the pandits following a uniform dress code, as also, non-compliance of directions regarding recycling of prasad. The relevant portion of the Minutes of the Meeting dtd. 30/5/2022 is set out below: