HITESHKUMAR VITTALBHAI CHAVDA Vs. SHRI JAGANNATHJI MANDIR TRUST

JUDGEMENT

(1.) Since the issues raised in both the captioned writ applications are the same, those were taken up for hearing analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the Writ Petition (PIL) No.91 of 2020 is treated as the lead matter.

(3.) We are tempted to preface our judgement with the above referred quote of "Theodore Roosevelt", the 26th President of the United States of America, as we expect the State Government to follow the same having regard to the critical times the country is undergoing on account of the COVID-19 pandemic.