MAHANT AKHILESHWARDASJI RAMLAKHANDASJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Shri Kamal Trivedi, learned Advocate General and Ms. Manisha L. Shah, learned Government Pleader assisted by Shri Dharmesh Devnani and Ms. Aishvarya Gupta, learned Assistant Government Pleaders, Shri Mitesh Amin, learned Public Prosecutor, learned Shri Anshin Desai, learned Senior Advocate assisted by Shri Nandish Thakkar and Shri Sanat Pandya, and learned advocates Shri Vijay Patel, Shri Nilay Patel, Shri Maunish Pathak, Shri Romil Kodekar, Shri Aum Kotwal,, Shri Hardik Brahmbhatt, Shri Vivek Bhamre, Ms. Shivani Rajpurohit and Shri N.K.Paneri.

(2.) On 20.06.2020 we had passed the following order:

(3.) In the evening of 22.06.2020 first two applications were received - one filed by Shri Romil Kodekar, learned advocate on behalf of Mahant Akhileshwardasji Ramlakhandasji, the representative of Gopal Lalji Ramji Mandir Moti Salavivad Saraspur Mosad (uncle) of Lord Jagannath and another filed by Shri Nilay Patel on behalf of Krutesh Samir Patel praying for being impleaded as party respondent and permitting the Rath Yatra with shortest possible route. The Office put up a note at about 6:30 p.m. for urgent circulation of the same. Before any orders could be passed on these applications, further applications were received, two filed by Shri Maunish Pathak on behalf of Dwaitin Adwait Dave received by email at 6:50 p.m. and 6:52 p.m., respectively, two applications by Shri Vivek Bhamre on behalf of Hindu Yuva Vahina were received at 7:15 p.m. and 7:17 p.m., respectively in the Registry by email. Another civil application by the State Government was received at 9:35 p.m. in the Registry through email. One application by Shri Hardik G. Brahmbhatt on behalf of Shri Jagannath Mandir Trust, Patan was received at 11:00 p.m. and another application filed by Ms. Shivani Rajpurohit on behalf of Kishansinh Ramsinh Solanki was received at 11:30 p.m. substantially in these applications the relief claimed is for modification of the order passed on 20.06.2020 and to permit the Rath Yatra being carried out as usual or may be with certain conditions to be imposed. The main ground was the order passed by the Supreme Court on 22.06.2020 which was uploaded sometime in the evening relating to the Jagannath Mandir at Puri of Orissa State.