GOSWAMI GOPESHRAIJI BHALKRISHNALALJI Vs. GOSWAMI VALLABHRAIJI GOVINDRAIJI

JUDGEMENT

(1.) This application is filed by the applicants- original petitioners of Special Civil Application No.9180 of 2002, for the purpose of seeking the following reliefs:-

(2.) The case of the applicants is that originally, by virtue of the order dated 23.10.2008, the High Court while considering almost the similar situation was pleased to direct learned Principal District Judge, Surat to decide and dispose of Regular Civil Suit No.9 of 2001 pending between the parties at the earliest but not later than 30.10.2009 and in the interregnum period, in the said order, the applicants were permitted to perform Govardhan Pooja as well as Kahanjagai Pooja ceremony with certain observations. However, the applicants have submitted that so far, the said civil proceedings are pending before the authority and as such, on number of occasions, for the purpose of undertaking such Pooja ceremony, every year, practically on the eve of Diwali, the applicants have to come forward for seeking this request. The applicants have submitted that on number of occasions, the applications have been disposed of by suitable directions and as such, requested to pass similar kind of order and the last order which has been passed was dated 1.11.2018 in Misc. Civil Application No.1 of 2018 and further order dated 21.10.2019 as well. Hence, a request is made to pass similar order.

(3.) The applicants have for the aforesaid purpose, gave details in the tabular form as to such kind of arrangement on how many occasion is permitted, details whereof are reflected on page 2 and 3 of the application compilation. With this assertion, the present applicants have requested for the reliefs which are prayed for in this application.