RAJESH HIMMATLAL SOLANKI Vs. UNION OF INDIA

JUDGEMENT

(1.) The question arise in the petition is as to whether offering of prayers at "Foundation Laying Ceremony", called in popular language as "Bhoomi Pujan" for construction of new building could be said as non-secular activity?

(2.) The another question incidentally arise for the consideration is the bonafides of the petitioner in the present petition as per the norms set by the Apex Court in the recent decision in the case of State of Uttaranchal Vs. Balvantsinh, 2010 3 SCC 402.

(3.) On 01.05.2010, the Foundation Laying Ceremony/Bhoomi Pujan has been performed and therefore, on facts, to that extent, one has to accept and based on such facts, the questions arise in the petition as sought to be raised by the petitioner claiming himself to be the journalist, are required to be considered and examined.