LAWS(GJH)-2022-8-1096

AMARGIRI GURUMAHANTSHRI RAGHUNATHGIRIJI Vs. DISTRICT COLLECTOR

Decided On August 04, 2022
Amargiri Gurumahantshri Raghunathgiriji Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) The present petition has been filed seeking the following prayers:-

(2.) The petitioner claims to be the disciple of one Raghunathgiriji Guru Gangagiriji. The Collector, Junagadh, by the order dtd. 31/7/2019, has passed an order appointing the respondent no.4 as Mahant of the Bhavnath Mahadev Temple, Girnar, Junagadh. Being aggrieved, the petitioner has filed the present writ petition.

(3.) During the pendency of this petition, the Collector has passed a fresh order dtd. 21/9/2021 appointing the respondent no.4 for a period of 2 years as Mahant. However, the said order is made subject to the result of the present writ petition. It is ordered to be taken on record.