RAM SHIROMANI PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner claims himself to be the self appointed Priest of Ram Janki Mandir which is alleged to be situate in Village Janghai Bazar, Pargana and Tahsil Handia, District Allahabad.

(2.) The petitioner complains that the pond of which the fisheries rights have been settled in favour of the respondent no. 5 should be cancelled, as the said settlement interferes with the right of worship of the villagers, and is an obstruction in the performance of their rituals during ceremonials. He, therefore, contends that the lease/settlement deserves to be cancelled for which he has already moved an application before the Collector.

(3.) The petitioner had earlier approached this Court by filing Writ Petition No. 52946 of 2010 without approaching the Collector, therefore, the writ petition was dismissed with the observation that he should approach the Collector first.