MAHANT DEVENDRA PRASADACHARYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Pande, learned counsel for the petitioners and Sri Arun Kumar Pandey, learned AGA for the State-respondents.

(2.) This writ petition has been filed by the petitioners, Mahant Devendra Prasadacharya (Bindu Gadyacharya) Chela Vishwanath Prasadacharya, Ram Shankar Shukla alias Ram Shankar Das and Sri Mahavir Maharaj Ji Virajman Mandir Chhanchhi Kuan Dharmarth Sewa Trust, Chakraborty Dhashrat Ji Raj Ka Rajmahal, for following reliefs:

(3.) Learned Counsel for the petitioners has argued that through a registered Will dtd. 30/5/1957, Mahant Baba Raghunath Das Chela Mahant Baba Ram Das Gaddi Naseen Hanuman Mandir, Chhanchhi Kuan, Lucknow provided that the Bada Sthan (Ram Prasad Ji Ka Akhada), Ayodhya will manage the property of Chhanchhi Kuwan temple and will also uphold the status of temple and further by the said will deed, the head of the Dasrath Mahal was authorized to appoint or remove the Mahant of Chhanchhi Kunwan Temple. He argued that Chhanchhi Kuan Temple is a very ancient temple of Lucknow and due to faith of the people in the deity of the temple, the people donated a lot of land to this temple which include the land situated in Village Kakauli, Rahim Nagar, Dudauli and Daud Nagbar, Tehsil Sadar, Lucknow and, as such, total land situated in these three villages was about 33 acres which was registered in the revenue records in the name of Chhanchi Kuwan Temple and was bing used by the temple management.