GYAN PRAKASH Vs. UNION OF INDIA THRU SECY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, Sri Ashok Singh, learned Standing Counsel appearing for respondent Nos. 1 to 3.

(2.) THE prayer in this petition is to take action on the complaints of the petitioner dated 5-3-2011 and 12-4-2011 against the officers who are illegally destroying the ancient Temples in village Ponghat in which idols of Shri Hanuman Ji and Shiv Ji have been installed and thereby effecting the practice of the Hindu faith of the petitioner.

(3.) WE find that by unauthorized constructions of religious nature on public places, the public life and movement on the roads have been obstructed. Here the petitioner appears to be wanting to continue with occupation of Temple around which he has also constructed shops, even though the same may be a high security armed forces area. This Court cannot assist in the grabbing of public land by such illegal devices, by claiming the same to be lands of religious denominations without any documentary proof. The result is that we see no force in this writ petition, which is dismissed with costs.