NEEL PRASAD Vs. ANOOP PRASAD

JUDGEMENT

(1.) Heard Mr. Deepak Kumar Srivastava, learned Counsel for the petitioner and Mr. Manish Goyal, learned Senior Advocate, who on request of the Court acted as Amicus Curiae.

(2.) This petition under Article 227 of the Constitution arises from proceedings brought before the District Judge of Gorakhpur under Sec. 34 of the Indian Trusts Act, 1882 (for short, 'the Act of 1882').

(3.) By an application under Sec. 34 of the Act of 1882, the petitioner, invoking the advisory jurisdiction of the Court regarding the management of trust property of the temple of Thakur Ji, has come up with a prayer for the grant of permission to dispose of the property of the temple, that is debutter, in order to apply the proceeds of the sale for restoration of the temple, that is said to be hundred years old and in a dilapidated condition.