REGENT COMPUTRONICS PVT. LTD.

JAGATGURU SHANKARACHARYA, JYOTISH PEETHADHEESHWAR, SWAMI VASUDEVANAND Appellant

V/S

ADDITIONAL DISTRICT JUDGE - VII, ADDITIONAL CIVIL JUDGE(JUNIOR DIVISION)-II Respondents

Referred Judgements :-

REX V. NAT BELL LIQUORS LETTER DATED [REFERRED TO]
REX V. NORTHUMBERLAND COMPENSATION APPEAL TRIBUNAL EX PARTE SHAW [REFERRED TO]
PREM SHANKER TRIPATHI V. THE FIRST ADDITIONAL DISTRICT JUDGE,ALLAHABAD AND ORS. [REFERRED TO]
SMT.RAJ KUMARI KAPOOR V. CIVIL JUDGE,KANPUR AND ORS. [REFERRED TO]
WANDER LTD. V. ANTOX INDIA P.LTD. [REFERRED TO]
LUMBINI NAGAR CO-OPERATIVE HOUSING SOCIETY LTD. AND ORS. V. UNION OF INDIA AND ORS. [REFERRED TO]
MANOJ KUMAR SINGHAL AND ANR. V. BANK OF INDIA AND ORS. [REFERRED TO]
DR.CHANDRA MOHAN SINGHAL AND ORS. V. STATE OF U.P.IN REVENUE DEPARTMENT [REFERRED TO]
RAM PRAKASH DAS V.ANAND DAS AND ORS. [REFERRED TO]
G VEERAPPA PILLAI PROPRIETOR SATHI VILASBUS SERVICE PORAYAR TANJORE DISTRICT MADRAS VS. RAMAN AND RAMAN LTD [REFERRED TO]
PARRY AND CO LIMITED DARE HOUSE MADRAS VS. COMMERCIAL EMPLOYEES ASSOCIATION MADRAS [REFERRED TO]
EBRAHIM ABOOBAKAR VS. CUSTODIAN GENERAL OF EVACUEE PROPERTY NEW DELHI [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
SWAMI PARAMATMANAND SARASWATI VS. RAMJI TRIPATHI [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
GUJARAT BOTTLING COMPANY LIMITED VS. COCA COLA CO [REFERRED TO]
SWETAMBAR STHANAKWASI JAIN SAMITI VS. ALLEGED COMMITTEE OF MANAGEMENT SRI R J I COLLEGE AGRA [REFERRED TO]
BABY VS. TRAVANCORE DEVASWOM BOARD [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
ANAND PRASAD AGARWALLA VS. TARKESHWAR PRASAD [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
GULAB CHANDRA VS. MUNSIF WEST ALLAHABAD [REFERRED TO]
GANGA SARAN VS. CIVIL JUDGE HAPUR GHAZIABAD [REFERRED TO]
GEETA PUMP PRIVATE LIMITED VS. DISTRICT JUDGE SAHARANPUR [REFERRED TO]
MONIKA OHRI VS. AMIT MISRA AND ANOHTER [REFERRED TO]
JAGATGURU SHRI SHANKARACHARYA JYOTISH PEETHADHISWAR SHRI VS. RAMJI TRIPATHI [REFERRED TO]
BATUK K VYAS VS. SURAT BOROUGH MUNICIPALITY [REFERRED TO]
RATANLAL NAHATA AND VS. NANDITA BOSE [REFERRED TO]
GADADHAR CHOWDHURY VS. SARAT CHANDRA CHAKRAVARTY [REFERRED TO]

JUDGEMENT

(1.) An order of temporary injunction passed by civil Court restraining the writ petitioner from proclaiming and functioning as Jagatguru Shankaracharya Jyotish Peeth, Badrika Ashram is under challenge in this writ petition.

(2.) Jyotish Peeth (Jyotir Mutt), Badrika Ashram is one of the four Mutts or monasteries established several centuries ago by Shankaracharya who was one of the world's greatest philosopher and spiritual leader. Shankaracharya prepounded theory of absolute monism on the authority of the (Sic), he not only summed up the true philosophy of Vedas as embodied in Upnishads but provided a firm beacon for the subsequent ages: It was for the purposes of strengthening and maintaining the doctrine of non-dualistic philosophy, he established four Mutts or monasteries at the four extremities of India viz Jyotir Mutt at Badrinath in the north, Sharda Mutt in Gujurat in the west, Srigeri (Sic) south and Gobardhan Mutt at Puri in east, each one of them was placed in charge of one of its ascetic disciples. In later years the persons who became head of above Mutts also proclaimed themselves to be Shankaracharya, consequently the Mahants or Muttadhipatis of all four Mutts were also known as Shankaracharya. In the suit filed by respondent No. 3 out of which present writ petition arises, the dispute was with regard to Shankaracharya of Jyotir Mutt, Badrika Ashram.

(3.) By this writ petition, the petitioner has prayed for quashing the order dated 2nd February, 1999 allowing the Application 6C of the plaintiff for grant of temporary injunction and the order dated 27th Aprils 2000 passed in Miscellaneous Appeal No. 41 of 1999 dismissing the miscellaneous Appeal of the petitioner against the temporary injunction order. A further prayer has teen made for quashing the plaint and all proceedings in Original Suit No. 513 of 1989 pending in the of Additional District Judge (Junior Division) II, Allahabad.

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JAGATGURU SHANKARACHARYA JYOTISH PEETHADHEESHWAR SWAMI VASUDEVANAND Vs. ADDITIONAL DISTRICT JUDGE VII ADDITIONAL CIVIL JUDGEJUNIOR DIVISION II

Referred Judgements :-

JUDGEMENT

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