SHETH MOTISHAW LALBAUG JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted to amend prayer clause (a) of the petition by deleting the words "..... pending the hearing and final disposal of the present writ petition...." as well as the words "For the said relief, the Petitioners places reliance on the order of this Hon'ble Court dated 10 November, 2020 in the case of Shree Trustee Aatma Kamal Labdhisurishwarji Jain Gyaanmandir Trust & Anr. v. The State of Maharashtra and Ors. [Interim Application (L) No. 5766 of 2020 in Writ Petition (L) No. 2841 of 2020]. Annexed hereto marked as EXHIBIT "A" is a copy of the said order of this Hon'ble Court.". Amendment to be carried out forthwith. Re-verification is dispensed with.

(2.) Rule. Respondents waive service. With the consent of parties, rule made returnable forthwith and heard finally.

(3.) By the present petition, the petitioners are seeking a writ of mandamus or any other appropriate writ, order or direction that the petitioners be allowed to open its temples on account of the Nirvana Anniversary of Lord Mahavira, the 24th Tirthankar of the Jains, from 13th November, 2020 to 17th November, 2020 (both days inclusive). The temples in relation to which the permission is sought are as under: