SAMINA PARVEEN ABDUL SATTAR Vs. SWAMI RAMANAND TIRTH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) The petitioner has approached this court with the following main prayers :

(3.) During pendency of the petition, the question as to eligibility of the petitioner was decided against the petitioner. The petitioner has elected to argue the petition without incorporating any amendment in the writ petition. It is urged that the pleadings and documents already placed on record are adequate to support the prayers and the purpose of the petition.