PRAVINCHANDRA D. DHOTRE Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Interim Application has been taken out by original Petitioner No. 1 in the captioned Writ Petition No.2627 of 2014 seeking directions to the Respondents to allow the devotees to visit the subject matter temple for 'darshan' on upcoming 'Ashadi Ekadashi' on the 29/6/2023.

(2.) The learned Counsel appearing for the parties have taken us through orders passed by this Court previously in similar Interim Applications taken out by the Applicant including an Order dtd. 7/7/2022 passed by this Court in Interim Application (L) No. 20629 of 2022 in the captioned Writ Petition.

(3.) Having considered the submission of the learned Counsel appearing for Respondent No. 9 that the subject matter temple is in a dangerous and dilapidated condition and that the monsoons have set in, we record and accept the undertaking of the Applicant that he shall be responsible in case of any mishap or any untoward incident that takes place at the subject matter temple on 29/6/2023. We have also taken note of Paragraph Nos. 4 and 5 of the Order dtd. 7/7/2022 passed by this Court previously recording that the structure appears to be in a poor condition.