PUJARI BHAWANI SHANKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) This petition has been filed by Mandir Murti Shri Radha Vallabh Ji Banke Kunj Sthith Puktha Kila Premises, Sheopur and Mandir Shri Gordhan Nath Maharaj Banke Kasba Sheopur, District Sheopur through its pujari Bhawani Shankar Bairagi.

(3.) It is submitted by the counsel for the petitioner that in fact the property belongs to a public trust.