SATISH KUMAR VERMA Vs. STATE OF M P

JUDGEMENT

(1.) Latest status report dated 29.7.2011 has been filed on behalf of the State Government wherein it is stated that as on date 516 places of worship including Shri Sai Temple situated at South Civil Lines and Shiv Shakti Durga Mandir, situated at Civil Lines have been demolished. In the report it is also mentioned that the State Government has taken a policy decision not to allot government land in view of the recent Supreme Court decision.

(2.) A copy of the status report has been supplied today to Shri H.C.Kohli, learned counsel appearing for Sai Temple, Gwarighat Road, Jabalpur. He, therefore, prays for a month's time to either pursue the State Government to auction any suitable land for the temple or for purchasing private land. To this prayer the petitioner has no objection. Heard Smt.Kanak Lata Gaharwar, for the Union of India/ respondent nos. 13 and 14 and Shri Virendra Singh, Advocate for the Shiv Temple, on I.A.No.1793/2011 for vacating of stay order dated 6.7.2009 passed in I.A.No.11090/2007. On 1.7.2011 the learned counsel appearing on behalf of Shiv Temple had prayed for removing the deity and temple from the place in question to which the learned counsel appearing for respondent nos. 13 and 14 did not object. It is reported that deity and temple have not been removed till this date.

(3.) We, therefore, vacate the stay order dated 6.7.2009. Respondent nos. 13 and 14 will be at liberty to remove the deity and temple from the place in question. It is sad that despite our order dated 1.7.2011 no status report has been filed by the Jabalpur Development Authority regarding its action against the temples illegally constructed on public roads and public lands.