SATISH KUMAR VERMA Vs. STATE OF M P

JUDGEMENT

(1.) Latest status report dated 7.9.2011 has been filed on behalf of the State Government wherein it is stated that, as on date, 517 places of worship have been demolished.

(2.) Shri H. C. Kohli, learned counsel appearing for Sai Temple, Gwarighat, Jabalpur, stated that the management committee of the temple will make every effort to make an alternative arrangement within two months for shifting the temple. We hope that effective effort will be made by the management committee in this regard. By order dated 11.2.2010 the District Authorities were directed to remove the complete structure of Ganesh Temple situated at Khandari Ret Naka, Gwarighat. On 25.2.2011 the learned Government Advocate submitted that a part of the temple has already been demolished and in respect of the remaining part, notices were issued to the interested parties but without any response from them. Today, Shri P. K. Kaurav, learned Deputy Advocate General for the State, assured us that the order dated 11.2.2010 will be positively complied with before the next date of hearing.

(3.) I.A. No.11061/2011 has been filed on behalf of Akashdeep Gupta for permission to intervene. A copy of the same has been supplied to Shri P. K. Kaurav and Shri Anshuman Singh who pray for time to file reply.