RAHUL SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) Present petition as pro bono publico has been preferred purportedly by a public spirited person seeking directions to the respondents to take effective, prompt and appropriate steps to maintain law and order situation in Gwalior City due to the dispute erupted between two communities over the title/nomenclature to be inscribed over the statue of Samrat Mihir Bhoj.

(2.) From the pleadings and submissions of rival parties, it appear that Municipal Corporation, Gwalior vide resolution No. 55 dtd. 14/12/2015 resolved to establish a statue of Samrat Mihir Bhoj in the city of Gwalior and in pursuance thereof, after due process, statue of Samrat Mihir Bhoj was placed at a square in the city of Gwalior, but it appears that in the said statue title of Samrat Mihir Bhoj was inscribed as Samrat Mihir Bhoj Gurjar and this prompted the two communities to be at loggerheads.

(3.) It is the submission of learned counsel for petitioner that original thought was of statue with the name of Samrat Mihir Bhoj but later on due to unknown reasons, suffix "Gurjar" has been added and this prompted Kshatriya Community to go for agitation as according to their feelings, the said National Hero belongs to Kshatriya Community, whereas Gurjars consider the said Samrat as Gurjar. Resultantly, this dispute has created law and order situation in the city of Gwalior and adjoining districts. Appropriate directions are sought to be issued to the authorities to ensure peace and harmony.