SATISH KUMAR VERMA Vs. STATE OF M P

JUDGEMENT

(1.) SMT. Indira Nair, learned senior counsel appearing for the Cantonment Board, Jabalpur, has given a list of pending interlocutory applications with regard to religious structures situated in the Cantonment area which are to be finally disposed of. But Shri Pankaj Dubey, learned counsel who filed the interlocutory applications, is not present today.

(2.) WE, therefore, deem it proper to hear the arguments on these applications on the next date of hearing.

(3.) HE is permitted to do so on the next date of hearing. The Collector, Jabalpur, has appeared in person pursuant to order dated 16.3.2012. A status report has also been filed on his behalf wherein it is stated that as per the inquiries made, the Ganesh Temple situated at Khandari Ret Naka, Gwarighat, Jabalpur, is an ancient temple and, therefore, its demolition is not desired under law. A copy of the status report has been supplied to Shri A. P. Singh, learned counsel appearing for the intervener as well as to the petitioner. They both have prayed for sometime to study the status report and make submissions thereafter.