DURGA PRASAD DEWEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE order passed in this petition shall also govern the disposal of W.P. No. 14952/2005 (Durga Prasad Dewedi vs. State of M.P. & Ors.).

(2.) BY this petition under Article 226/227 of the Constitution of India, the petitioner has sought quashment of order dated 27.02.2007 (Annexure-P/6).

(3.) THE contention of learned counsel for petitioner is that earlier upon the application submitted by the father of respondent no.3 as well as other villagers, the Registrar Public Trust in the Court of Sub Divisional Officer registered a Revenue Case No.2B-72/73 in regard to the same temple and the land of the temple and it was specifically held by the Registrar Public Trust that it is a private temple and cannot be registered under the Act. This order was passed on 01.09.1982 (Annexure-P/2).