RAMESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No. 962/2016, an application for intervention filed by intervenor who is resident of the colony in question.

(2.) After considering the reasons mentioned in the said IA, same is allowed. The intervenor is allowed to make his submissions.

(3.) The public issue raised in this petition is that the colony, by name Arihant Vihar Colony, Vidisha is having an open area reserved for park, within which besides a temple there is a platform constructed on which a deity of 'Adinath' has been installed by the members of Jain community. The principal grievance appears to be is that despite the said park meant for use of all the residents of the colony irrespective of their faith and religion, the accessibility to the same is unlawfully restricted to one particular community, which has constructed the temple and installed the deity.