RANUMAL SHARMA @ RANU Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent of both the parties the petition is heard finally.

(2.) In the present petition under Article 226/227 of the Constitution of India the petitioner has prayed for a direction to set-aside the entry the name of the Collector as Manager of the Trust property of the petitioner. It is also stated that it be declared that the Collector can not be appointed as Manager with respect to the petitioner's temple.

(3.) Learned counsel for the petitioner further submits that one Shri Jai Ram S/o Laxmi Ji Jhat, R/o Bhonkhedi, executed a Tamseekhnama for looking after the temple of Shri Ramchandra Ji & Shankar Ji Mandir of Bhonkhedi in favour of petitioner, appointing him as Sarvakar for installation of Idol of Ramchandra Ji & Shankar Ji. He further submits that after his death his wife Ganga Bai & Rukmani Bai were given this right and after the death of these two wives it was to be looked after by his nephew Shri Ramdeen S/o Dayaram Jhat who died sometime in 2004 and after him the petitioner was given this right as per deed Annexure P-1. The grievance of the petitioner is that, without given any show-cause notice or opportunity of hearing, the respondents got entered the name of Collector in the capacity of Manager of the Private Trust. The copy of the Khasra entry is Annexure P-2 and P