BRAJENDRA KUMAR SAMADHIA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner claims to be a pujari of a temple by the name of Shri Ram Janki (Shala) located in Ward No. 12, Lahar, Bhind.

(2.) THE grievance of the petitioner is that his grand -father was a pujari. Thereafter, his father was shown as a pujari of the temple referred to above. His further grievance is that the respondent -authorities are not recognising the status of the petitioner as a pujari.

(3.) THE learned counsel for the State submits that the petitioner has already filed a civil suit. A copy of the plaint has been placed on the record as annexure R -1. In para 1 of the plaint, a plea has been taken that the present petitioner as pujari is entitled to protect the property of the temple. It has been further pleaded in the plaint that the respondent -authorities are making use of part of the property for creating a path.