SURAVI BOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ petition no.24928 (W) of 2005 pertains to the management of the affairs of the deity Shri Shri Kalimata Temple situated at Kalighat, Kolkata.

(2.) The questions, which have been raised in the petition, are with respect to development of the temple, proper accounting of the offerings made to deity everyday and proper mode of worship of the deity, to stop throwing of petals, garlands and other puja materials from a distance towards the deity and development required in the Garbha Griha and outside wherever it is necessary and other proposals with respect to upliftment of the temple precinct and steps required to be taken.

(3.) It is averred in the petition (W.P 24928(W) of 2005) that Kalighat temple is a temple of immense importance and draws of million of the people all over the country and also attracts international tourism. All the moveable and immovable properties are of Ishwar Shri Shri Kalimata Thakurani, Kalighat i.e. Deity. Mode of management/administration of the Kalighat temple is based on the scheme framed by the High Court which was modified by the Hon'ble Supreme Court has been filed as Annexure P/1 to the writ petition. Title Suit No.85 of 1949 was filed by some of the shebaits of the said Deity for framing a scheme for proper management to the Seva Puja of the Deity.