BIRA KISHORE MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner who is a resident of Cuttack and is a tax-payer of various taxes levied by the State Government has filed this writ application under Article 226 of the Constitution for issuance of a writ of mandamus directing the State of Orissa to forbear from spending any amount from the public funds of the State for renovation of the tanks of Markanda, Narendra and Swetaganga at Puri. It is stated in the petition that these tanks are held in high reverence by the Hindu public who use them for religious purposes and periodical religious rites of Lord Jagannath of Puri are performed there. Spending of money from out of the funds of the State for renovation of these tanks amounts to maintenance of the Hindu religion which is forbidden by Article 27 of the Constitution and it is consequently alleged that the State Government cannot incur the expenditure.

(2.) The State in its counter-affidavit contends that the tanks in question are used by the general public for bathing and drinking purposes. It was found that the tanks were in a state of disrepair and had become places for breeding of mosquitoes. Persistent complaints were received from the public for repair and improvement of the tanks and there was agitation against the inaction of Government in not repairing and renovating these tanks. The matter was discussed in a meeting of the Lodging House Fund Committee at Puri and after discussion it was thought that the renovation of the aforesaid tanks would constitute improvement in the sanitary conditions of the above places. Thus to provide for better facilities for bathing and drinking water, the State Government decided to allot some funds for renovation of these tanks. As the Puri Municipality which is virtually responsible for sanitation of the Puri town as well as to provide for better bathing facilities to various people residing and visiting the place had no sufficient funds to take up repair work of the tanks, Government allotted three lakhs of rupees to the Puri Municipality to repair the tanks. The Lodging House Fund Committee, Puri also sanctioned three lakhs of rupees for the purpose. These tanks are open for use by the public irrespective of caste or religion and consequently spending of money for renovation of these tanks does not constitute maintenance of any particular religion and is therefore not hit by Article 27 of the Constitution. It is lastly contended that the petitioner who is not compelled to pay any particular tax to be specifically appropriated for renovation of the tanks, has no locus standi to file the petition.

(3.) In the long rejoinder filed by the petitioner to the counter-affidavit filed by the State, the specific averments made in paragraphs 7 and 8 of the counter-affidavit that the tanks in question are open for use by the general public is not specifically denied. In the rejoinder detailed reference is made to certain provisions of the Constitution which will be dealt with in due course.