PRABANDHAK COMMITTEE Vs. SARDAR AMARJEET SINGH AND ORS.

JUDGEMENT

(1.) Heard Mr. P. K. Shahi, learned Sr. Counsel for the petitioner, Mr. Anjani Kumar, learned Sr. Counsel for the respondent no.1, Mr. Y. V. Giri, learned Sr. Counsel for the respondent nos. 2 to 6, Mr. Mukesh Thakur, learned counsel for the respondent no.7 and Mr. S. S. Sundaram, learned counsel for the respondent nos. 10, 11, 13 and 15.

(2.) This writ application under Article 226 of the Constitution of India has been filed seeking issuance of appropriate writ/order/direction by quashing an order dated 07.11.2017 passed by the learned District Judge Patna in Miscellaneous Case No. 173 of 2017, whereby and where under he has allowed an application filed on behalf of respondent No.1 and has directed to maintain status quo ante in respect of the office bearers of the Parbandhak Committee, (hereinafter referred to as the Committee) of the Takht Sri Harimandir Ji Patna Sahib, Patna (hereinafter referred to as the shrine).

(3.) It may be noted at the outset that the shrine is of great historical and religious significance specially for the Sikh community and is said to be the birthplace of Sri Guru Govind Singh Ji Maharaj which is centuries-old, affairs of which is managed and maintained by the Committee and the office bearers of the Committee in accordance with its Constitution and By-Laws (hereinafter referred to as the By-Laws). Be it also noted that affairs of attached or subordinate Gurudwaras and Dharmshalas, as per the list given in Chapter II of the By-Laws,are also managed and maintained by the Committee.