MAHANT HARI GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant writ application, the petitioners, who are representatives of various religious bodies, pray for restraining respondent no.6 and his associates from organizing / holding any congregation in the name of Kumbh and Ardh Kumbh Mela at Simaria Ghat in the district of Begusarai during the Kalpavas in the month.

(2.) The petitioners have filed I.A.No.6338 of 2011 for grant of interim stay for holding of the alleged Kumbh and Ardh Kumbh Mela at Simaria Ghat in the district of Begusarai, during the pendency of this writ application.

(3.) The petitioner no.1 is the General Secretary of Akhil Bhartiya Akhada Parishad, petitioner no.2 is Mahanth of Budhanath Mahadeo Mandir, Bhagalpur and the member of Bihar State Board of Religious Trusts, petitioner no.3 is an initiated disciple of H.H. Jagadguru Shankaracharya of Sringeri Peeth, petitioner no.4 is Mahanth of Naulakha Mandir, Begusarai and petitioner no.5 is Principal of Government Sanskrit College, Bhagalpur and is a member of Vidwat Samiti.