BIMALA SHANKAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjeev Kumar for the writ petitioner and Mr. Anjani Kumar, learned Additional Advocate General No.4, for the State.

(2.) This writ application for issuance of a writ in the nature of mandamus commanding upon the respondents to throw open Lord Baman Temple to public has been entertained by this Court on several occasions.

(3.) It has been urged by the writ petitioner that Lord Baman, who is the 5th incarnate of Lord Vishnu, is the principal deity of the temple, which is situated inside the Buxar Jail premises. It always depends, it has been argued, upon the wishes of the jail Authorities/Administration to open such temple for public worship as and when situation so arises especially during special days of festivities.