MAHANTH MOTILAL GOSWAMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner in this application has sought for issuance of a writ of certiorari for quashing the order dated 31-8-1992 passed by Sri Radha Kant Yadav special officer whereby he removed the petitioner as a trustee of Nosetarh Math.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner is said to be a Chela of Mahant Madhaw Goswami who was the previous Mahanth of the Nosetarh Math. The said Mahanth Madhaw Goswami died in July, 1991.