ROHIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents. We have also heard learned Amicus Curiae.

(2.) Petitioner has prayed for the following reliefs:

(3.) Having heard learned Advocate General, learned Amicus Curiae as also learned counsel for the petitioner, we do not find any merit in the instant application, assailing the notification dated 13th of March, 2019 issued by the Special Secretary to the Government of Bihar, Home Department, constituting the Advisory Board of the Bodh Gaya Temple.