JAGDISH CHANDER SHARMA Vs. STATE JAMMU AND KASHMIR

JUDGEMENT

(1.) HEARD Admit. This writ petition filed by one Shri Jagdish Chander sharma seeking three reliefs is taken up for final disposal which owes its origin to the newspaper reports alleging tampering with the Holy Shiv Lingam at Shri Amarnathji cave. Prayer clauses (a) and (b) of the writ petition are extracted seriatim :

(2.) PLEADINGS being the basis for drawing the conclusion, be it for or against grant of relief, reply filed in the writ petition by Shri amarnathji Shrine Board - Respondent 4 herein (Shrine Board for short), assumes significance wherein it is averred that there has been no tampering with the natural formation of Holy Shiv Lingam. Cumulative effect of the averments contained in the reply is that no stone is left unturned by the shrine Board to ensure protection of the holy Shiv Lingam as also of the pair of pigeons. In view of the stand so disclosed, I find no impediment in granting the aforementioned reliefs. Accordingly there shall be a direction to the respondents to take all necessary measures whatever required to protect and safeguard the Holy Shiv Lingum besides the pair of pigeons.

(3.) THIS brings me to the prayer contained in relief (c) of the writ petition which reads :