KESHAV DAS Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) The matter comes up on an application under Article 226(3) of the Constitution of India at the instance of respondents No.1 to 4 and 6 for vacation of the ad-interim ex-parte order dated 13-7-2015.

(2.) Heard counsel for the parties and perused the material available on record.

(3.) Mr. Lokesh Sharma, counsel for the petitioner submitted that the petitioner is a pujari and Mahant of temple Shri Narsinghji Maharaj situated at village Tevadi, Tehsil Virat Nagar Jaipur. It has been submitted that affairs of the temple are being controlled and managed by Nimbark Sampraday, which has a customary Guru-chela arrangement with a chela nominated or otherwise succeeding the guru and entitled to manage and control of the affairs of the temple Shri Narsinghji Maharaj. Counsel submitted that petitioner has been managing and performing seva-puja of the temple Shri Narsinghji Maharaj since 1957. The funds for maintenance and seva-puja of temple Shri Narsinghji Maharaj are arranged from income from agricultural lands in the khatedari of temple. It has been submitted that the petitioner Keshav Das has nominated one Amar Das as his chela, who is helping him in management of the temple and seva-puja of the deity. A power of attorney has also been executed in favour of Amar Das, and registered with the jurisdictional Sub-Registrar on 17-10-1996 for the purpose.