CHANDRAPRASAD RAMPRASAD Vs. JINABHARTHI NARAYANBHARTHI

JUDGEMENT

(1.) In this case a scheme was framed by the District Court on April 19, 1921, in connection with the temple of Siddhanath Mahadev. An application was made by one of the plaintiffs under Clause (b) of the scheme of management that two persons should be removed from the membership of the temple committee, and that the scheme of management may be so modified as to take away from the Bawa the right of nominating a person of his choice in the temple committee and give the District Judge a right to so nominate, and that an honorary secretary be appointed to assist the present ex-officio secretary of the temple committee.

(2.) Clauses 4, 5 and 28 of the scheme of administration are as follows:-- 4. A committee once properly constituted shall ordinarily exist for five years only. On the aforesaid period being over a new committee shall be appointed by the District Court, but the old committee shall be entitled to continue-the administration till the appointment of the new committee. 5. The District Court shall have powers to dismiss a member at any time on strong grounds. 28. The Surat District Court shall upon an application of the party interested or on its own initiative and after giving a public notice, make alterations or amendments in the rules of this scheme or add a now rule thereto.

(3.) Under Rule 5 the District Court has the power to dismiss a member on strong grounds.