AJIT KUMAR Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) At the request of Mr. Mihir Kumar Jha, learned counsel appear ing for the applicant Kashi Nath Mishra, this case is taken up today itself treating the same as on day's list.

(2.) Vide Division Bench Order dated 8.5.2002 passed in CWJC No. 1799 of 2001, this Court had constituted a High Powered Management Board to manage the affairs of the Temple, Paragraph 14 of the aforesaid order very clearly and categorically stipulates and lays down that this Management Board shall be in overall charge, control and management of the Temple and all matters related thereto or connected therewith. It also stipulates that this Board shall also be responsible with respect to all affairs of the temple administration.

(3.) It shall be, therefore, in the fitness of things if the petitioner is permitted to make an appropriate representation to the aforesaid Management Board with respect to the subject matter of this application. This representation shall be addressed to the Board, but sent to the Deputy Commissioner, Deoghar. If it is received by the Deputy Commissioner, Deoghar, within one week from today, we direct him to ensure that it is placed before the Board for consideration within two/three weeks from the date of its receipt.