Shersingh vs The State Of Madhya Pradesh
2023 Latest Caselaw 12345 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         WP No. 16064 of 2023
                                            (SHERSINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 02-08-2023
                                    Shri Rishiraj Trivedi, learned counsel for the petitioner.

                                    Shri Mukesh Parwal, learned G.A. for the respondent Nos.1-4/State, on

advance notice.

The petitioner is aggrieved by the order dated 21/3/2023 whereby the respondent No.3 has appointed respondent No.5 as Pujari of Shri Ram

Mandir at village Badud Tehsil Sanawad District Khargone.

Counsel for the petitioner submits that the aforesaid temple is a private temple and not included in the list of Government Temples and,therefore, the respondent No.5 could not have been appointed as Pujari by the Collector. The said appointment is contrary to the judgment passed by the Apex Court in the case of State of M.P. Vs. Pujari Utthan Avam Kalyan Samiti reported in 2021 (10) SCC 222.

Considering the same, issue notice to the respondents on payment of P.F within 7 working days by registered mode with due acknowledgement,

returnable within 4 weeks.

It is directed that appointment of respondent No.5 as Pujari shall be subject to final outcome of the petition. Further, the respondent No.5 shall not alienate the property of the deity.

(VIJAY KUMAR SHUKLA) JUDGE

Pramod

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 03-08-2023 17:59:51