Mahanth Anil Bhagat vs The State Of Bihar
2024 Latest Caselaw 72 Patna

Patna High Court

Mahanth Anil Bhagat vs The State Of Bihar on 4 January, 2024

Author: Purnendu Singh

Bench: Purnendu Singh

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.13786 of 2023
     ======================================================
     Mahanth Anil Bhagat Chela of Late Narsingh Bhagat, Resident of Manser,
     Kumna Kabirpanthi Math, Manser, P.O.-Kumna, P.S.-Kopa, District-Saran.

                                                             ... ... Petitioner/s
                                      Versus
1.   The State of Bihar through Principal Secretary, Rural Development Dept.
     Bihar, Patna.
2.   The Bihar State Board of Religious Trust, Budh Marg, Patna-800001
     through its Superintendent.
3.   The President, Bihar State Board of Religious Trust, Budh Marg, Patna-1.
4.   The Superintendent, Bihar State Board of Religious Trust, Budh Marg,
     Patna-1.
5.   Mahanth Rameshwar Kishore Bhagat Resident of Manser, P.O.-Kumna,
     P.S.-Kopa, District-Saran.
6.   Mahanth Shatrudhna Goswami Chela of Late Mahanth Munishwar Goswami
     Resident of Kabirpanthi Math, Bari Math Dhanuti, P.S.-Dhanauti O.P.,
     District-Siwan.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr.Dineshwar Prasad Singh, Advocate
     For the Board          :     Mr. Shekhar Singh, Advocate
     For the State          :     AC to AAG 4
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
     ORAL JUDGMENT

Date : 04-01-2024 Heard Mr. Dineshwar Prasad Singh, learned counsel

appearing on behalf of the petitioner; Mr. Shekhar Singh,

learned counsel for the Board and Mr. AC to AAG 4 for the

State.

2. The President of the Bihar State Board of Religious

Trust as per the requirement of the Bihar Hindu Religious

Trusts Act in consultation with the members of the Board is

directed to request the Deputy Superintendent of Police Patna High Court CWJC No.13786 of 2023 dt.04-01-2024

concerned, having jurisdiction over the Mansher and Kumna

Maths, situated in P.S. Kopa, District Saran to submit a report

recommending the names of the eleven (11) respectable persons

of the area for constitution of permanent trust committee, which

may take steps to appoint the Mahanth of the Kabirpanthi Math.

3. The Deputy Superintendent of Police must not be

influenced by anyone in any manner considering that he has to

do a pious duty for the almighty.

4. The above exercise is required to be done within a

period of six weeks, so that the affairs of the two Maths may not

remain unmanaged.

5. With aforesaid observation and direction, the writ

petition stands disposed of.

(Purnendu Singh, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          05.01.2024
Transmission Date       NA