On Monday, the Supreme Court declined to entertain an urgent plea seeking a stay on the Prime Minister’s Office offering a ceremonial chadar at the Ajmer Sharif Dargah during the annual Urs, refusing same-day listing and signaling judicial restraint amid a sensitive religious dispute pending before a Rajasthan Court.
The request was raised through oral mention before a special vacation bench led by Chief Justice Surya Kant, where counsel argued that the proposed ceremonial offering, made on behalf of the Prime Minister, could adversely impact a civil suit pending in Ajmer. The suit, filed by the president of a right-wing organization, seeks a declaration that the dargah stands on the site of an ancient Shiva temple and calls for an archaeological survey to substantiate claims of pre-existing Hindu religious structures.
The plea contended that proceeding with the chadar offering would prejudice the plaintiff’s claims and affect the sentiments of a large number of devotees, especially while the civil litigation remains unresolved.
The Bench firmly declined to accord urgency, reiterating that matters are not listed on the same day based on oral requests. Responding to repeated pleas for immediate or near-term listing, the Chief Justice stated, “No, I will not list any matter today. We are not listing any matter the same day,” and advised the counsel to follow established procedures for any future listing.
The Court also reminded that while it may assemble during vacations for urgent matters on specified dates, such discretion would not be exercised outside procedural norms. With this, the plea for interim intervention was effectively turned down.
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