Janki Van Mandir Viptara vs State Of Chhattisgarh And Ors

Prashant Kumar Mishra, J

Heard.

There appears to be a Public Trust in the name of 'Janki Van Mandir, Viptara', which has been registered by the Registrar, Public Trust-cum-SDO,

Kawadha on 23.10.2001.

Admittedly, the Trust is possessed of a piece of Government land, over which, a temple has been constructed for last about 20 years. The dispute

between the parties is concerning raising of fresh construction and the accounts of the Trust.

It is informed by learned counsel appearing for respondent No.5 that the matter concerning affairs of the Trust is pending consideration before the

Registrar, Public Trust, Kawardha.

If an enquiry into the affairs of the Trust is pending before the Registrar, Public Trust, it is not necessary for this Court to keep this writ petition

pending. Instead, I direct both the parties to appear before the Registrar, Public Trust on 1.10.2018.

The Registrar, Public Trust, shall issue notice to all other trustees of the Trust and hold a meeting of the Trust to resolve the dispute between the

parties and thereafter, record the resolution. In the ensuing Navratri, the offerings and donations made to the Deity shall be kept in a separate account

under the supervision of the Registrar, Public Trust. The amount and valuables accumulated at the end of Navratri shall be used for the benefit the

Deity and Temple, under the supervision of the Registrar, Public Trust.

In order to carry on the affairs of the Trust in an effective manner, the Registrar, Public Trust may seek assistance of Police administration.

The writ petition stands disposed of.