MAHANT CHAND NATH YOGI Vs. STATE OF HARYANA
LAWS(SC)-2002-10-53
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
October 24,2002
MAHANT CHAND NATH YOGI
Appellant
VERSUS
STATE OF HARYANA
Respondents
Referred Judgements :-
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]SUBHENDU MISHRA VS. SUBRAT KUMAR MISHRA [REFERRED TO]
HARJEET SINGH ALIAS SEETA VS. STATE OF PUNJAB [REFERRED TO]
Cited Judgements :-
STATE OF KERALA VS. SURAJ [LAWS(KER)-2003-10-13] [REFERRED TO]STATE OF WEST BENGAL VS. SMT. SABITRI RAI [LAWS(SIK)-2017-12-2] [REFERRED TO]
RADHAKRISHNAN ALIAS R K VS. STATE [LAWS(MAD)-2003-5-3] [REFERRED TO]
IMRAN, S/O. ABDUL LATHIFF VS. STATE OF KARNATAKA [LAWS(KAR)-2021-8-53] [REFERRED TO]
STATE OF PUNJAB VS. DEEPAK GAKHAR ALIAS DEEPAK ARORA [LAWS(P&H)-2003-7-140] [REFERRED TO]
STATE OF GUJARAT VS. BABU ALIAS BABU BAJRANGI RAJABHAI PATEL [LAWS(GJH)-2011-12-71] [REFERRED TO]
M SAHUL HAMEED VS. JAMAL ALIAS JAMALUDDIN [LAWS(MAD)-2009-10-522] [REFERRED TO]
STATE OF GUJARAT VS. M N DINESH [LAWS(GJH)-2008-1-86] [REFERRED TO]
STATE OF MAHARASHTRA POLICE STATION OFFICER VS. DEVENDRA CHHATTIJA ATTHURAM [LAWS(BOM)-2004-5-10] [REFERRED TO]
STATE THROUGH SPECIAL INVESTIGATION TEAM S.I.T.(1984 RIOTS) VS. SAJJAN KUMAR [LAWS(DLH)-2018-2-565] [REFERRED TO]
STATE VS. MANJUNATHA [LAWS(KAR)-2004-3-13] [REFERRED TO]
ANJANI KUMAR SINGH VS. STATE OF ORISSA [LAWS(ORI)-2003-3-31] [REFERRED TO]
BHIKHAJI CHATURJI THAKORE VS. STATE OF GUJARAT [LAWS(GJH)-2007-5-37] [REFERRED TO]
MOHAMMAD AASIM SALIM AHEMAD VS. STATE OF GUJARAT [LAWS(GJH)-2020-2-19] [REFERRED TO]
STATE OF WEST BENGAL VS. SANJAY CHANDAK [LAWS(CAL)-2009-12-20] [REFERRED TO]
ANIBEN VS. KRISHNANKUTTY [LAWS(KER)-2012-3-489] [REFERRED TO]
STATE OF GUJARAT VS. NARENDRA K AMIN [LAWS(GJH)-2008-1-337] [REFERRED TO]
STATE OF GUJARAT VS. KANAKSINH MOHANSINH MANGROLA [LAWS(GJH)-2004-10-63] [REFERRED TO]
NABANITA DAS NEE MAITY VS. STATE OF WEST BENGAL [LAWS(CAL)-2008-5-91] [REFERRED TO]
UGANTI VS. KAJORE MAL [LAWS(RAJ)-2005-9-34] [REFERRED TO]
BITEM LEGO VS. RODING PERTIN [LAWS(GAU)-2004-12-20] [REFERRED TO]
GAFFARBHAI NOORMOHAMMED PARMAR VS. STATE OF GUJARAT [LAWS(GJH)-2017-6-174] [REFERRED TO]
STATE OF KERALA VS. ELDOSE KUNNAPPILLY [LAWS(KER)-2022-12-82] [REFERRED TO]
STATE OF RAJASTHAN VS. RAVISHANKAR SRIVASTAVA [LAWS(RAJ)-2005-6-13] [REFERRED TO]
JOGINDER SINGH VS. STATE OF HARYANA [LAWS(P&H)-2021-9-11] [REFERRED TO]
REKHA SINGHAL VS. STATE OF KARNATAKA [LAWS(KAR)-2022-1-71] [REFERRED TO]
KEWAL KRISHAN INDORIA VS. STATE OF H.P. [LAWS(HPH)-2011-5-259] [REFERRED TO]
MAHERSING OR HIS SUCESSOR IN OFFICE INTELLIGENCE OFFICER VS. PRADIPKUMAR BHARATLAL PODDAR DIRECTOR OF SUVIDHA [LAWS(GJH)-2003-9-25] [REFERRED]
STATE OF MAHARASHTRA VS. PRATAPSINHA ALIAS SANJAY SHANKARRAO CHAVAN [LAWS(BOM)-2006-8-99] [REFERRED TO]
LAXMANDAS VISHANDAS SAHANI VS. STATE OF GUJARAT [LAWS(GJH)-2012-4-163] [REFERRED TO]
STATE OF TRIPURA VS. SUKANTA GUPTA [LAWS(TRIP)-2021-5-13] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)Heard learned counsel for the parties at length.
(3.)We feel it necessary to state the facts leading to the filing of these appeals giving some details. There is a Trust by name Shri Baba Mast Nath Ayurvedic and Sanskrit Shikshan Sanathan, Mahant Sh. Shreyo Nath removed Karan Nath, Azad Nath and others from the Committee of the Trust and appointed the appellant No. 1 as his successor. Mahant Shreyo Nath expired on 7-1-1985. The appellant No. 1 became the Mahant of the Gaddi of Shri Baba Mast Nath Math at Asthal Bohar, Rohtak. The appellant No. 1 claims to have dedicated himself to the field of development of education, social reforms and all-round progress of various institutions run and established by the Math; he is the founder and the chairperson of number of institutions including the dental college and hospital, engineering college, Ayurvedic college, charitable eye hospital named after Baba Mast Nath; he has undertaken projects for setting up a blind school, orphanage, deaf and dumb school, Shree Mast Nath Medical College and Shree Baba Mast Nath Deemed University; and claims to serve the poor and downtrodden persons to uplift their educational status. It is also stated that the various institutions run by Math do not receive any aid from the Government or Non-Governmental Organizations.
(2.)Heard learned counsel for the parties at length.
(3.)We feel it necessary to state the facts leading to the filing of these appeals giving some details. There is a Trust by name Shri Baba Mast Nath Ayurvedic and Sanskrit Shikshan Sanathan, Mahant Sh. Shreyo Nath removed Karan Nath, Azad Nath and others from the Committee of the Trust and appointed the appellant No. 1 as his successor. Mahant Shreyo Nath expired on 7-1-1985. The appellant No. 1 became the Mahant of the Gaddi of Shri Baba Mast Nath Math at Asthal Bohar, Rohtak. The appellant No. 1 claims to have dedicated himself to the field of development of education, social reforms and all-round progress of various institutions run and established by the Math; he is the founder and the chairperson of number of institutions including the dental college and hospital, engineering college, Ayurvedic college, charitable eye hospital named after Baba Mast Nath; he has undertaken projects for setting up a blind school, orphanage, deaf and dumb school, Shree Mast Nath Medical College and Shree Baba Mast Nath Deemed University; and claims to serve the poor and downtrodden persons to uplift their educational status. It is also stated that the various institutions run by Math do not receive any aid from the Government or Non-Governmental Organizations.
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