- (1.) At the very beginning, it was submitted by Ms. Pinky Anand, learned Additional Solicitor General appearing for the NCT of Delhi, that the State Legislature intends to bring a legislation relating to the management of Kalkaji temple. We do not intend to say anything on the said measure. Ordinarily, we would have adjourned the matter to another date straightaway but, at this juncture, Dr. Dhavan, learned Senior Counsel appearing for the Respondent No. 19 and Mr. Bhardwaj, learned Senior Counsel, appearing for the Respondent No. 3 submitted that the hygienic condition outside the sanctum sanctoram is atrocious, for no one has ever bothered to keep the area clean. A temple or any religious institution must not only stand for purity and sanctity but must also exhibit cleanliness. As submitted by Dr. Dhavan and Mr. Bhardwaj, learned Senior Counsel, the area in vicinity of Kalkaji temple and some part of the temple except the sanctum sanctoram is really unclean and some attention has to be given.
(2.) Regard being had to the aforesaid submission, we direct the Commissioner of South Delhi Municipal Corporation to depute a competent officer along with the Sanitary Inspectors to visit the area and submit a report to this Court. When we direct for submission of a report, definitely it includes giving suggestions in that regard. Needless to say, the suggestions would not touch anything with regard unauthorised occupation or illegal occupation as that is being debated in the Court.
(3.) Ms. Pinky Anand, learned Additional Solicitor General is requested to send a copy of this order to the concerned Commissioner so that he can take appropriate steps as directed hereinabove and submit the report to this Court within ten days hence. Let the matter be listed on 06.10.2015. On that day, the report of the Commissioner shall be considered and appropriate directions shall be issued only pertaining to maintenance of hygiene and cleanliness.;