- (1.) This Court on 9-9-1988 after hearing counsel for the petitioners in the writ petition made an ex parte order to the following effect : "Issue notice returnable on Tuesday, the 13th September, 1988. In view of the allegations made in paragraph 4 of the affidavit given by Vijay Trivedi, the Respondent No. 2 is prohibited from performing any Chunri Ceremony within Sri Rani Satiji's Mandir and the respondents are directed to enforce this order on the 10th September, 1988 and on any other occasion thereafter until further orders. The entire collection of money shall be separately accounted for and should be deposited into a nationalised bank, so that appropriate directions after hearing both the parties may be made by this Court in regard to the same ........." On 10th of September, 1988, the annual Satiji Mela was scheduled to be celebrated within the said temple premises.
(2.) The management of the temple, respondent No. 2, in the writ petition has now applied for vacating the ad interim order and for a direction to the District Magistrate, Jhunjhunu to return the keys of the Bhetpatras of the temple and the boxes containing the articles of gold and silver and also for a direction to him not to interfere in the matter of collection of money as also collection of articles of gold and silver of deities located in the premises of the temple and to make such other orders an may be necessary to meet the situation.
(3.) We have heard Dr. Singhvi in support of the petition, Mrs. Hingorani for the petitioners in the writ petition asking for sustaining the interim order and Mr. Sharma for the State of Rajasthan. An affidavit has been filed by the District Magistrate of Jhunjhunu in the course of heating which has also been placed before us.;