- (1.) A fortnight earlier, a Division Bench of this Court vide judgment and order dated 2012.2019 has dismissed a writ petition wherein a Mandamus was sought against the Government of India and the State Government to permit the Muslims to offer ''Namaz' at the disputed land known as Ram Janmbhoomi-Babri Masjid as the Hindus were permitted to perform religious activities in the area. Now the instant writ petition has been filed by the petitioner mainly with the prayer that respondents to the writ petition be commanded to permit the petitioner and other members of the Brahmin Sansad to carry out religious activity in nine old/ancient temples housing the idols of various Gods and Goddesses situated on the undisputed acquired land adjacent to the Ram Janam Bhoomi Complex.
(2.) According to the learned Counsel for the petitioner, the petitioner is a social activist and is a Chairman of Brahmin Sansad, an Apex body created by a Trust Deed for espousing the cause of the Brahmins. Later on, the Organization started striving for construction of Lord Ram Temple by initiating the process of reconciliation between the parties and with the objective in sight, the petitioner had organized Parikarma at Ram Janm Bhumi. It is said that the petitioner has also been appointed as General Secretary of the Ram Janam Bhumi Parikarma Mahasimiti and thereafter he is making constant endeavour for initiation of religious activity in the old Hindu Temples.
(3.) Smt. Nalini Jain, learned Counsel for the petitioner has urged that the issue relating to the disputed land as well as the undisputed land is sub-judice before the Apex Court but on the basis of judicial and administrative orders, the propitiation of the idol of Ramlala is being done daily at regular intervals but paradoxically on the undisputed land housing the temples of various deities the government machinery is totally amnesic to the fact that religious activist is also required to be carried out in the said temples and denial of the same would incur the wrath of these Gods and Goddesses which is not a good omen for the growth of the country and the State.;