T.S.THAKUR,C.J. - (1.) HEARD . CM allowed subject to all just exceptions and CM disposed of. Heard. Document marked Annexure P-25 is taken on record and CM disposed of.
(2.) THIS petition has been filed in public interest. It prays for a mandamus directing respondents No. 1 to 3 to display the sacred Relics comprising Swords, Comb, Hair, Chola and other belongings of Guru Gobind Singh Ji Maharaj in Hira Mahal of Nabha. A further mandamus directing respondents No. 4 and 5 to take control of the Relics in question, has also been prayed for. When this petition came up for hearing before us on 3.11.2008, Mr. Bali, learned Senior Counsel appearing for respondent No. 2 was given time to take instructions whether the said respondent was ready to surrender possession of the Relics in question, that are at present in his custody to be kept in a Museum maintained by the State Government or Shiromani Gurdwara Prabandhak Committee under the Sikh Gurdwara Act, 1925. On 19.11.2008, when the matter came up again, Mr. Bali submitted on instructions from his client that respondent No.2 was ready to surrender possession of the Relics presently in his custody to any Museum maintained by the State Government. He urged that this Court could direct a Committee of Officers to take charge of the Relics and transfer them to the Museum in a manner befitting the dignity and the respect, which the Relics are entitled to.
(3.) MR . Amol Rattan Singh, learned counsel for the respondent-State of Punjab had also made a statement on instructions that the State Government was ready to take charge of the Relics and to keep them at Khalsa Heritage Complex at Anandpur Sahib. He submitted that a committee of officers could be appointed by this Court or by the State Government for transfer of the Relics from Delhi to Anandpur Sahib.;