Narendra Kumar Jain, J. - (1.) HEARD the learned Counsel for Petitioner.
(2.) PETITIONER has preferred this writ petition under Article 226 of the Constitution of India to issue a writ of mandamus to Respondents by directing them to permit the Petitioner to perform 'Seva -Pooja' etc. in the temple of Shree Mahadev Ji and Shree Hanuman Ji, situated at Nala Garden, Naya Ghat, Jaipur. Learned Counsel for Petitioner submitted that the temple is situated in Army Area and his father filed a civil suit for the same relief in the Civil Court, which was dismissed, thereafter first appeal was also dismissed and he has preferred S.B. Civil Second Appeal No. 510/2010, wherein record of both the Courts below have been summoned, but no interim order has been granted in the second appeal, therefore, the present writ petition has been filed by Petitioner. He, therefore, submitted that looking to the nature and urgency of the case, Respondents may be directed to allow the Petitioner to perform his 'Seva -Pooja' in the aforesaid temple.
(3.) I have considered the submissions of the learned Counsel for Petitioner and also examined the documents annexed with the writ petition.;