N.L.Tibrewal, J. - (1.) Heard. It is no doubt true that the members of the Goojar community, instead of agitating their rights before the competent court/authority, chose to take the law in their own hands in put their claim/title over the temple of Dev Narayan Ji situated near village Jharota.
(2.) It is also true that out of large no. of members of the Goojar community, some-one made gun fire causing injuries to some police personels, and such miscreants should not be normally treated lightly.
(3.) However, it appears that subsequent to the incident, the Collector Baran called a meeting on Sept. 25, 1991 and the members of the Goojar community also participated. In that meeting, some decisions were agreed to with regard to the Seva Puja and other religious ceremonies, including the management of cash gifts.;