Anupinder Singh Grewal, J. - (1.) Yesterday i.e. on 18.11.2015, petitioner appeared in person and concluded his arguments. But because of paucity of time, the arguments on behalf of respondent No. 10 could not be concluded, the case was directed to be listed today. The petitioner is however not present today. In the present Public Interest Litigation, the petitioner states that he is highly educated and a social worker. According to him, the Ranthambore Fort has been added to the world heritage list of monuments by UNESCO, due to which more people, both national as well as international, will be attracted to visit the Fort and Mandir Shri Ganeshji Maharaj. He also submits that as on date, the driveway leading to Fort is dilapidated, the stairs and the pathways are accident prone, the basic facilities and amenities such as clean drinking water, rest rooms, shade, waste disposal etc. are absent, the fencing of pathway from possible attack by wild animals including tiger are non -existent and the whole Fort and the Temple surroundings are under the control and management of touts under the benign eyes of respondents, who are in connivance with them.
(2.) The petitioner in paragraph 6 of the petition has also narrated the nature and extent of the injury caused/apprehended. It reads as under: - 6. NATURE & EXTENT OF THE INJURY CAUSED/APPREHENDED 6.1 The religious sentiments of the people are hurt when the temple management recycles the coconuts and sweets offered to the LORD for private commercial gains. 6.2 The injuries are widespread which include physical & metaphysical. 6.3 That the tourists and pilgrims are not safe as few deaths have taken place due to attack by tigers and other wild animals on way to TEMPLE. There is no record of injured people which are many. 6.4 Violations of various Acts Rules and Regulations particularly Environment Laws and Laws relating to disposal of plastic, noise pollution etc. with impunity under the benign eyes of succession of officers, politicians that include all the sundry including the Chief Ministers and Prime Minister of the Country. The temple is historical but amazingly as on date the respondent No. 10 has been conferred the status of sole OWNER of MANDIR SHRI GANESHJI MAHARAJ with no checks and balance. International reputation of the country is sullied."
(3.) On these pleadings, the petitioner has prayed this Court to take cognizance of the mismanagement and injury caused to the people at large and take appropriate steps, as deemed fit to bring sanity, dignity and order associated with the Temples.;