- (1.) THIS writ petition has been filed, in public interest, with the following prayers: - - "A. Issue an order or direction to stay the construction operations of the temple on the land reserved place for school premises. B. Issue an order or direction to cancel the shifting of panchwati temple, Rajapark to a public school. C. Issue an order for the cancellation of the allotment of land for the purpose of temple from the school premises. D. Issue mandamus or any other appropriate writ order to stop operations or shifting of temple to an unauthorised place."
(2.) THE writ petition is filed with an urgent motion, to stop the construction of a temple in the playground of the school, purported for relocating the temple, which was allowed to be constructed on the busy intersection of the City. On 22.01.2015, we had passed the following order: - - "Heard learned counsel appearing for the petitioners. This writ petition has been filed by the petitioner No. 1, who is a retired Professor of the Government Sanskrit College, and petitioner No. 2, a Society committed towards welfare of the students of the Government Senior Secondary School, Panchawati Circle, to stop the construction of a temple to be relocated inside the school premises. It is stated that a temple by the name of Mandir Mata Vaishno Devi was illegally constructed on public land. On the complaints made by the local residents on the construction of the temple in the residential colony disturbing the piece of the colony, which included flocking of beggars, the State Government decided to relocate the temple. Instead of relocating the temple at site, which may be appropriate for construction of a temple, the State Government decided to allot the land of the playground in the school nearby the temple, for construction of a temple building. It is submitted that the decision of the State Government, to allot the land admeasuring 2850 square feet land, in which the Rajkiya Ucch Madhyamik Vidhyalaya, Adarsh Nagar, Panchwati Circle, Jaipur is wholly illegal, arbitrary and amounts to taking away the rights of the children studying in the school, for relocating the unauthorised constructions of the temple, which was allowed to be raised on a public land. The State Government has acted wholly arbitrarily and unreasonably in allotting the land of the school for construction of temple. The playground for the students of the school has been compromised, for relocating illegal constructions, with no public purpose to be achieved. Let notices be issued to all the respondents. Since all the respondents are State -respondents, except respondent No. 5, the notices will be served on them through the office of learned Advocate General, Rajasthan High Court, at Jaipur, which will be sufficient service on them. Notices will be sent to respondent No. 5 by registered post. In addition, the notices will be served dasti summons on respondent No. 5. List again on 09.02.2015. Until further orders, construction of the temple in the land allotted in the school by the Jaipur Development Authority on a No Objection Certificate issued by the State Government (annexed as Annexure Nos. 2 & 3 to the writ petition), shall remain stayed." On 23.03.2015, the respondent No. 5 was directed to restore the boundary wall of the school within a week, and if the boundary wall was not restored, the Court will proceed against the Society for action of contempt, and for imposing exemplary damages.
(3.) AFTER exchanging the affidavits, an order was passed on 28.04.2015 as follows: - - "A reply has been filed by the Jaipur Development Authority. Learned Advocate General appearing for the State of Rajasthan prays for and is allowed two weeks' time to file reply. A reply has also been filed by respondent No. 5. List again on 18.05.2015. In the meantime, the petitioners will also file rejoinder -reply to the replies filed by the Jaipur Development Authority and the respondent No. 5. An objection has been raised by learned counsel appearing for the respondent No. 5, that the petitioners also have a Temple, namely, 'Shri Sidheshwar Mandir', which is closed to the land, where subject Temple is situate, and is sought to be relocated. It is submitted on behalf of the respondent No. 5, that the petitioners have not disclosed existence of the Temple, managed by them, and the area allotted to them, as well as the permission obtained by them under the Rajasthan Religious Buildings and Places Act, 1954, which is running the Temple, and further details. D.B. Civil Misc. Application (IA No. 13225/2015) was filed by Shri P.N. Maindola appearing in person, challenging the order of the Cabinet of the State of Rajasthan, No. 148/2010 dated 04.09.2010, in pursuance to the orders issued by Hon'ble Supreme Court in SLP No. 8519/2006 (Union of India v. State of Gujarat & Ors.), in which directions were given, that the State Government restraining the unauthorized constructions, permitted in the name of Temple/Church/Mosque/Gurudwara etc., on public road, public streets, public parks, or other public places. The directions also required the State Governments and Union Territories to formulate a comprehensive policy, regarding removal/relocation/regularization of the unauthorized constructions within six weeks. The orders also directed the State and Union Territories to identify unauthorized constructions on roads, streets, public parks and public places, within six weeks. It is stated in the application filed by Shri P.N. Maindola, that in pursuance to the directions issued by Hon'ble Supreme Court on 29.09.2009 and 16.02.2010, the State of Rajasthan issued an executive order, framing a policy, in which the constructions in the name of Temple/Church/Mosque/Gurudwara, or for any other religious purposes, have been classified into two categories. The first category relates to unauthorized constructions made on the land, which is not reserved for any particular purpose, nor the unauthorized constructions are affecting any public passage, or causing any inconvenience to the general public. In such cases, a decision was taken that the allotment be made by the concerned department/local body, to the concerned Trust or registered Institution, on conditions, which may be specified by the State Government. The second category relates to those unauthorized constructions, which have been made on roads, and for that purpose, the State Government has decided, that it may be considered, as to whether the road should be realigned, or that, any alternative arrangement be made for traffic, and if it is possible to realign the road, by way of alternative arrangement, the land under construction may be allotted to the concerned Trust/registered Institution. In all other cases, steps will be taken, and where the Trust/registered Institution is not agreeable to shifting, to take steps under the Rajasthan Religious Buildings and Places Act, 1954, for removing the unauthorized constructions. The policy dated 04.09.2010 also provides that in future, the development authorities and the local bodies will take care that in the sectors/schemes developed by them, sufficient number of land and plots are reserved for constructions for religious purposes. The applicant appearing in person has challenged the policy of the State Government, on the grounds that it is in violation of the Rajasthan Religious Buildings and Places Act, 1954, which provides for prior permission of the Collector under Section 6, and that, all the constructions, which are without permission, are to be declared as unauthorized. The policy, according to the applicant, is also against the various statutes, concerning the local bodies, such as Jaipur Development Authority Act, 1982, providing for powers under Sections 32, 33, 70 & 72, for dealing with unauthorized constructions, which cause encroachments and obstructions on public land, Rajasthan Public Parks Act, 1956 and the Municipal Bye -laws. It is submitted that the policy framed by the State Government on 04.09.2010 has not been submitted in the Supreme Court, for its consideration. We are informed that in the affidavit of the Chief Secretary, Government of Rajasthan, filed in SLP No. 8519/2006 (Union of India v. State of Gujarat & Ors.), the State of Rajasthan has identified 58,253 unauthorized constructions raised for religious purposes, in the name of Temple/Church/Mosque/Gurudwara etc. on public streets, public parks and other public places. The reasons, as to how such large number of constructions on public places were allowed to be raised, despite the progressive law, namely, Rajasthan Religious Buildings and Places Act, 1954, was not brought on record, and that, instead of demolishing them, an attempt has been made, in a secular State to permit these constructions, by dividing them into categories of convenience to regularise them. It is submitted that the executive policy is in direct conflict and in violation of the statutory scheme, which prohibits raising of any constructions on public land, public roads, public parks etc., for religious purposes, and in any case, no construction could be raised without permission. Considering the importance of the matter, we direct that D.B. Civil Misc. Application (IA No. 13225/2015) filed on 11.03.2015 will be registered as a separate D.B. PIL Petition, and will be tagged with this D.B. PIL Petition No. 1091/2015. The State of Rajasthan, through Chief Secretary, State Secretariat, Jaipur, Jaipur Development Authority through its Commissioner, Jaipur Municipal Corporation through its Commissioner and the Collector, Jaipur will be impleaded as party respondents in this petition. Since notice of the application has already been received by the respondents, the State of Rajasthan as well as the Jaipur Development Authority and Jaipur Municipal Corporation will file their replies, within two weeks. Rejoinder -replies will be filed within one week thereafter. The registration of D.B. Civil Misc. Application (IA No. 13225/2015) as petition in public interest, has taken care of the objections raised by learned counsel appearing for the Jaipur Development Authority, to the making of an application in writ petition, challenging the policy. Prima facie, we are satisfied that the second category carved out in the policy of the State Government, No. 148/2010 dated 04.09.2010, for considering the realignment of the roads, where constructions of religious nature have been raised on the public roads etc., is grossly arbitrary, unreasonable and fails to take into consideration the statutory scheme of the various Acts, referred to as above, under which no such constructions is permitted. We thus, stay the executive instructions, with regard to the second category of the policy, namely, where it is provided that where such unauthorized constructions have been raised on the public roads etc., a consideration may be made for realignment or the road, or for any other alternative scheme, something, which is not permitted at all, under law, and obstructs the traffic. Such offending constructions, of whatever nature, cannot be permitted to be regularized, by providing realignment of the road, or any other alternative arrangement. Such constructions must be removed at all cost. Let both the matters come up for orders on 18.05.2015.";