Ajay Rastogi, J. - (1.) INSTANT appeal is directed against order of the ld. Single Judge dt. 16.5.2014.
(2.) BRIEF facts of the case culled out from record are that in District Ajmer, there are Hindu temples which are governed and managed by the Devsthan Department, Govt. of Raj. as well as temples which are managed by Pujaries. The State Government issued gazette notification dt. 25.6.1981 by which it was notified that if the property or part thereof of the temple is transferred by any person falling under the control of Devsthan Department, that transfer will be void. The Temples which are not falling under the management of Devsthan Department directly, they will be managed by a Committee constituted at Tehsil level. One of the temple of Shri Mataji Maharaj is situated in village Sawar, Tehsil Kekri, District Ajmer. It is not notified, therefore, it shall be managed by a Committee constituted at Tehsil level, under the order dt. 18.6.1992 which came to be further modified by second committee constituted vide order dt. 27.5.2002 for transacting its business obviously with the object for development and management of temple and its property and the committee was also empowered to transact business to allot agriculture land of the temple from time to time for cultivation and for any other appropriate use and whatever money is received that will be used in Sewa Puja and maintenance of the temple and its property.
(3.) THAT earlier in the year 1996, no objection certificate dt. 6.6.1996 was issued by the Sub Divisional Officer, Kekri in the case of Ashok Gupta & Babita Gupta but that was kept in abeyance by the Distt. Collector, Ajmer vide order dt. 10.6.1996 and that dispute came before this Court initially in CWP -3173/1996 at the instance of Ashok Gupta & Babita Gupta and the ld. Single Judge of this Court vide order dt. 1.10.1997 allowed the writ petition and the order passed by the District Collector, Ajmer dt. 10.6.1996 for keeping No Objection Certificate dt. 6.6.1996 in respect of three plots of agriculture land in the name of deity for the purpose of mining operations allotted by the committee in abeyance was quashed and set aside and the Distt. Collector was further restrained not to interfere in the matter between the writ petitioners and the committee.;