S.J. Mukhopadhaya, J. - (1.) THE Public Interest Litigation was referred by the petitioner for issuance of an appropriate writ(s)/order(s)/direction(s), in the nature of mandamus, as the case may be, against the respondents who are making constructions in the area know as Shiv Mandir/ Mahabir Mandir situated within the campus of Jharkhand High Court.
(2.) ACCORDING to the petitioner, the Shiv Mandir/Mahabir Mandir, in question, now situated within the campus of Jharkhand High Court for more than fifty years and the people of the locality male/ female come to worship the deities placed inside the Mandir premises. The grievance of the petitioner is that respondents have started illegal construction in the Mandir area of about 123' x 70 ', disturbing the day -to -day worship by the local people who used to perform; Mahashivratri; Holi Festival; Ram Navmi; Krishna Janmastami; Shrawan Purnima; Akhand Kirtan; Dashhara etc. It is also alleged that the Gate of the Mandir in the southern portion has been closed whimsically by the respondents without considering the difficulties of public, in general, who come for the purpose of 'Worship' in the Mandir, causing difficulties, affecting their right of worship at the place where they were performing Puja for more than fifty years,
(3.) FROM the enclosures filed by the petitioner, it appears that the respondents earlier took steps to demolish the Mandir, in question.;