SHIVABHAI BABABHAI PATEL Vs. TATVAGYAN VIDYAPEETH TRUST

JUDGEMENT

(1.) The present petition is filed by the petitioner under Articles, 14, 19, 21, 25 and 226 of the Constitution of India with the prayers that appropriate writ, order or direction be issued directing the respondent no.2 and respondent no. 3 to take appropriate actions for opening of the temple of Lord Yogeshwar at Bhavnirzar Complex, Satellite road, Ahmedabad, for public for darshan and worship and has also prayed for appropriate writ, order or directions directing respondent no.2 and 3 who have granted the government land at the concessional rate to respondent no.1 for construction of temple and prayer hall to take the administration and management of the land so granted along with the temple of Lord Yogeshwar and further prayed for appointment of the Administrator to take possessions and management of Lord Yogeshwar temple.

(2.) The facts of the case briefly summarised are as follows.

(3.) It is further stated that the devotees including one Shri Pankaj Trivedi had made efforts to open the temple. It is also stated that Lord Yogeshwar is essential and integral part of the religion and the closure of the temple is arbitrary and violative of fundamental right under Articles 19,20 and 21 of the Constitution of India.