MAHANTH RAMESH GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State, learned counsel for the Bihar State Religious Trust Board and learned counsel for respondent no. 13.

(2.) In the present case, the petitioner is challenging the order dated 13.10.2020 (Annexure-10 to this writ petition), by which the respondent no.3 decided the complaint filed by respondent nos. 8 and 9 against the petitioner as also the order dated 31.10.2020 (Annexure-12) passed by respondent no.3, by which the Trust has been reconstituted.

(3.) The petitioner is challenging the power and authority of Mr. Akhilesh Kumar Jain, respondent no.3, who has been appointed as President of Bihar State Religious Trust Board, has exercised his power as President under Section 8 of the Bihar Hindu Religious Trust Act, 1950 without being constituted the Board as other members were not appointed by the Government of Bihar.