SATYESHWARANAND JYOTI CHELA OF LATE HARIHARANAND JYOTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) This writ application, in original form, was filed seeking the following reliefs:-

(3.) During the pendency of the writ petition, the President of the Bihar State Board of Religious Trust (for short 'the Board') issued an amended notification on 4/9/2021 framing Scheme under Sec. 32 of the Bihar Hindu Religious Trust Act, 1950 (for short 'the Act') for the said Bhatuara Math. The said notification dtd. 4/9/2021 is sought to be challenged in the present writ application by seeking amendment by way of Interlocutory Application No. 1 of 2021.