1008 Parasnath Digamber Jain Mandir Through Its Authorized Signatory Alok Kumar Jain vs Collector And Others

Sandeep N. Bhatt, J

Learned counsel for the petitioner has drawn attention of this Court towards the impugned order dated 02.04.2026 and submitted that no certified copy is provided till today. It is pointed out by the learned counsel for the petitioner that earlier order passed on 24.02.2025 contained in Annexure P-5 and has submitted that the authority has already adjudicated the grievance involved in the present matter. He has also pointed out Section 5 of the Madhya Pradesh Public Trusts Act and has submitted that none of the procedure prescribed under the Act and Section 5 is followed by the authority.

Considering the submission, it seems that provision of Section 5 is mandatory and same should have been considered in accordance with law which from the reading of the impugned order, does not transpire.

Learned counsel for the State has opposed the prayer made at the bar by submitting that the petitioner has alternative remedy available under Section 8 of the Act. However, counsel for the petitioner has submitted that this section is against the final relief and he is appearing before this Court against the interim order passed by the authority.

Learned counsel for the petitioner has submitted that the authority is going to finalize the proceedings pursuant to the impugned order dated 02.04.2026.

Considering the same, issue notice to the respondents through RAD on payment of process fee within a period of three working days. Notice be made returnable within three weeks.

As an interim measure, it is appropriate to direct the parties to maintain status quo regarding the subject matter of the present petition, till the next date of hearing.