2020 AIR CC 1825 (PAT) ::AIROnline 2020 Pat 395 ::(2020) 213 All Ind Cas 684 (Pat)

Patna High Court

Hon'ble Judge(s): S. Kumar , J

Bihar Hindu Religious Trusts Act (1 of 1951) , S.32, S.2(l)— Administration of trust - Appellants claiming to be Shebait of temple from many years and that temple is private property - Revenue record showing that appellants were neither title holder nor founder of temple - Land on which temple is situated is marked as 'gaimajaua aam' which indicates that nature of temple to be public temple - Temple is public religious trusts and Board of Religious Trust has right to supervise administration of such Trusts (Temple) and can take necessary steps under provisions of Act for its proper management. (Para 9 12)