As per case facts, this petition concerns the Mahakaleshwar temple in Ujjain. The appellant challenged a High Court Division Bench order, which had set aside a Single Bench order related ... to the temple. The court noted the erosion of the Lingam due to various causes, including impure offerings and rubbing, with previous reports highlighting similar concerns at Omkareshwar Jyotirlingam and calls for banning certain offerings. The question arose regarding balancing religious practices and rituals with the constitutional duty to preserve historical monuments and deities, specifically preventing further deterioration of the Mahakaleshwar Jyotirlingam while respecting religious sentiments. Finally, the Supreme Court clarified that it does not interfere with religious ceremonies but is concerned with the Lingam's protection. It adopted expert committee suggestions and Temple Committee resolutions, including restricting water for Jalabhishek to 500 ml from an RO plant (pH 7), covering the Lingam with a dry cotton cloth during Bhasma Aarti, thorough cleaning after Bhasma Aarti, limiting milk/panchamrit to 1.25 liters per devotee or making it symbolic, banning sugar powder rubbing, using dryers/fans to reduce moisture, and placing Bel Patra/flowers on the upper part of the Shivling only to ensure natural stone breathing. It also emphasized improving waste disposal and maintaining the temple's heritage.