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Judgment
Ravi V Hosmani, J
This writ petition is filed seeking writ of mandamus directing respondent to consider petitioner's representation at Annexure-A.
Learned counsel for petitioner submitted that residents of Nonavinakere, Bajaguru village of Tipturu Taluk were jointly celebrating all festivals including Fair of Kempamma Devi Jatra Mahotsava since several decades. It was customary practice to conduct same during April/May one month prior to 'Kara Hunnime' which fell on 04.06.2023, this year. It was further submitted that seeking permission to hold Fair from 03.05.2023 to 07.05.2023, representation was submitted to respondent on 25.04.2023. However, same is not considered.
Since, it was common belief that failure to hold Fair, would invite wrath and no marriage or any other function could be performed, they were constrained to approach this Court seeking for direction before crossing deadline. It was further submitted that under similar circumstances of impending elections, permission as per Annexure-G was granted.
Sri.S.R.Dodawad, learned counsel for respondent, submitted that petitioner's representation would be considered as early as possible.
In view of above mentioned peculiar facts and circumstances, and taking into account religious beliefs, and customary practices, Writ Petition is disposed of, directing respondent to consider petitioner's request in light of Annexure-G by fixing short duration of time.
Respondent to consider representation and inform petitioners of result within one week from today.