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Judgment
The petitioner-trust seeks a direction to the authorities of the State of Punjab to take appropriate action upon its application dated 5.12.2019 (Annexure P-11). This application was made in relation to the Festival of Gurupurb scheduled to be held on 9.2.2020.
As this Court does not propose to go into the merits of the matter or the claim of the petitioner-trust that it is entitled to such permission, there is no necessity to put the fifth respondent on notice or afford it an opportunity of hearing.
It is for the authorities concerned to consider the petitioner-trust's application on its own merits and take appropriate action thereon. At this stage, no cause is made out for this Court to adjudicate upon the claims put forth by the petitioner-trust vis-a-vis., the sixth respondent.
The writ petition is accordingly disposed of directing the Deputy Commissioner-cum-Deputy Magistrate, Shaheed Bhagat Singh Nagar, the second respondent, to consider the petitioner's application dated 5.12.2019 as per law and take a decision thereon. This exercise shall be completed expeditiously and in any event, not later than two weeks from the date of receipt of a certified copy of this order.
No order as to costs.