Patliputra Parishad vs State of Bihar and Others

V.N. Sinha, J.�Heard learned counsel for the parties. In view of the order of the High Court dated 11.2.2014, passed in Lalan Kumar Vs. The State of Bihar, District Magistrate, Patna has refused licence to the Petitioner-Parishad for organizing Rawan Badh in Manoj Kamalia Stadium, Patna City (hereinafter referred to as the Stadium). Perusal of the aforesaid order of the High Court indicates that thereunder any kind of social activity has been prohibited in the Stadium which is a playground and only playing activity could be organized there. Sri Santosh Kumar Singh, Advocate states that violating the aforesaid order of the High Court dated 11.2.2014 Eid celebrations were organized in the said stadium, for which contempt petition bearing M.J.C. No. 2190 of 2014 has been filed.

In view of the direction of this Court not to permit organization of any social activity in the Stadium, we are of the view that by issuing notice restraining social activity including holding of Rawan Badh in the Stadium, the District Magistrate, Patna has only complied with the order of the High Court. In the circumstances, we do not find any merit in the writ petition, which is dismissed.