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High CourtsSingle Bench(2022) 05 KAR CK 0030

Ranganath vs Srirampura Police Station

Karnataka High Court · Decided on 31 May 2022

HON’BLE JUDGES
S.G. Pandit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 10522, 2022 (GM-POLICE)
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Judgment

9 paragraphs · 296 words

S.G. Pandit, J

1.

With the consent of learned counsel for both the parties, the matter is taken up for final disposal.

2.

Heard Sri Shivaprasad Shantanagoudar, learned counsel for the petitioner and Sri M. Vinod Kumar, learned Additional Government Advocate for the respondent. Perused the writ petition papers.

3.

The petitioner is before this Court under Article 226 of the Constitution of India praying for a writ of mandamus to direct the respondent-Authority to grant permission to the petitioner to conduct Sri. Gangaiamma festival to be held on 05.06.2022, by considering the petitioner’s representation dated 12.04.2022.

4.

It is submitted by learned counsel for the petitioner that Sri. Gangaiamma Temple Committee conducts festival of the temple during every year and permission is obtained from the Police as well as the BBMP. To conduct the festival during the current year, the petitioner and Committee submitted representation dated 12.04.2022 to the respondent seeking permission to conduct the festival, which is pending consideration by the respondent. It is submitted that the festival is to be conducted on 05.06.2022, therefore, the learned counsel for the petitioner seeks consideration of the representation forthwith.

5.

Learned Additional Government Advocate on instructions submits that representation of the petitioner dated 12.04.2022 seeking permission to conduct the festival, would be considered forthwith.

6.

The petitioner submitted representation dated 12.04.2022 seeking permission from the respondent to conduct the festival on 05.06.2022. The said representation even though is submitted on 12.04.2022, the same is pending consideration before the respondent.

7.

Accepting the submission of the learned Additional Government Advocate, the respondent is directed to consider the petitioner’s representation (Annexure-B) dated 12.04.2022 seeking permission to conduct the festival forthwith and pass suitable order within two days from today.

With the above the writ petition stands disposed of.