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Judgment
Narendra Kumar Jain, J.—Heard learned counsel for the Petitioners.
Petitioners have preferred this writ petition with a prayer that an appropriate writ, order or direction be issued to Respondents to permit the Petitioners to run their shops of Prasad, Nariyal, Agarbati, Puja Materials etc. at Ganesh Temple, Ranthambore Fort, District Sawai Madhopur during Ganesh Festival.
Learned counsel for the Petitioners submitted that in similar writ petition i.e. S.B. Civil Writ Petition No. 11202/2011 Ganesh Bhakti Mandal v. State of Rajasthan & others, decided on 29.08.2011, this Court has granted a liberty to Petitioner to file a representation and Respondents have been directed to consider the same sympathetically and pass necessary orders thereon forthwith, therefore, the same order may also be passed in the present case.
Prayer of learned counsel for the Petitioners is allowed.
Writ petition is disposed off with liberty to the Petitioners to file a representation to permit them to run their shops during Ganesh Festival, before Respondents, who are directed to consider and decide the same sympathetically forthwith.