SHYMOL SANTRA Vs. COMMISSIONER, BRUHATH BANGALORE MAHANAAGRA PALIKE

JUDGEMENT

(1.) In this petition, the petitioners seek the following reliefs:

(2.) Heard learned counsel for the petitioners and learned counsel for the respondents and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioners submits that the petitioners are the public spirited citizens being devotees and members of Navajagran Public Sri. Durgapuja Samithi and they intend to perform Durga Pooja from 9/10/2024 till 13/10/2024. In this regard, the petitioners approached respondent No.2, who had granted permission in favour of the petitioners vide Annexure-B dtd. 5/9/2024, thereby permitting the petitioners to perform/conduct Durga Pooja at Bannappa Park Playground, Sampangiram Nagar Ward, Bengaluru, during the period from 9/10/2024 till 13/10/2024. It is the grievance of the petitioner that before commencing performance of Durga Pooja during the aforesaid period, it is absolutely essential that the petitioners make all preparatory works such as erection of pandal/rain proof shamiana, cleaning the place, building of solid stage with a platform/passage leading to the stage for the Navarathri Durga Pooja festivities so as to ensure public safety and in the interest of the general public from 6/10/2024 itself and since the respondents are not permitting the petitioners to make the said preparatory arrangements prior to 9/10/2024, the petitioners are before this Court by way of the present petition.