SANJEEVAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have challenged the endorsement bearing No.P-Az-Ai-/JA.J.f/15/2024-25 dated 2612.2024 rejecting permission for conduct of fair of Maruteshwara Temple, Madlapur village between 28/12/2024 and 29/12/2024 on the ground that it would lead to disturbance of law and order.

(2.) The petitioner No.1 who is the Archak, while the other petitioners are the Members of Gram Panchayat Madlapur, who all contend that an annual fair of Maruteshwara temple is scheduled between 28/12/2024 and 29/12/2024. They contend that their request for permission to conduct the fair was rejected by the respondent No.5 on the ground that it would result in disturbance of law and order. They contend that the apprehension of respondent No.5 is without any basis but is designed at the whims and fancies of respondent No.5.

(3.) Learned counsel for the petitioners reiterated above and contended that the endorsement is as bald as it could be. Learned Additional Government Advocate, on the other hand, submitted that the respondent No.5 is aware of the law and order situation and therefore he has refused permission.