SHRI.RAMUTHSAV SAMITHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of these writ petitions is squarely covered by the judgment dated 03rd April 2017, rendered by a Coordinate Bench of this Court in W.P.No.103111 of 2017 and W.P.No.103135 of 2017 (GM-POLICE), the operative portion whereof reads as under:

(2.) Smt. Veena Hegde, learned Additional Government Advocate having accepted notice for the respondents submits that Shree Ramanavami falls on 13.04.2019 and that Dr.Ambedkar Jayanti falls on the following day according to the Official Calendar and therefore, Petitioners can celebrate Shree Ramanavami on 13.04.2019 so that, the possible conflict between these two important celebrations can be avoided. Per contra, learned counsel for the Petitioners submits that, some people celebrate Shree Ramanavami on 13.04.2019 and others on 14.04.2019; there cannot be any difference or dispute against both the celebrations taking place on the same day, since both are equally important. He also assures that the Petitioners would abide by all the conditions stipulated in the above Judgment apart from maintaining peace and tranquility during the procession.

(3.) I have heard the learned counsel for the Petitioners and the learned State counsel. I have perused the petition papers and the Judgment supra.