DHARMIK SABHA Vs. COMMISSIONER OF DELHI POLICE

JUDGEMENT

(1.) By this common order, I would be disposing of CW.NO.6211/2001, filed by Shri Dharmik Sabha as also CM.1051/2001, filed in CW.5288/2000 by the petitioner therein, Shri Dharmik Ramlila committee, as these relate to the issue of holding of Ramliia and Dussehra functions at Mahavir Swami Park, Kailash Nagar, Delhi.

(2.) For an appreciation of the controversy involved, some of the relevant facts may be noted:- CW.No.5288/2000 had been filed by Shri Dharmik Ramliia Committee, seeking allotment of the entire Mahavir Swami Park to the petitioner Society and for cancellation of the permission granted to respondent No.4 i.e. Shri Dharmik Sabha for holding Ramlila in half of the ground in the said park.

(3.) Rule was issued in CW.No.5288/2000 on 27/9/2000. The learned Single Judge also disposed of CM.8164/2000, filed by the petitioner seeking an order for holding the Ramliia celebrations in the entire ground and a prohibition on respondent No.4 from holding parallel celebrations in half of the said park. The learned Single Judge disposed of the application permitting the Ramlila to be organised by the petitioner/Dharmik Ramlila Committee under its management while respondent No.4 was to provide all the artists for the smooth conduct of the Ramlila. Ramiila was directed to be organised in a spirit of cooperation by both the groups jointly.