ARVIND MISHRA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The present petition has been filed by the petitioner being aggrieved by the denial of permission for holding a procession on 12/4/2025, on the occasion of Hanuman Jayanti. It is submitted that a Hanuman Temple has been in existence in Jahangir Puri since time immemorial.

(2.) It is submitted that the petitioner has been involved in organising procession/s in the area since the year 2010, on the occasion of Hanuman Jayanti. However, since the year 2019, the respondents have not granted the requisite approval/permission for the purpose of holding of procession on the occasion of Hanuman Jayanti.

(3.) Initially, the grievance raised by the petitioner was that in the previous years as also in the current year, the respondents have been remiss in taking timely decision on the application/s submitted by the petitioner for the purpose of holding procession. Vide order dtd. 1/4/2025 it was directed as under:-