NAV YUVAK UTTARAKHAN DRAM LILA SAMITI & ANR Vs. PUBLIC WORKS DEPARTMENT GOVT OF NCT OF DELHI & ORS

JUDGEMENT

(1.) The petitioner seeks permission to organize Ramlila at Shri Ram Park, Gulabi Bagh and quashing of the permission granted to respondent No.2. It is contended by the petitioner that the petitioner had applied prior in time i.e on 25.07.2016 for grant of permission and as per the response received by the petitioner through RTI, the application of the respondent No.2 was dated 27.07.2016. It is contended that as per the policy of the PWD, the person who had applied prior in time should have been granted the permission. In contravention of the same, the PWD has granted permission to respondent No.2.

(2.) It is further contended that the petitioners for several years have been holding Ram Lila Celebrations at Shri Ram Park.

(3.) Counsel appearing for PWD submits that though the application of the petitioner was received prior in time, however the Competent Authority, i.e. the Principal Secretary (PWD) granted permission to the respondent No.2.