RAMESHBHAI VALLABHBHAI VIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant in his capacity as the Vice President of the Gujarat Khedut Samaj has prayed for the following reliefs :

(2.) From the grievance made in the petition, it appears that the application was submitted by the Secretary of Gujarat Khedut Samaj on 03.01.2015 before the Police Inspector, Adalaj Police Station and to District Superintendent of Police, Gandhinagar on the same day. It is the grievance of the petitioner that till today, the said application is not decided by the respondent police authorities and therefore, necessary directions be given to the respondent police authorities to permit the members of Gujarat Khedut Samaj to enter Gandhinagar on 11.01.2015 at 11:00 A.M. at Mahatma Mandir.

(3.) From the record, it appears that the petitioner was aware about Vibrant Summit which will be held on 11.01.2015. However, it appears that the application was submitted before the respondent police authorities on 03.01.2015.