(1.) This writ petition is filed challenging the order of the 2nd Respondent, dtd. 19/9/2022, permitting the 8th Respondent to conduct the festival between 21/9/2022 and 1/10/2022.
(2.) It is submitted by the learned counsel for the Petitioner that this is the second round of litigation. In the earlier round of litigation in W.P(MD)No. 18891 of 2019, this Court was pleased to issue the following directions:
(3.) Pursuant to the above direction of this Court, the 4th Respondent vide his order, dtd. 12/9/2019 issued the following directions: