MOTI LAL YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) This Public Interest Litigation Petition has been filed by a practicing lawyer of this Court praying for quashing of a Government Order/Letter dtd. 10/3/2023 issued by the Principal Secretary of the State Government in the department of Tourism which is addressed to all the Divisional Commissioners and the District Magistrates in the State of Uttar Pradesh.

(2.) By the impugned Government Order/Letter, the State Government has issued certain directions to celebrate, between 29th and 30/3/2023, the occasion of Ashtami and Shri Ram Navami. The directions issued in the said Government Order/Letter are as follows:-

(3.) The reservation expressed by the petitioner, who appears in person in this Public Interest Litigation, is in relation to the instructions contained in the impugned Government Order/Letter, whereby financial aid has been ordered to be provided.