SHAKTI FOUNDATION ALANDI DEVACHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) By this writ petition under article 226 of the Constitution of India, the petitioner is challenging order dtd. 5/4/2022 passed by the respondent No.3 refusing to grant permission to the petitioner for conduction procession on the occasion of Ramnavami on 10/4/2022.