V M BHANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A public grievance is sought to be ventilated in this writ petition. It concerns the allotment of the Cross Maidan of Bombay for the conduct of an exhibition , to Adivasi Seva Samiti of which, the 3rd respondent, a Cabinet Minister in the Government of Maharashtra, is the Chairperson.

(2.) THE guide-lines for allotment are those contained in the annexures to Exhibit "d" to the writ petition.

(3.) THE 2nd respondent is a Public Trust registered under the Public Trusts Act. It therefore, comes within the enumerated categories of persons who could be allotted the use of the Maidan, under Rule 3. The return has given particulars to establish that no eligible person in Clauses