HINDUSURYA RANA NAVYUVAK MANDAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable forthwith. Heard finally by consent of parties.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner which is a society registered under the provisions of the Maharashtra Co-operative Societies Act as well as the Bombay Public Trusts Act, seeks quashing of the communication dated 3.9.2008 by respondent no.2 (Police Inspector, P.S. Khamgaon City) refusing permission to use horses to the chariot to carry the idol of Lord Ganesha by procession. The petitioner further seeks direction to respondents to allow the petitioner to use horses for pulling the chariot to take the idol of Lord Ganesha for immersion by procession.