RAJENDRA PRASAD SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by the counsel for the petitioners that the marriage of the son of the petitioners is fixed for 16/1/2020 and accordingly, they have booked the marriage garden for the marriage ceremony of their son and have paid the advance rent to the respondent no.5, who is the owner of Mohan Vatika. It is submitted that on 6/1/2020 at about 9:30 PM the marriage garden Mohan Vatika has been seized by putting lock by the respondents and accordingly, the owner of the marriage garden has submitted an application before the respondent no.3 for opening the lock of the said premises, but the same has not been decided so far and since the petitioners would be one of the sufferers, therefore, the present petition has been filed seeking a direction to the respondents to reopen the lock and also open the sealed premises of Mohan Vatika marriage garden, however, till disposal of this petition, all the petitioners be allowed to solemnize the marriage in the said marriage garden.

(3.) Heard learned counsel for the petitioners.