GAURAV CHHABRA Vs. U T ADMINISTRATION AND ORS

JUDGEMENT

(1.) This writ petition is filed in Public Interest and raises various issues arising from the proposal of the petitioner for holding of a National Anthem Ceremony at ''Open Hand Memorial'' in Capitol Complex at August 15, 2010 and to allow the petitioner and the other citizens of City Chandigarh to sing national anthem and other nationalistic songs at Open Hand Monument. The main prayer made in the writ petition reads as follows:

(2.) Mr. Kaushal accepts notice and with the consent of counsel the petition is taken up for final hearing.

(3.) The main grievance of the petitioner raised by Shri Mehla arises from the restrictions imposed by the respondents in and around the Open Hand monument and in particular from the order dated August 09, 2010 issued by the respondents which reads as follows: