NAGAR PANCHAYAT BANJAR Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ petition, under Article 226 of the Constitution of India, takes exception to the communication, issued under the signature of Deputy Commissioner, Kullu dated 23rd April, 2013. Besides, further relief claimed by the petitioner, is against respondents No.3 and 4 to refrain from organizing fair of Sri Shringa Rishiji commencing from 15th May, 2013 to 20th May, 2013. It is also prayed that petitioner be permitted to organize the said fair instead of respondents No.3 and 4. The petition is not only resisted by the State Authorities but also by respondent No.3, in whose favour permission has been granted by respondent No.2 Deputy Commissioner. The petition, in one sense, is also opposed by the Gram Panchayat on the argument that the Deity is resident of Gram Panchayat and the honour of conducting the fair of the said Deity should be given to the Gram Panchayat and not to respondent No.3 Committee. Respondent No.4 has also joined in the objections to the limited extent that respondent No.4 is the Kardar and is, therefore, responsible for maintaining the accounts and proceeds received by the Deity and other managements. It is submitted by respondent No.4 that respondent No.4 has been excluded from the Committee made responsible to conduct the fair commencing from 15th May, 2013.

(3.) REVERTING to the grievance of respondent No.4, it is pointed out by the counsel for respondent No.3 that inspite of sending invitation to respondent No.4, respondent No.4 has not responded. He further submits that respondent No.4 has been given sufficient representation in the management and conduct of the fair being Kardar. In view of this submission, we find no basis in the grievance made by respondent No.4 before this Court.