HARI SHANKER Vs. LODGING HOUSE COMMITTEE RAJGIR

JUDGEMENT

(1.) In this writ petition the petitioners have prayed for the following reliefs :

(2.) The facts of the case lie in a very narrow compass and are not much in dispute.

(3.) For the purpose of making better provision for the control and sanitation of places of pilgrimage and for the regulation of houses therein in which pilgrims are accommodated the legislature of Bihar enacted the Bihar and Orissa Places of Pilgrimage Act, 1920 (hereinafter to be referred to as the said Act). The said Act came into force with effect from 31st Mar., 1920.