GANESH JAN SEVA SAMITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, a registered society, to permit it to conduct "Bhandara" and operate a water hut in the Trinetra Ganesh Mela-2022 to be held in Sawaimadhopur from 28/8/2022 to 31/8/2022 as also to permit it to ply two Mini Trucks No. RJ29-GA-5556, RJ29-GA-1329 and a Jeep No. RJ29-C-1024 to the "Bhandara" place to carry the necessary articles.

(2.) Learned counsel for the petitioner submits that it has applied with the respondent No.2, the Mela Incharge, as also the respondent No.3 for grant of permission well within time; but, no decision has been taken thereupon till date. He submits that the respondent No.3 has requested the District Collector Sawaimadhopur vide its letter dtd. 10/8/2022 to accord the necessary permission to the petitioner; but no heed has been paid till date. He submits that on account of pathetic attitude of the respondents, the petitioner-society has to approach this Court every year for grant of permission for the aforesaid purposes which is being accorded to it. He, in this regard, referred various orders passed by this Court in earlier writ petitions preferred by the petitioner. He prays for similar relief.

(3.) Learned counsels for the respondents pray for a week's time to file reply. However, they did not dispute that permission, as sought in the instant writ petition is being accorded to the petitioner every year by this Court.