AKKANNA MADANNA MAHANKALI MANDIR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus declaring the decision of the respondents not to allow Ghatam uregimpu in connection with Bonalu festival as per memo dated 20.06.2020, as illegal, arbitrary, unconstitutional with a consequential relief to set aside the same.

(2.) The present writ petition is taken up for hearing today, i.e. 16.07.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.