LAWS(TLNG)-2025-5-3

GOSPEL UNREACHED MILLIONS SOCIETY Vs. STATE OF TELANGANA

Decided On May 22, 2025
Gospel Unreached Millions Society Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This Writ Petition is filed by way of House Motion under Article 226 of Constitution of India praying to issue Writ of Mandamus to declare the impugned rejection orders passed by respondent No.4 and basing on the alleged rejection orders of respondent No.4 issuing the present impugned letter dtd. 20/5/2025 by respondent No.5 as illegal and further prayed this Court to set aside the impugned order dtd. 20/5/2025 issued by respondent No.5 and prayed to direct respondent No.5 to accord permission to conduct world peace festival scheduled to be held on 24/5/2025 in Gymkhana Grounds, Secunderabad for support the world peace festival and further requested to suspend the impugned letter dtd. 20/5/2025 of respondent No.5 directing the respondent No.4 to accord permission.

(2.) The main grievance of the petitioner is that the petitioner-Gospel (unreached Millions Society), represented by its Executive Member is working for the entire World to upgrade the lifestyle of the unreached poor people with the activities in the entire World, headed by Dr. K.A.Paul and they are running the activities in the entire world and whenever the Countries in the several places in the entire World nearer to the War, the petitioner was working to setback those wars. Besides that the petitioner is intending to perform meeting on occasion of 'stopped war' between India and Pakistan to enlighten the people for peace and to avoid the wars in World, where Dr. K.A.Paul doing the same since long decades. It is also further stated that the petitioner has applied for permission on 15/5/2025 to Respondent No.4 in respect of conducting a 'Global Peace Festival' on 24/5/2025, wherein they are inviting 2000 people and leaders.

(3.) It is also further submitted that the CEO of Gymkhana Grounds has also granted permission for conducting the Global Peace Festival to respondent No.4 after paying prescribed fee. Further, the petitioner has received the letter dtd. 20/5/2025 from respondent No.5 who gave permission for utilizing Gymkhana Ground for conducting the said Global Peace Prayer and they have found that permission was not accorded by respondent No.4 as such they intimated to get permission from the police and other departments as the meeting is going to be held on 24/5/2025.