HANUMANT KATHA AAYOJAN SAMITI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, the learned counsel for the parties.

(2.) Petitioner by filing this writ petition initially had prayed for a direction upon the respondent-authorities to take appropriate action pursuant to their application, seeking consent and permission, for organizing a "Hanumant Katha" from 10/2/2024 to 15/2/2024 in Medininagar, District- Palamau.

(3.) It is their case that as the respondents had not taken any steps and were sitting tight over the application they were forced to approach this Court for the necessary direction as originally prayed for.