Nishan Bardari Mohram Tajeydari ... vs State Of Rajasthan
2022 Latest Caselaw 10108 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12461/2019

Nishan Bardari Mohram Tajeydari Sansthan, Bhaisroadgarh Through Its President Safiq Ahmed S/o Shri Fayaz Ahmed, Aged About 40 Years R/o Husani Mohali, Bhaisroadgarh, District Chittorgarh Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Home Department, Government Of Rajasthan, Secretariat, Jaipur Rajasthan.

2. District Collector, Chittorgarh, District Chittorgarh Rajasthan.

3. Sub Divisional Magistrate, Rawatbhata, District Chittorgarh, Rajasthan.

4. Superintendent Of Police, District Chittorgarh, Rajasthan.

5. Deputy Superintendent Of Police, Rawatbhata, District Chittorgarh, Rajasthan.

6. Station Head Officer, Police Station Bhaisroadgarh, Teh.

Rawatbhata, District Chittorgarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. S.S. Nirban For Respondent(s) : Ms. Vandana Bhansali

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/08/2022

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment passed in petitioner's own case being S.B. Civil

Writ (CW) No. 11317/2016 (Nishan Bardari Mohram

(2 of 2) [CW-12461/2019]

Tajeydari Sansthan Vs. State of Rajasthan and ors.) decided

on 03.10.2016.

In view of the above, the present writ petition is disposed of

in terms of the order dated 03.10.2016 passed in S.B. Civil Writ

Petition No. 11317/2016 by issuing a direction to the respondent

No. 3 - Sub Divisional Magistrate, Rawatbhata, District Chittorgarh

and respondent No. 4 - Superintendent Of Police, District

Chittorgarh to consider the request of the petitioner-society to

grant permission/license to carry out of procession of Moharram

on 09.08.2022. The respondent Nos. 3 and 4 after taking into

consideration all aspect of the matter, shall decide the claim of the

petitioner-society within a period of three days from the date of

receipt of the certified copy of this order.

(VINIT KUMAR MATHUR),J

183-payal/-

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