Dalit Muslim Adivasi Progressive ... vs The Commissioner Of Police And 4 ...
2021 Latest Caselaw 840 Tel

Item No.47

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                         W.A.No.84 OF 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     The present appeal is directed against the order dated

26.01.2020 passed by the learned Single Judge dismissing a writ

petition filed by the petitioners wherein, the prayer made was against

the act of the respondent/Police Department in issuing order dated

25.01.2020 declining permission to conduct Republic Day function at

Crystal Garden Function Hall, Pillar No.86, Attapur Road, Hyderabad

on the ground that there may likely be a law and order problem and

keeping in mind the traffic and public safety point of view.

2. In view of the fact that the Republic Day celebrations of

26.01.2020 are long since over, the present appeal is infructuous and

is accordingly disposed of along with the pending applications if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.03.2021 Lrkm