Allahabad High Court
Girja Shankar vs State Of U.P. And 3 Others on 14 October, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD AFR HIGH COURT OF JUDICATURE AT ALLAHABAD PUBLIC INTEREST LITIGATION (PIL) No. - 542 of 2025 Girja Shankar ..Petitioners(s) Versus State of U.P. and 3 others ..Respondents(s) Counsel for Petitioners(s) :
Azad Khan Counsel for Respondent(s) :
Rajiv Singh, S.C., Chandan Sharma, Shubham Tripathi Chief Justice Court HONBLE ARUN BHANSALI, CHIEF JUSTICE.
HONBLE KSHITIJ SHAILENDRA J.
1. This petition in public interest has been filed by the petitioner seeking a direction to the respondent authorities to stop Commercial Mela being organised within the premises of Brahmanand Degree College (Government aided College) at Rath, District Hamirpur, as the same is meant for imparting education.
2. It is stated in the petition that the said degree college being affiliated to Bundelkhand University, Jhansi, is a Government aided institution imparting education in the form of various degree courses and other professional courses and since last year, a Commercial Mela is being organised in the entire open ground of the said college at the instance of respondent no. 4, i.e. the Principal of the institution. It is further stated that this year also, Mela is being organised since 17.01.2025 at a very large scale, wherein several commercial shops and other stalls have been installed. Taking aid of an order dated 03.03.2020 passed by this Court in Writ-C No. 7500 of 2020, the case of the petitioner is that once this Court issued a direction to all the District Magistrates in the State of U.P. to restrain all educational institutions from using the properties of the institutions for any private purpose and any sort of marriage functions or commercial activities were specifically directed to be restrained from being organised on the land and buildings of schools/colleges/institutions, consequent whereupon, a communication dated 09.06.2020 was also issued by the Director (Higher Education) to all the Vice-Chancellors and Registrars of State Universities, all Regional Higher Educational Officers in U.P. as well as all Principals of Government aided/non-aided Degree/Self financed degree colleges to strictly comply with the directions issued by the writ court, holding of Commercial Mela in the aforesaid college being in violation of such directions, the same be directed to be stopped.
3. On 12.03.2025, learned Standing Counsel sought time to obtain instructions and this Court, while issuing notice to the Principal of the institution, posted the matter for further consideration to be made on 10.04.2025. Later on, the respondent no. 4, i.e., the Principal of the institution put in appearance and filed a counter affidavit indicating therein that the Mela in question was organised from 15.01.2025 to 28.02.2025, which period was further extended to 10.03.2025 and since the Mela was over on the scheduled date, the petition has been rendered infructuous.
4. This Court, not being satisfied with the plea of the petition having been rendered infructuous in view of the nature of grievance raised, directed the learned Standing Counsel to obtain further instructions on account of the fact that in the counter affidavit filed on behalf of the institution, stand was taken that permission to organise the Mela had been granted by the Sub Divisional Magistrate, Rath, Hamirpur.
5. Instructions were produced on behalf of the State indicating that the Sub-Divisional Magistrate, Rath, Hamirpur being unaware of the bar of using the institution's ground for other than educational activities, had granted permission to organise the Mela. The Court, not being satisfied with the stand taken in the instructions, passed following order on 22.09.2025:-
"1. Pursuant to the order passed by this Court on 28.08.2025, instructions have been produced indicating that the Sub Divisional Magistrate, Rath ('SDM'), purportedly being unaware of the bar of using the institution's ground for other than educational activities, has granted permission.
2. The plea appears to be wholly spacious. Even if the Authority was unaware of the restriction, it was least expected to permit the college's ground for holding the Mela during the period the college was in operation. The explanation provided is rejected.
3. The SDM is directed to file an affidavit explaining under what circumstances the permission was granted by him.
4. Respondent No. 4 is directed to file an affidavit, inter alia, indicating the terms under which, the college's ground was permitted to be used for holding the Mela. It will also be required of respondent No. 4 to indicate that how the Mela organizers used the electricity for the Mela, whether they took temporary connection and/or used the electricity connection of the college. Respondent No. 4 would produce proof for the same.
5. Learned Standing Counsel is directed to obtain instructions from respondent No. 3 as to what action is proposed to be taken against respondent No. 4 for misusing the college's premises for holding the Mela in question.
6. Needful may be done before the next date.
7. List on 14.10.2025, as fresh."
6. Pursuant to the aforesaid order, affidavits have been filed by respondent no. 4 as well as Sub-Divisional Magistrate concerned.
7. Learned counsel for the parties have addressed the Court on the same lines on which they have taken stand in the petition as well as counter affidavits filed by them which stand shall be discussed hereinbelow. An additional submission has been made on behalf of the respondents that as far as the interim order dated 03.03.2020 passed in Writ-C No. 7500 of 2020 annexed along with the petition is concerned, the said petition itself having been dismissed on 05.03.2025, the interim order has merged with the final order and, therefore, the petitioner is not entitled to bank upon the interim order, which has lost its efficacy.
8. We have heard learned counsel for the parties and have perused the material available on record.
9. It is not in dispute that the aforesaid degree college is a Government aided institution and affiliated to Bundelkhand University, Jhansi. The issue involved in the petition is as to whether the property of any educational institution (degree college herein) can be allowed to be used for holding fairs (Mela) or such other commercial activities.
10. We may observe here that the mere fact that Mela in question was organised in the field of the college from 15.01.2025 to 10.03.2025, does not render the petition as having become infructuous in view of the core issue involved in these proceedings which this Court finds of significant public importance.
11. As far as the defence in support of organizing Mela is concerned, the Principal of the institution (respondent no. 4) has taken a stand that one Sagar Chaurasiya applied for holding exhibition/Mela in the field of the college vide his application dated 23.12.2024, which was forwarded by the Principal of the institution to the President of the Committee of Management. Permission was accorded by the said President by order dated 23.12.2024 in anticipation of an approval to be granted by District Administration. Sagar Chaurasiya also filed a notarized affidavit dated 28.12.2024 before the President of the Committee of Management undertaking that he would not use loudspeakers, would get the exhibition/Mela conducted in a peaceful manner and that the same would neither cause inconvenience to the students residing in hostel nor would it obstruct academic activities undertaken by the students.
12. A further stand has been taken in the affidavit of respondent no. 4 that the District Administration, Fire Department and Electricity Department had issued 'No Objection Certificates'. A copy of permission letter dated 23.12.2024 issued by the Assistant Director (Electricity Safety), U.P. Government, Mahoba Zone, Mahoba addressed to aforesaid Sagar Chaurasiya has also been annexed indicating that on the site in question, work of temporary establishment of some electric unit was going on and permission in that regard was granted subject to certain conditions so as to ensure safety and security on the site. In another counter affidavit filed on behalf of respondent no. 4, reference has been made to letters dated December, 2024 and 28.12.2024 issued by the Sub-Divisional Magistrate, Rath, Hamirpur granting permission to organise Mela w.e.f. 15.01.2025 to 28.02.2025 and then for extended period w.e.f. 01.03.2025 to 10.03.2025.
13. In the counter affidavit of Sub-Divisional Magistrate concerned, reference to the application moved by Sagar Chaurasiya seeking permission to organise Mela has been made and in so far as user of the playground of the institution is concerned, stand has been taken that the said ground has been used in the past also for various purposes, such as on 22.10.2021 it was used for the arrival of Deputy Chief Minister of U.P., on 27.05.2024, for arrival of Hon'ble Prime Minister of India, on 04.12.2024, for arrival of another Deputy Chief Minister of U.P. and w.e.f. 20.01.2024 to 05.03.2024, for holding a handicrafts exhibition. In so far as the permission to organise exhibition etc is concerned, stand taken is that the same was granted vide Form-B forming part of a Government Order dated 27.04.2011 (copy annexed to the affidavit) and, therefore, the Sub-Divisional Magistrate, having acted in consonance with the stipulations made in the Government Order dated 27.04.2011, no error has been committed on his part.
14. First of all, we may refer to the interim order dated 03.03.3020 passed by a learned Single Judge of this Court in Writ-C No. 7500 of 2020 so as to understand the nature of directions issued in exercise of writ jurisdiction. The entire order is reproduced as under:-
"Heard learned counsel for the petitioner and Sri Ved Prakash Shukla, learned standing counsel.
By means of the present writ petition the petitioner has prayed for issuance of mandamus directing the respondents to constitute a committee headed by a responsible senior authority for instituting an inquiry and to take necessary action against the respondent nos. 5 to 9 as they permitted and allowed the play ground and the premises of the colleges/ institutions to be used other than educational purposes that is for commercial purposes. Learned counsel for the petitioner has further prayed to direct the respondent nos. 5 to 9 not to operate the shops, marriage ceremonies/ functions and private coaching within the institutions premises in question.
Brief facts of the case are that the petitioner is a member of a society which is registered as Kshatriya Sthaniya Sabha, Jaunpur. The said society is looking after the affairs of the institutions which are managed by the society Kshatriya Sthaniya Sabha, Jaunpur. The petitioner being a member of the society has approached the District Magistrate/ Collector, District Jaunpur, District Inspector of Schools, District Jaunpur and communicated them that in the aforesaid institutions, namely Tilakdhari Inter College, District Jaunpur, and Tilakdhari Post Graduate Degree College, District Jaunpur the management is permitting and allowing for non-educational activities, like permitting the private persons to use the property of the institutions to run the shops and further to use the play ground of the institutions for the purposes of marriage functions/ceremonies and other commercial activities.
A representation dated 8.11.2018 addressed to the District Magistrate, Jaunpur is placed on record as Annexure-1 to the writ petition.
Learned counsel for the petitioner has placed reliance of Annexure 2, which is a Government Order dated 29th September 2012. The contents of said Government Order reads as follows :
"संस्कृत शिक्षा अनुभाग संख्या 960/15-9-12-2003 (86) / 2012 लखनऊ दिनांक 29 सितम्बर, 2012 शासन के संज्ञान में यह तथ्य आया है कि प्रदेश में उ०प्र० माध्यमिक शिक्षा अधिनियम 1921 (यथा संशोधित) के अन्तर्गत मान्यता प्राप्त एवं सहायता प्राप्त शिक्षण संस्थाओं के भवन/ परिसर का उपयोग शिक्षण कार्य एवं सहगामी क्रिया कलाप यथा- विद्यार्थियों के खेलकूद तथा व्यक्तित्व विकास आदि से सम्बन्धित कार्यक्रमों के अतिरिक्त विवाह समारोहो निजी संस्थाओं एवं कोचिंग सेन्टरों को संचालित करने जैसी गतिविधियों के उपयोग में लाया जा रहा है।
उक्त गतिविधियों से विद्यालय के शैक्षिक वातावरण एवं पठन पाठन पर प्रतिकूल प्रभाव पड़ने की सम्भावना को देखते हुए यह निर्देश दिये जाते हैं कि मान्यता प्राप्त एवं सहायता प्राप्त माध्यमिक विद्यालयों के भवन व परिसर में विवाह समारोह एवं कोचिंग सेन्टरों के संजालन को प्रयोग में न लाया जाय।
पार्थ सारथी सेन शर्मा सचिव ।
संस्था- संख्या 960/15-9-12 तददिनांक"
Learned counsel for the petitioner submits that the respondent no.7 and respondent no.8 institutions are government aided institutions therefore while permitting other than educational activities and sports activities the management of the aforesaid institutions are not only collecting the money but are clearly disobeying the Government Order dated 29th September 2012 and are prohibiting the students of the institutions to use the play ground of the institutions for their playing activities/ sports activities.
Since the issue raised by the petitioner is happening in many of the Government aided institutions and other educational institutions throughout the State of U.P., as is seen by everyone and in every township/city, this Court deem it appropriate to direct the Chief Secretary, Government of U.P. and the Principal Secretary (Education) Government of U.P. to issue an appropriate order to all the District Magistrates of State of U.P. to ensure the true compliance of the Government Order dated 29th September 2012, which prohibits any commercial activities on the properties belongs to educational institutions.
The land and building of the school is reserved and is only used for activities connected with teaching and sports for the students. The land appurtenant to the school should not be permitted to be used for any activity other than activities of the school.
The Chief Secretary, Government of U.P. and the Principal Secretary (Education) Government of U.P. will issue the appropriate orders within two weeks from today and will ensure the true compliance of the Government Order dated 29th September 2012.
In view of the aforesaid, this Court direct all the District Magistrate of State of U.P. to call for the explanations from the institutions and to direct them to furnish the details as to how and when they permitted the commercial activities in their institutions particularly the use of play ground which is exclusively meant for the students of the institutions for sports activities.
As prayed by learned standing counsel three weeks' time is allowed to file the counter affidavit. One week thereafter for filing rejoinder affidavit.
As an interim measure I direct to the respondents and all the District Magistrates of all the Districts of U.P. to restrain all educational institutions to allow anyone to use the property of the institutions for any private purpose. No marriage function or commercial activities to be organized on the land and building of the schools/ colleges/ institutions. This order, however, will not come in the way of using the land exclusively for the purpose of academic and sports activities of the schools and the colleges.
List this petition before this Court on 31.3.2020.
A copy of this order will be provided to the Chief Secretary, Government of U.P. and the Principal Secretary (Education) Government of U.P. by learned standing counsel within three days."
15. In compliance of the aforesaid order, the Director (Higher Education) issued a letter dated 09.06.2020 to all the Vice-Chancellors and Registrars of State Universities, all Regional Higher Education Officers in U.P. as well as all Principals of Government aided/non-aided Degree/Self financed degree colleges, which is on record.
16. Despite the same, the respondents, in one way of the other, not only allowed organizing the Mela over the field of the degree college in question, the State machinery too granted permission in writing under the signatures of the Sub-Divisional Magistrate concerned in purported exercise of power flowing from Government Order dated 27.04.2011. The said Government Order was issued to all Commissioners, Deputy Inspector General of Police, District Magistrates, Senior Superintendent of Police/Superintendent of Police in the State of U.P. The entire Government Order reads as under:-
संख्या-1057/छः-पु-3-2011-03 पी/10 प्रेषक, कुँवर फतेह बहादुर, प्रमुख सचिव, उत्तर प्रदेश शासन।
सेवा में,
1. समस्त मण्डलायुक्त, उत्तर प्रदेश।
2. समस्त पुलिस महानिरीक्षक/पुलिस उप महानिरीक्षक परिक्षेत्र, उत्तर प्रदेश।
3. समस्त जिला मजिस्ट्रेट, उत्तर प्रदेश।
4. समस्त जिला प्रभारी पुलिस उप महानिरीक्षक/वरिष्ठ पुलिस अधीक्षक/ पुलिस अधीक्षक, उत्तर प्रदेश।
गृह (पुलिस) अनुभाग-3 लखनऊ : दिनांकः 27 अप्रैल, 2011 विषयः धरना-प्रदर्शनों/जुलूसों/आन्दोलनों/सार्वजनिक कार्यक्रमों आदि के संबंध में महत्वपूर्ण दिशा-निर्देश।
महोदय, यह देखा गया है कि अपनी माँगों की ओर ध्यान आकर्षित करने हेतु विभिन्न संगठनों, वर्गों, राजनैतिक दलों या नागरिकों द्वारा प्रायः धरना, प्रदर्शन, जुलूस, रैलियों आदि का आयोजन किया जाता है। इस प्रकार के कार्यक्रमों का शान्तिपूर्ण आयोजन उनका लोकतांत्रिक अधिकार है, परन्तु कई बार उक्त आयोजन हिंसक रूप धारण कर लेते हैं जिसके कारण अराजकता की स्थिति उत्पन्न हो जाती है और जनसामान्य को व्यापक असुविधा होती है। खास तौर से सड़क मार्ग और रेल मार्ग को बाधित करने से न केवल सार्वजनिक यातायात अवरुद्ध हो जाता है, बल्कि जनसामान्य का आवागमन एवं आवश्यक वस्तुओं एवं सेवाओं की आपूर्ति भी गम्भीर रूप से प्रभावित होती है। आन्दोलन के दौरान प्रायः सार्वजनिक एवं निजी सम्पत्तियों को भी क्षति पहुंचायी जाती है। इस प्रकार की गतिविधियों से नियंत्रित करने हेतु कई बार जिला प्रशासन को आवश्यक बल-प्रयोग करना पड़ता है जिसके कारण सामान्य जनजीवन अस्त-व्यस्त होता है। ऐसी स्थिति में यह आवश्यक है कि उपरोक्त गतिविधियों/प्रवृत्तियों पर प्रभावी अंकुश लगाया जाये और ऐसी व्यवस्था की जाये जिससे शान्ति-व्यवस्था बरकरार रहे एवं सामान्य जन-जीवन प्रभापित न हो तथा सार्वजनिक एवं निजी सम्पत्तियों की क्षति को रोका जा सके।
2- जनतान्त्रिक प्रणाली में अपने विचारों, माँगों, अपेक्षाओं की अभिव्यक्ति की स्वतन्त्रता संवैधानिक रूप से एक मूलभूत अधिकार है किन्तु इसका अर्थ यह नहीं कि सार्वजनिक सेवाओं एवं सुविधाओं को प्रतिकूल रूप से प्रभावित करते हुए सामान्य जनजीवन को अस्त-व्यस्त कर दिया जाय। इस संबंध में मा० सर्वोच्च न्यायालय ने सार्वजनिक एवं निजी सम्पत्तियों को क्षति बनाम आन्ध्र प्रदेश सरकार व अन्य रिट याचिका संख्या-77/2007 व 73/2007 जे०टी० 2009(6) एससी (1) के अन्तर्गत दिनांक 10.04.2009 को पारित अपने निर्णय में व्यापक दिशा-निर्देश निर्गत किये हैं। मा० सर्वोच्च न्यायालय द्वारा पारित उपरोक्त निर्णय में व्यक्त की गई अवधारणाओं के क्रम में निम्नवत निर्देशित किया जाता हैः-
(1) धरना-प्रदर्शन, हड़ताल अथवा जुलूस के आयोजक पुलिस एवं प्रशासन से विचार-विमर्श करने के उपरान्त ऐसे आयोजन का स्थल, मार्ग, समय, पार्किंग एवं अन्य शर्तें निर्धारित करायेंगे। जिला प्रशासन यह सुनिश्चित करेगा कि आयोजन हेतु स्थल, समय, आने एवं जाने का मार्ग, आयोजन में प्रतिभाग करने वाले लोगों की संख्या, पार्किंग आदि के विषय में आयोजकों एवं जिला प्रशासन के अधिकारियों के मध्य पर्याप्त तालमेल रहे। सड़क मार्ग अथवा रेल मार्ग से आने वाले प्रतिभागियों के आवागमन के विषय में संबंधित विभाग से समय से पर्याप्त संयोजन कर सुचारु व्यवस्था सुनिश्चित कराई जाय।
(2) आयोजकों द्वारा इस आशय की अन्डरटेकिंग दी जायेगी कि उनके द्वारा आयोजित धरना-प्रदर्शन अथवा हड़ताल शांतिपूर्ण ढंग से सम्पन्न होंगे। आयोजन हेतु आवेदन एवं अन्डरटेकिंग का प्रारूप संलग्न है (प्रारूप-क)।
(3) ऐसे आयोजनों में सभी प्रकार के अस्त्र-शस्त्र प्रतिबन्धित रहेंगे।
(4) ऐसे आयोजनों की जिला प्रशासन द्वारा वीडियोग्राफी कराई जाएगी।
(5) जिला मजिस्ट्रेट आवश्यकतानुसार जनपद में ऐसे धरना-प्रदर्शन स्थलों का निर्धारण कर व्यापक प्रचार-प्रसार करायेंगे ताकि जनसामान्य को उसकी जानकारी रखे।
(6) तहसील स्तरीय धरना-प्रदर्शनों हेतु अनुमति उप जिला मजिस्ट्रेट/अपर जिला मजिस्ट्रेट द्वारा जारी की जायेगी। जिला मुख्यालय स्तरीय धरना-प्रदर्शनों हेतु अनुमति जिला मजिस्ट्रेट/अपर जिला मजिस्ट्रेट/सिटी मजिस्ट्रेट/उप जिला मजिस्ट्रेट (सदर) द्वारा जारी की जायेगी। कार्यक्रम के संबंध में संबंधित थाना, स्थानीय अभिसूचना इकाई तथा यथा-आवश्यकता अन्य विभागों से आख्या प्राप्त कर अनुमति प्रदान की जायगी। अनुमति पत्र का प्रारूप संलग्न है (प्रारूप-ख)।
(7) किसी भी सार्वजनिक अथवा निजी सम्पत्ति को कोई क्षति नहीं पहुँचायी जायेगी। यदि कोई सार्वजनिक अथवा निजी सम्पत्ति क्षतिग्रस्त की जाती है तो आयोजक से क्षतिपूर्ति की वसूली तथा उनके विरूद्ध विधिक कार्यवाही भी की जायेगी।
(8) राजनैतिक आयोजनों की जिम्मेदारी संबंधित राजनैतिक पार्टी के जिलाध्यक्ष/प्रदेश अध्यक्ष/राष्ट्रीय अध्यक्ष की होगी। सामाजिक, धार्मिक तथा अन्य आयोजनों की जिम्मेदारी संस्था के मुख्य पदाधिकारी की होगी। आयोजनों के दौरान सार्वजनिक सम्पत्तियों की हुई क्षति की वसूली उपरोक्त उत्तरदायी व्यक्तियों से की जायेगी तथा उनके द्वारा भुगतान न करने की दशा में क्षतिपूर्ति की धनराशि भू-राजस्व को बकाये की भांति वसूल की जा सकेगी।
3- मा० सर्वोच्च न्यायालय के उपरोक्त आदेश के आलोक में मा० उच्च न्यायालय, इलाहाबाद द्वारा रिट याचिका मो० सुजाऊद्दीन बनाम उ०प्र० सरकार में आदेश पारित किये गये हैं जिसके अनुपालन में शासनादेश सं०-4131/छ:-पु०-14-10- 500(289)/09, दि० 08 जनवरी, 2011 जारी किया गया है जिसमें सार्वजनिक एवं व्यक्तिगत सम्पत्तियों की क्षति के मूल्यांकन, एवं क्षतिपूर्ति की व्यवस्था की गयी है। शासनादेश की छायाप्रति संलग्न है (संलग्नक-1)।
4- राज्य की सुरक्षा, लोक व्यवस्था तथा शिष्टाचार एवं सदाचार के हितों को दृष्टिगत रखते हुए एवं समाज में साम्प्रदायिक एवं जातिगत सौहार्द बनाये रखने के उद्देश्य से धरना-प्रदर्शन के आयोजकों के लिए आवश्यक होगा कि वह इस हेतु जिला प्रशासन के सक्षम स्तर से पूर्व अनुमति प्राप्त करेंगे।
5- समाज में साम्प्रदायिक/जातिगत सद्भाव व सौहार्द बना रहे इसके लिए यह आवश्यक है कि किसी भी समुदाय के संत-महात्मा, गुरु व महापुरुष की मूर्ति अथवा संस्था, संग्रहालय, संस्थान या धार्मिक स्थल की अवमानना अथवा क्षति पहुंचाने का कृत्य न किया जाय।
6- यदि किसी व्यक्ति द्वारा उपरोक्त व्यवस्था का उल्लंघन किया जाता है तो उसके विरूद्ध कानून के तहत उचित कार्यवाही की जाये। उक्त व्यवस्था का पालन सुनिश्चित करने में असफल रहने पर संबंधित अधिकारियों (थाना प्रभारी/क्षेत्राधिकारी/अपर पुलिस अधीक्षक/पुलिस अधीक्षक/वरिष्ठ पुलिस अधीक्षक/पुलिस उपमहानिरीक्षक/ महानिरीक्षक तथा उप जिला मजिस्ट्रेट/अपर जिला मजिस्ट्रेट/जिला मजिस्ट्रेट/मण्डलायुक्त) के विरुद्ध प्रकरण की गम्भीरता के आधार पर संगत नियमों के अन्तर्गत परिनिन्दा प्रविष्टि, संचयी प्रभाव के साथ वेतन वृद्धि रोकना, पदोन्नति रोकना पदावनति, निलम्बन/बर्खास्तगी की कार्यवाही की जायेगी।
उपरोक्त निर्देशों का कड़ाई से अनुपालन सुनिश्चित किया जाय।
भवदीय, (कुँवर फतेह बहादुर) प्रमुख सचिव संख्या व दिनांक तदैव प्रतिलिपि निम्नलिखित को सूचनार्थ एवं आवश्यक कार्यवाही हेतु प्रेषितः-
1. समस्त प्रमुख सचिव/सचिव, उत्तर प्रदेश शासन।
2. पुलिस महानिदेशक, उत्तर प्रदेश।
3. गार्ड फाइल।
आज्ञा से, (आनन्द कुमार) सचिव प्रारूप "क"
धरना/प्रदर्शन/जुलूस/रैली के आयोजन की अनुमति हेतु आवेदन का प्रारूप
1. आयोजक का नाम, पूरा पता तथा दूरभाष/मोबाइल नम्बर
2. कार्यक्रम का उद्देश्य एवं स्वरूप
3. (क) कार्यक्रम का स्थल (ख) क्या कार्यकम स्थल के प्रयोग की अनुमति संबंधित व्यक्ति/संस्था/प्राधिकारी से प्राप्त की गयी है ?
4. जुलूस/रैली का प्रस्तावित मार्ग (कहां से कहां होकर कहां तक)
5. कार्यक्रम का समय (कब से कब तक)
6. कार्यक्रम में भाग लेने वाले व्यक्तियों की अनुमानित संख्या
7. प्रतिभागी विशिष्ट व्यक्तियों का विवरण मैंने सार्वजनिक एवं निजी सम्पत्तियों को क्षति बनाम आन्ध्र प्रदेश सरकार व अन्य रिट याचिका संख्या-77/2007 व 73/2007 जे०टी० 2009(6) एससी (1) के अन्तर्गत दिनांक 16.04.2009 को मा० सर्वोच्च न्यायालय द्वारा पारित निर्णय, मा० उच्च न्यायालय, इलाहाबाद द्वारा रिट याचिका मो० सुजाऊद्दीन बनाम उ० प्र० सरकार में पारित आदेश एवं उसके अनुपालन में जारी शासनादेश सं०-4131/छ:-पु०-14-10- 500(289)/09. दि० 08 जनवरी, 2011 एवं शासनादेश संख्या- 1057/छःपु-3-2011-63 पी/10 दिनांक 27-4-2011 की व्यवस्थाओं को समझ लिया है तथा उसके अनुपालन का वचन देता हूं। उपरोक्त कार्यक्रम शान्तिपूर्ण ढंग से सम्पन्न कराने के लिए मैं व्यक्तिगत रूप से उत्तरदायी रहूँगा। इस आयोजन से सार्वजनिक मार्ग/यातायात, जनसुविधायें तथा सामान्य जनजीवन पर कोई कुप्रभाव नहीं पड़ने दूँगा। आयोजन की अनुमति के साथ जो भी शर्त लगायी जायेगी उसका अनुपालन मेरे द्वारा सुनिश्चित किया जायेगा।
दिनांक :
आयोजक के हस्ताक्षर नोटः- अनुमति हेतु आवेदन पत्र कार्यक्रम की निर्धारित तिथि से न्यूनतम सात दिन पूर्व सक्षम अधिकारी को प्रस्तुत किया जाये।
17. A bare perusal of the Government Order indicates that it has nothing to do with use of properties belonging to educational institutions for the purposes of agitations/protests/public activities and functions, rather the same is meant for maintaining law and order situation in such agitations/protests/public functions so that such activities may not cause damage to any public property or cause inconvenience to the general public. It also provides for compensation in case damage to any public property is caused on account of the aforesaid activities.
18. Since the Sub-Divisional Magistrate has granted permission to organise Mela in the said degree college in Form-B forming part of the aforesaid Government Order dated 27.04.2011, the same is reproduced herein under:-
प्रारूप "ख धरना/प्रदर्शन/जुलूस/रैली के आयोजन की अनुमति का प्रारूप
1. आयोजक का नाम एवं पता
2. कार्यक्रम का विवरण
3. कार्यक्रम का स्थल
4. जुलूस/रैली का मार्ग (कहां से कहां होकर कहां तक)
5. कार्यक्रम का समय (कब से कब तक) आपके आवेदन पत्र दिनांक . के क्रम में उपरोक्त कार्यक्रम की अनुमति इस शर्त के साथ दी जाती है कि आप द्वारा अपने आवेदन पत्र में दी गयी अंडरटेकिंग के साथ-साथ निम्न शर्तों का पालन किया जायगाः-
1. कार्यक्रम के दौरान कोई भी व्यक्ति किसी भी प्रकार का अस्त्र-शस्त्र अपने साथ नहीं रखेगा।
2. कोई भी भाषण, नारेबाजी, पोस्टर, बैनर, प्रदर्शन इस प्रकार का नहीं किया जायेगा, जिससे किसी धर्म, जाति, सम्प्रदाय की भावनायें आहत होती हों।
3. किसी भी व्यक्ति विशेष के प्रति अभद्र भाषा, अश्लील टिप्पणी/नारेबाजी नहीं की जायेगी।
4. किसी भी सार्वजनिक अथवा निजी सम्पत्ति को कोई क्षति नहीं पहुँचायी जायेगी। यदि कोई सार्वजनिक अथवा निजी सम्पत्ति क्षतिग्रस्त की जाती है। तो आयोजक से क्षतिपूर्ति की वसूली तथा उनके विरुद्ध विधिक कार्यवाही भी की जायेगी।
5. राजनैतिक आयोजनों की जिम्मेदारी संबंधित राजनीतिक पार्टी के जिलाध्यक्ष / प्रदेश अध्यक्ष/राष्ट्रीय अध्यक्ष की होगी। सामाजिक, धार्मिक तथा अन्य आयोजनों की जिम्मेदारी संस्था के मुख्य पदाधिकारी की होगी। आयोजनों के दौरान सार्वजनिक सम्पत्तियों की हुई क्षति की वसूली उपरोक्त उत्तरदायी व्यक्तियों से की जायेगी तथा उनके द्वारा भुगतान न करने की दशा में क्षतिपूर्ति की धनराशि भू-राजस्व के बकाये की भांति वसूल की जा सकेगी।
6. किसी भी संत-महापुरुष की मूर्ति, स्मारक, संस्था, संग्रहालय या धार्मिक स्थल की अवमानना अथवा क्षति कारित नहीं की जायेगी।
7. आयोजन में शामिल होने हेतु आते-जाते समय या स्थल पर दुकानदारों व ठेलेवालों के साथ संयमित व्यवहार किया जायगा।
8. कार्यक्रम के दौरान मौके पर उपस्थित पुलिस एवं प्रशासनिक अधिकारियों द्वारा दिये गये निर्देशों का अनुपालन सुनिश्चित किया जायेगा।
9 . यह अनुमति अहस्तान्तरणीय है।
उपरोक्त शर्तों के अनुपालन न होने अथवा किसी भी भांति लोक शान्ति एवं व्यवस्था में व्यवधान उत्पन्न होने की स्थिति में उपरोक्त अनुमति स्वतः निरस्त मानी जायेगी तथा मा० सर्वोच्च न्यायालय, मा० उच्च न्यायालय एवं शासनादेशों में निहित व्यवस्थाओं तथा सुसंगत कानूनों के अन्तर्गत संबंधित के विरुद्ध कार्यवाही की जाएगी।
दिनांक :
सक्षम प्राधिकारी के हस्ताक्षर एवं सील"
19. A perusal of Form-B forming part of the aforesaid Government Order dated 27.04.2011 indicates that the same has nothing to do with use of properties belonging to educational institutions for the purposes of organising commercial activities rather it speaks of agitations and political programmes. Therefore, taking shelter of Form-B by the respondents is apparently a farce.
20. We may now reproduce the permission dated 28.02.2025 granted by the Sub-Divisional Magistrate, Rath, Hamirpur to aforesaid Sagar Chaurasiya for organising commercial activities (Mela) over the property belonging to the degree college in question. The permission granted in Form-B is reproduced as under:-
प्रारूप 'ख कार्यक्रम करने की अनुमति का प्रारूप 1 आयोजक का नाम एवं पता श्री सागर चौरसिया पुत्र सुरेशचन्द्र चौरसिया निवासी मूचियाना बांदा। मो०नं०9473767555 2 कार्यक्रम का विवरण राष्ट्रीय उद्योग सेल को मुख्य आकर्षण स्वदेशी एवं हस्त निर्मित वस्तुओं की प्रदर्शनी 3 कार्यक्रम का स्थल ब्रह्मानन्द स्नातकोत्तर महाविद्यालय क्रीड़ा स्थल में। (प्रदर्शनी) 4 कार्यक्रम में भाग लेने वाले व्यक्तियों की संख्या 500-600 5 कार्यक्रम का समय (कब से कब तक) दिनांक 01.03.2025 से 10.03.2025 तक अपराह्न 12 बजे से 9:00 रात्रि तक।
आपके आवदेन पत्र दिनांक 21.02.2025 के क्रम में प्रभारी निरीक्षक कोतवाली राठ की संस्तुति सहित अग्रसारित आख्या दिनांक 24.12.2024 को क्षेत्राधिकारी पुलिस राठ की संस्तुति सहित अग्रसारित रिपोर्ट दिनांक 24.12.2024 व सहायक निदेशक विद्युत सुरक्षा उ०प्र०शासन महोबा जोन महोबा की आख्या दिनांक 23.12.2024 व मुख्य अग्निशमन अाकिारी हमीरपुर की आख्या दिनांक 24.12.2024 के आधार पर आपको उपरोक्त कार्यक्रम करने की अनुमति इस शर्त के साथ दी जाती है कि आप द्वारा अपने आवेदन पत्र में दी गयी अन्डरटेकिंग के साथ-साथ निम्न शर्तों का तथा वर्तमान समय में जनपद में लागू के धारा 163 भा०ना०सु०सं० उपबन्धों एवं शासनादेश संख्या-2141/2021-सीएक्स-3 गृह (गोपन) अनुभाग-3 दिनांक 24-12-2021 एवं शासनादेश संख्या 15/2022-सीएक्स 3 गृह (गोपन) अनुभाग-3 दिनांक 04-01-2022 व संख्या ECI/PN/20/2022 दिनांक 22-02-2022 व शासनादेश संख्या एन-66/2022- सी०एक्स-2 गृह (गोपन) अनुभाग-2 लखनऊ दिनांक 06-02-2022 एवं शासनादेश संख्या एन-83/2022-सी०एक्स-2 गृह (गोपन) अनुभाग-2 लखनऊ दिनांक 13-02-2022 में दिये गये नियमों का पालन किया जायेगाः-
1. प्रदर्शनी में कोई भी व्यक्ति किसी भी प्रकार का अस्त्र-शस्त्र अपने साथ नहीं रखेगा।
2. आयोजक द्वारा सार्वजनिक मार्ग अवरूद्ध नहीं किया जायेगा।
3. प्रदर्शनी में कोई भी भाषण, नारेबाजी, पोस्टर, बैनर, प्रदर्शन इस प्रकार का नहीं किया जायेगा, जिससे किसी धर्म, जाति सम्प्रदाय की भावनायें आहत होती हों।
4. प्रदर्शनी में किसी भी सार्वजनिक अथवा निजी सम्पत्ति को कोई क्षति नहीं पहुँचायी जायेगी। यदि कोई सार्वजनिक अथवा निजी सम्पत्ति क्षतिग्रस्त की जाती है तो आयोजक से क्षतिपूर्ति की वसूली तथा उनके विरूद्ध विधिक कार्यवाही भी की जायेगी।
5. प्रदर्शनी के दौरान सार्वजनिक सम्पत्तियों की हुई क्षति की वसूली उपरोक्त उत्तरदायी व्यक्तियों से की जायेगी तथा उनके द्वारा भुगतान न करने की दशा में क्षतिपूर्ति की धनराशि भू-राजस्व के बकाये की भांति वसूल की जा सकेगी।
6. प्रदर्शनी में शामिल होने हेतु आते-जाते समय या स्थल पर दुकानदारों व ठेलेवालों के साथ संयमित व्यवहार किया जायेगा।
7. कार्यक्रम के दौरान 02 गज की दूरी बनाकर सोशल डिस्टेंसिंग का अनुपालन करेंगे। कार्यक्रम स्थल पर फेस मास्क, सोशल डिस्टेंसिंग, थर्मल स्क्रीनिंग, पल्स ऑक्सीमीटर व सैनीटाइजर एवं हैण्डवास की उपलब्धता अनिवार्यता के साथ की जाय। यदि इन शर्तों का उल्लंघन किया जाता है तो आयोजक के विरूद्ध कार्यवाही की जायेगी।
8. प्रदर्शनी में शामिल प्रत्येक व्यक्ति मास्क का प्रयोग करेगा। मास्क न होने की दशा में कपड़ा /रूमाल/गमछा का प्रयोग मास्क के रूप में किया जायेगा।
9. आदर्श आचार संहिता व जनपद में लागू धारा 163 भा०ना०सु०सं० एवं भारतीय दण्ड संहिता की धारा 188 का अक्षरशः अनुपालन न होने पर उक्त दी गयी अनुमति बिना सूचना दिये निरस्त समझी जाय।
10. प्रदर्शनी में मौके पर उपस्थित पुलिस एवं प्रशासनिक अधिकारियों द्वारा दिये गये निर्देशों का अनुपालन सुनिश्चित किया जायेगा। कार्यक्रम में किसी प्रकार की घटना घटित होने पर सम्पूर्ण जिम्मेदारी आयोजक की स्वयं होगी।
11. उपरोक्त कार्यक्रम में सुरक्षा की पूरी जिम्मेदारी पूर्णरूप से आयोजक की होगी।
12. अनुमति अहस्तान्तरणीय है।
13. मा० उच्च न्यायालय के निर्देशानुसार डी० जे० का प्रयोग पूर्णतः प्रतिबन्धित रहेगा।
14. कार्यक्रम में ध्वनि के सम्बन्ध में आस-पास की वायु गुणता के मानक ध्वनि प्रदूषण (विनियमन और नियंत्रण) नियम्, 2000 यथांसंशोधित के नियम-3(1) और 4(1) के अन्तर्गत अनुसूची में दी गयी तालिका के अनुरूप लागू होंगे, जिसका अनुपालन आपको करना होगा। तालिका निम्नवत हैः-
ध्वनि के सम्बन्ध में परिवेशी (आस-पास की) वायु गुणता के मानक Area Code Category of Area/Zone (क्षेत्र/जोन की श्रेणी) Limits in dB(A)leq (ध्वनि की डेसीबल में सीमा) Day Time (दिन) Night Time (रात्रि) (A) Industrial Area (औद्योगिक क्षेत्र) 75 70 (B) Commercial Area (व्यवसायिक क्षेत्र) 65 55 (C) Residential Area (आवासीय क्षेत्र) 55 45 (D) Silence Zone (शान्त क्षेत्र) 50 40 मा० उच्चतम न्यायालय एवं मा० उच्च न्यायालय के आदेश में रात्रि 10:00 बजे प्रातः 06:00 बजे तक किसी भी प्रकार का ध्वनि विस्तारक यंत्र का प्रयोग किये जाने का प्राविधान नहीं है।
उपरोक्त शर्तों के अनुपालन न होने अथवा किसी भी भांति लोक शान्ति एवं व्यवस्था में व्यवधान उत्पन्न होने की स्थिति में उपरोक्त अनुमति स्वतः निरस्त मानी जायेगी तथा मा० सर्वोच्च न्यायालय, मा० उच्च न्यायालय एवं शासनादेशों में निहित व्यवस्थाओं तथा सुसंगत कानूनों के अन्तर्गत सम्बन्धित के विरुद्ध कार्यवाही की जायेगी। आयोजक द्वारा धारा 163 भा०ना०सु०सं० के प्रतिबन्धों एवं भारतीय दण्ड संहिता की धारा 188 का अक्षरशः अनुपालन किया जायेगा।
उप-जिला मजिस्ट्रेट, राठ, हमीरपुर।
कार्यालय उप जिला मजिस्ट्रेट, राठ, हमीरपुर ।
संख्या- 781 / एस०टी-अनुमति / 2024-25 दिनांक 28 फरवरी, 2025 प्रतिलिपि-निम्नांकित को सूचनार्थ एवं आवश्यक कार्यवाही हेतु प्रेषित।
1 - जिला मजिस्ट्रेट, महोदय, हमीरपुर को सादर सूचनार्थ प्रेषित।
2- पुलिस अधीक्षक, महोदया, हमीरपुर को सादर सूचनार्थ प्रेषित।
3- अपर जिला मजिस्ट्रेट (वि०/रा०) महोदय, हमीरपुर को सादर सूचनार्थ।
4- क्षेत्राधिकारी पुलिस, राठ को सूचनार्थ एवं आवश्यक कार्यवाही हेतु प्रेषित ।
5- प्रभारी निरीक्षक राठ को इस निर्देश के साथ कि कार्यक्रम के दौरान शान्ति एवं कानून व्यवस्था बनाये रखना सुनिश्चित करें।
6- श्री सागर चौरसिया पुत्र सुरेशचन्द्र चौरसिया निवासी मूचियाना बांदा।
उप-जिला मजिस्ट्रेट, राठ, हमीरपुर।
21. Though permission is shown to have been granted under Form-B forming part of the Government Order dated 27.04.2011, surprisingly the entire Form-B has been changed so as to suit the stakeholders, i.e. those who were somehow interested in holding of commercial activities (Mela) over the playground of the degree college. To bring more clarity to the aspect, though Form-B indicates words like 'कार्यक्रम' and राजनैतिक आयोजन etc, Form-B dated 28.02.2025 utilized by the respondents in the present case uses word प्रदर्शनी (exhibition) and the activity/programme mentioned at Sl. No. 2 in the table at the top of Form-B indicates राष्ट्रीय उद्योग सेल को मुख्य आकर्षण स्वदेशी एवं हस्त निर्मित वस्तुओं की प्रदर्शनी.
22. We, therefore, find that somehow, under the garb of granting permission to organise an exhibition so as to promote national industrial sale of handicrafts and taking aid of Form-B forming part of the Government Order dated 27.04.2011, the respondents allowed the stakeholders to occupy the playground of the degree college for holding huge commercial activities, titled as स्वामी ब्रह्मानंद मेला महोत्सव. The photographs filed as Annexure-4 to the petition reflect that not only huge swings were operational in the said Mela, shops and stalls like that of Ice-Candies/Ice-Popsicles, garments sale in the name of लुधियाना गारमेंट्स and many other identical commercial activities were held over the playground of the degree college which fact also stands reflected from the inscriptions made on the main gate of the said playground, which, prior to organising Mela, read as विजय द्वार ब्रह्मानंद महाविद्यालय क्रीडा स्थल, however, the same was encovered by hoarding, namely, स्वामी ब्रह्मानंद मेला महोत्सव thereby hiding the very nature of the land and premises and the purpose for which it is meant, i.e. playground of the degree college.
23. We may mention here that dismissal of Writ-C No. 7500 of 2020 on 05.03.2025 in which the aforesaid interim order was passed on 03.03.2020, was only for want of instructions with the counsel representing the petitioner therein. Irrespective of such subsequent dismissal, the Mela in question was permitted to be organised during the concurrence of the interim order dated 03.03.2020, and prior to dismissal of the writ petition for want of prosecution.
24. We may also observe that large number of cases frequently come before this Court where identical instances of commercial use/use other than for the students of the properties belonging to educational institutions come to light. In some cases, absolutely no permission is reflected from record and in some cases officers of the District Administration, by one or few letters, accord permission for holding activities of identical nature. There is no statute which allows commercial use of properties belonging to educational institutions, imparting either primary or secondary or higher education. At least, no such law has been cited before this Court during the course of hearing of this petition. The only submission made before us is based upon the administrative clearance granted in favour of holding of commercial activities, by whatever name called, and taking aid of Government Order dated 27.04.2011.
25. Existence of its own playground forms essential feature of affiliation/recognition granted to educational institutions or to continue with such affiliation/recognition and cases come before this Court where, during the course of inspection, it is found by the recognising bodies that either the institution does not have its own playground or, if it was there at the time of according affiliation or granting recognition, its existence has been eliminated either by disposing of the property in one way or the other or permitting the same for use other than relating to the educational activities. Actions permissible under law are then taken by such authorities against the institution in given cases and, therefore, significance of a playground with an educational institution cannot be undermined under any circumstances.
26. Educational institutions are meant for imparting education only and the land and building belonging to such institutions which include their playgrounds also, cannot be permitted to be used for holding any commercial activity under any name, like exhibitions, trade fairs or other kinds of fairs, or sale of one or the other articles and goods etc. Infrastructure of educational institutions is meant to be utilised strictly for the purposes of educational activities and those associated and linked thereto like holding of sports events, cultural, inter-schools competitions, and such other identical curricular activities organised by the institution itself and for no other purpose.
27. In view of the above discussion, we are of the considered view that though the period for which the Mela in question was permitted to be organised in the aforesaid degree college is over in March, 2025 itself, the same, in itself, does not vanish the cause agitated before us and we hold that immovable properties belonging to educational institutions in the State of U.P., including their playgrounds, whether forming part of the same premises or situated elsewhere, cannot be allowed to be used for any commercial activities under any name, like exhibitions, trade fairs or other kinds of fairs, or sale of one or the other articles and goods etc.
28. The State Government is directed to issue a clear and unabmiguous circular to this effect directing District Administration, Police Administration and Educational Institutions at all levels in consonance with the directions issued by us, within a period of one month from the date of receipt of copy of this order.
29. Registrar General of this Court is directed to send a copy of this order to the Chief Secretary of the State Government within a week, for necessary compliance.
30. With the aforesaid directions and with a further direction that playground of Brahmanand Degree College at Rath, District Hamirpur shall not be permitted to be used anymore for any commercial activities, the petition stands disposed of.
(Kshitij Shailendra, J) (Arun Bhansali, CJ)
October 14, 2025
AKShukla