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Himachal Pradesh High Court

Item No. S-4 Court On Its Own Motion vs . State Of on 16 September, 2025

Item No. S-4 Court on its own motion Vs. State of HP & others .

of 2017 16.09.2025 Present: Mr. Jeevan Kumar, Advocate, for the applicant.

Mr. Arsh Rattan, Deputy Advocate General, for the respondents.

CMP No.22289 of 2025 r This application has been filed on behalf of Ram Leela Club (Regd.), Rampur Bushehar through its Secretary Rajinder Kaul. for organizing 'Ram Leela' function from 11.09.2025 to 02.10.2025 in the premises of Padam Government Senior Secondary School, Rampur Bushehar, District Shimla, H.P.

2. In view of the earlier order dated 11.12.2017 passed by this Court, the present application has been filed, wherein it has been mentioned that similar permission was also granted on 22.09.2022 in CMP No. 13460 of 2022 (Annexure A-1). It has further been mentioned that there is no other suitable place to organize the said 'Ram Leela' function and the ground of the school would be used on the aforesaid dates after school hours, between 07.00 p.m. to 10.00 p.m.

3. The necessary 'No Objection Certificate' dated 23.08.2025 has also been appended with the application as Annexure A-3. Perusal of the same ::: Downloaded on - 17/09/2025 21:27:23 :::CIS would go on to show that the permission as such is only limited to organize 'Ram Leela' on the aforesaid .

dates and time, whereas permission has also been sought for 'Ravan Dahan' on 2nd October, 2025. We had passed the following order on 12.09.2025:-

"Counsel for the State has brought to our notice that permission for Ravan Dahan on 02.10.2025 is also prayed for which specific permission is not granted by the Principal, Padam Government Senior School, Rampur Bushahar. He prays for time to seek necessary instructions."

4. Necessary instructions dated 12.09.2025 have been received by the State alongwith photographs, wherein it has been mentioned that the distance between the old building of the school, which is made up of wood, and the place where 'Ravan Dahan' is scheduled to be organized, is only 90 meters and the school premises is only 60 meters away from the said place.

5. Keeping in view the apprehension as such that the building of the school is in close proximity to the place where 'Ravan Dahan' is to be organized, we decline the permission for organizing the 'Ravan Dahan' on 02.10.2025 in the premises of the school and only grant permission for organizing 'Ram Leela' from 22.09.2025 to 02.10.2025 between 07.00 p.m. to 10.00 p.m., subject to the following conditions:-

(i) That no damage shall be caused to the property of the school and its playground, where the event .

is proposed to be organized.

(ii) That after the event is over, the playground shall be handed over to the Principal of the School aforesaid in a neat and clean condition and it shall be ensured that no plastic is used except the one permissible under the law. The administration shall ensure that the playground is cleaned after the event.

(iii) That the law and order shall be maintained by the local administration during the said period.

(v) That the applicant shall deposit a sum of r Rs.25,000/- in the Students Welfare Fund of the School concerned."

6. The application is accordingly disposed of.

(G.S. Sandhawalia) Chief Justice (Ranjan Sharma) Judge September 16, 2025 (hemlata) ::: Downloaded on - 17/09/2025 21:27:23 :::CIS