Rajasthan High Court - Jodhpur
Shri Sonana Khetlaji (Shri Kshetrapali ... vs State Of Rajasthan on 2 April, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 4865/2019
Shri Sonana Khetlaji (Shri Kshetrapali Ji) Trust, Trust Committee
Sarangwas, Post Aana, Tehsil Desuri, District Pali Through Its
Chairman Of Mela Committee Of Shri Sonana Khetlaji (Shri
Kshetrapalji) Trust Khartaram S/o Bheraram Janwa, Aged About
45 Years, Resident Of Village Sonana, Tehsil Desuri, District Pali
(Raj).
----Petitioner
Versus
1. State Of Rajasthan, Through Superintendent Of Police,
Pali.
2. S.h.o. Police Station Desuri, District Pali.
3. Sub Division Officer, Desuri, District Pali.
----Respondents
For Petitioner(s) : Mr. Dashrath Singh Rathore
For Respondent(s) : Mr. Dinesh Joshi, AGC
Ms. Vandana Bhansali, AGC
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 02/04/2019
1. Petitioner has preferred the present writ petition claiming the following reliefs :-
" That the respondents may kindly be directed to co- operate the petitioner committee for effective and smooth organization of Lucky Mela of the Trust which held from 06.04.2019."
2. On instructions, counsel for the Department of Devsthan and counsel for the Home Department put in appearance.
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3. The limited submission of counsel for the petitioner is that the respondent may be directed to ensure the safety and security of the event in question.
4. Learned counsel appearing for the Home Department Advocate Ms. Vandana Bhansali submits that already necessary steps are being taken to provide the necessary safety and protection in respect of the event in question, and in support of such submission, she has shown to this Court the order dated 02.04.2019 passed by the Superintendent of Police, Pali.
5. In light of such limited prayer made on behalf of the petitioner, the present writ petition is disposed of with a direction to the respondent to take all necessary steps for providing the safety and protection in regard to the event in question, strictly in accordance with law. Such an exercise shall be undertaken by the respondent while keeping in mind the management / organization committee finalized by the Department of Devsthan at this stage.
(DR. PUSHPENDRA SINGH BHATI),J 79-Sudheer/-
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