Uttarakhand High Court
Zee Advertising vs Nagar Nigam Roorkee on 23 March, 2016
Author: U.C.Dhyani
Bench: U.C.Dhyani
WPMS No. 725 of 2016 U.C.Dhyani, J.
Mr. Piyush Garg, Advocate, present for the writ petitioner.
Mr. Aditya Pratap Singh, Advocate, present for the respondent.
By means of present writ petition, the petitioner prays for the following reliefs, among others:
"(a) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 05.03.2016 passed by respondent on the representation of the petitioner (contained as Annexure no. 4 to this writ petition).
(b) Issue a writ, order or direction in the nature of mandamus commanding/directing the respondent to permit the petitioner to organize cricket tournament in Nehru Stadium Roorkee, Haridwar from 07.04.2016 to 16.04.2016."
Learned counsel for the petitioner submitted that on 05.03.2016 the petitioner made a representation to the respondent for organizing a Cricket Tournament in the Nehru Stadium from 07.04.2016 to 16.04.2016. The request made by the petitioner for allotment of the stadium for organizing the cricket tournament has been declined by the respondent on the ground that the stadium is not available for the period 07.04.2016 to 16.04.2016.
Learned counsel for the Nagar Nigam submitted that the stadium has been provided to Navyuvak Cricket Academy for organizing yet another cricket match and, therefore, if the petitioner requests for other days, then they may be accommodated by the respondent-Nagar Nigam.
Learned counsel for the petitioner agrees that revised schedule shall be given by the petitioner to the respondent-Nagar Nigam, whose counsel, in turn, states that they will accommodate the petitioner for organizing the cricket match on different dates. This Court records the aforesaid submissions of learned counsel for the parties and disposed of the writ petition.
(U.C.Dhyani, J.) 23.03.2016 Kaushal