Allahabad High Court
Mohd. Javed Khan And Others vs Union Of India And Others on 10 August, 2010
Bench: Vijay Manohar Sahai, Ran Vijai Singh
Court No. - 9 Case :- WRIT - C No. - 47297 of 2010 Petitioner :- Mohd. Javed Khan And Others Respondent :- Union Of India And Others Petitioner Counsel :- Rajesh Mishra Respondent Counsel :- A.S.G.I. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Ran Vijai Singh,J.
We have heard learned counsel for the petitioners. Sri V.S.Mishra has accepted notice on behalf of respondents no.1 to 5. The respondents are allowed one month's time to file counter affidavit. Learned counsel for the petitioners may file rejoinder affidavit within next three weeks. List thereafter.
Learned counsel for the petitioners has urged that the guidelines which have been framed by the Government of India with regard to the working of the guides in the monuments of national importance as applicable in the State have been quashed by Rajasthan High Court. In the absence of the guidelines, the respondents cannot take any action and direct the petitioners to take licences. In this view of the matter, the petitioners are entitled to interim order.
Until further orders of this court the respondents are restrained from interfering in the functioning of the petitioners as guides in various architectural monuments under the control of the respondents in district Agra.
Order Date :- 10.8.2010 PK