SAMAJ SEWA UTHAN SAMITI Vs. STATE OF U P
LAWS(ALL)-2013-2-323
HIGH COURT OF ALLAHABAD
Decided on February 27,2013

Samaj Sewa Uthan Samiti Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) We have heard learned counsel appearing for the petitioner. Learned Standing Counsel appears for both the respondents.
(2.) By this writ petition the petitioners-a religious and charitable society registered vide registration No.S-29191/1986 under the Societies Registration Act, 1860 (Delhi), has prayed for directions to the Meladhikari, Kumbh Mela-2013 to provide suitable land in Maha Kumbh Mela 2013 for religious activities.
(3.) It is submitted that the petitioner was given allotment of the land in previous Kumbh and Ardh Kumbh Melas, but since the petitioner did not bring the allotment letters of the previous allotments, his application was not processed. The petitioner approached the Meladhikari several times requesting to provide the land but that he acted arbitrary in refusing to provide any land to the petitioner.;


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