JUDGEMENT
U.P.SINGH, J. -
(1.) After hearing both the parties this petition is being disposed of the admission stage itself.
(2.) The petitioner M/s. Lalloo Ji and Sons, Allahabad and his one of the partners Sri Jagdish Kumar Agarwal have moved this petition for performance of contractual right by way of issuing a writ of mandamus for performance of the contract. Direction is being sought to be issued to respondent No. 5, the Senior Superintendent of Police, Ardh Kumbh Mela, Allahabad 1995 not to allow respondent No. 6' M/ s. Lalloo Ji Shiv Govind Das Brother's or any other person to undertake to carry on the work for the Police Deparments as required for the said Ardh Kumbh Mela and further that he should take such work only from the petitioners. Further direction is sought to be issued to officer- Incharge Ardh Kumbh Mela, Allahabad 1995, respondent No.3 to ensure that the work for the preparation of township, contract for tentage, barricading, construction of township, pandals, supply of furnitures etc. for the said mela should be taken from the petitioners only.
(3.) This year there is going to be a Ardh Kumbh Mela in Allahabad starting from 14/01/1995 and would continue for next two months. Normally, in such Ardh Kumbh Mela crores of People arrive to take Holy dip at 'Sangam' on various bathing days starting from ' 14/01/1995' and ending on 'Mahashivratri'. For the preparation, of township, a High Power Advisory committee is constituted, of which, Commissioner of Allahabad is Chairman and the other heads of various departments of the Government are its members. The officer-in-charge of Ardh Kumbh Mela happens to be its Secretary.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.