- (1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel for opposite parties.
(2.) By means of present writ petition, the petitioner has prayed the following relief:- "(i) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties specially opposite party no.2 and 5 not to interfere, and grant the permission for peaceful installation of the idol of Maa Laxmi on the undisputed land adjacent to the Lord Shiva Temple situated at village Firojpur Sadulla Nagar, Tahsil Utraula, District Balrampu which is wholly and undisputed place for installation of Idol of Maa Laxmi Ji in the ensuing Dewali Festival for Maha Laxmi Poojan which is going to be started from 25.10.2019 , and after pooja archana , allow the petitioner to take out the immersion procession to immerse the Idol of Maa Laxmi on 30.10.2019."
(3.) Learned counsel for the petitioner submits that the controversy involved in the present writ petition is squarely covered with the judgment and order dated 26.09.2019 passed by a Division Bench of this Court in Writ Petition No.26651(MB) of 2019 (Shyam Lal and others Vs. District Magistrate Balrampur and others) annexed as Annexure no.4 to the writ petition. The same on reproduction reads as under:- "Heard Sri Prabhakar Srivastava, learned counsel for the petitioners Sri Manish Mishra, learned Standing Counsel for the State-respondent nos. 1 to 3. ;