TIKAM GARG AND ORS. Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(RAJ)-2011-9-96
HIGH COURT OF RAJASTHAN
Decided on September 01,2011

Tikam Garg And Ors. Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS. Respondents

JUDGEMENT

Narendra Kumar Jain, J. - (1.) HEARD learned counsel for the Petitioners.
(2.) PETITIONERS have preferred this writ petition with a prayer that an appropriate writ, order or direction be issued to Respondents to permit the Petitioners to run their shops of Prasad, Nariyal, Agarbati, Puja Materials etc. at Ganesh Temple, Ranthambore Fort, District Sawai Madhopur during Ganesh Festival. Learned counsel for the Petitioners submitted that in similar writ petition i.e. S.B. Civil Writ Petition No. 11202/2011 Ganesh Bhakti Mandal v. State of Rajasthan & others, decided on 29.08.2011, this Court has granted a liberty to Petitioner to file a representation and Respondents have been directed to consider the same sympathetically and pass necessary orders thereon forthwith, therefore, the same order may also be passed in the present case.
(3.) PRAYER of learned counsel for the Petitioners is allowed.;


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