- (1.) HEARD the petitioner in person and the learned counsel for respondent No.8.
(2.) PETITIONER has preferred this writ petition with a prayer that an appropriate writ, order or direction be issued restraining the respondents from holding the event 'Jaipur Marathon-2013' and further direct the official respondents not to permit such activities in the city of Jaipur within municipal limit. It has also been prayed that an enquiry may be ordered into the affairs of the event 'Jaipur Marathon-2013' with regard to facilities, concessions provided by the State of Rajasthan and Government agencies to such a commercial and private programme. It is averred in the writ petition that petitioner came to know from commercial advertisement, published in daily newspaper Rajasthan Patrika dated 17.01.2013 that a Marathon, titled 'Jaipur Marathon-2013' is being organized on 27.01.2013, to promote the World Trade Park, a commercial complex, which is sponsored by World Trade Park, Ambuja Cement and in the name of Pt. Suresh Mishra. It is further averred that such an event is being organized, time and again, causing great public inconvenience. In case, the marathon is permitted, then all the facilities and essential services would be paralyzed for no benefit of public at large. It is also averred that marathon is going to be started from Ramniwas Garden, where SMS Hospital, J.K. Lawn Hospital and other private hospitals, like Santokba Durlabhji Hospital, Soni Hospital, Fortis Escort Hospital, Kelgiri Hospital, Mahaveer Cancer Hospital, Uniyara Hospital and so many other facilities are on the way. It is also pleaded that it has been a general experience that at the time of such type of events, there are no sufficient arrangements to meet out the exigencies faced by the participants.
(3.) PETITIONER , present in person, submitted that he came to know about 'Jaipur Marathon-2013' on 18.01.2013 and soon thereafter, he served a notice upon the respondents on 18.01.2013 itself, to stop it and immediately thereafter, he preferred the present writ petition before this Court on 22.01.2013. He submitted that in past, it has been experienced that no suitable arrangements were made and even directions of this Court given in PIL relating to Jaipur Marathon-2012, were not followed.;