- (1.) We have heard learned counsel holding brief of Mr. P.C. Bhandari-the petitioner, an Advocate of this Court, in support of the prayers made in the writ petition, in public interest.
(2.) D.B. Civil Writ Petition No.3840/2014- Suo Moto Vs. State of Rajasthan & Ors., is being heard by a Division Bench of this Court, for monitoring the arrangements and safety of the persons, visiting the Ganesh temple, and Laxminarain Birla temple in Jaipur. A large number of directions have been given by the Division Bench, after summoning the Commissioner of Police, Jaipur, including the direction to expedite installation of a shed over the rows of fencing on both sides of the roads leading to Ganesh temple and Laxminarain temple, and to complete the rows of fencing on the left side of the road coming from JLN Marg to Ganesh temple, after it takes a left turn. A direction has also been issued that while installing such sheds, two rows of fencing on the left side of the road, leading from JLN Marg to the temples, be in use, and any obstruction in between, should be accordingly removed. Further, the plants in existence be retained and if it becomes necessary, the same be shifted to another place.
(3.) Learned Additional Advocate General was directed to give appropriate instructions to the J.V.V.N.L. for installation of high mask light on the crossing of JLN Marg, and Takhteshahi road. He was also directed to instruct the Secretary, Jaipur Development Authority to have the 'Nala' upto the ground level, which is running parallel to JLN Marg on its eastern end.;