SHRI GANESH JAN SEVA SAMITI (REGISTERED) BASWA Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India, praying that permission may be granted to the petitioner to provide water and food through Bhandara to the devotees who visit Shri Ganesh Trinetra Temple, Ranthambore at Sawai Madhopur during the annual fair organised near precincts of the Mandir.

(2.) It is contended that for providing water and food to the devotees, the petitioner organisation had to approach this Court by filing SBCWP No. 9960/2009 and a co-ordinate Bench on 19.8.2009, permitted the petitioner organisation to install water hut and further arrange Bhandara at the Mela place. The petitioner organisation was also permitted to ply vehicles i.e. two mini trucks and a maruti car. The order dated 19.8.2009 passed by the co-ordinate Bench reads as under:-

(3.) The story was different in the year 2010. Again the petitioner organisation filed a writ petition, SBCWP No. 12378/2010 and a co-ordinate Bench again allowed the same by passing detailed order on 9.9.2010. The same story was repeated in the year 2011. In the year 2012, SBCWP No. 14122/2012 this Court granted permission by passing a detailed order on 14.9.2012. The order dated 14.9.2012 reads as under:-