Neutral Citation No. - 2024:AHC:86733-DB
Court No. - 39
Case :- WRIT - C No. - 16078 of 2024
Petitioner :- Kapil Kumar Chaurasiya And 21 Others
Respondent :- Union Of India And 3 Others
Counsel for Petitioner :- Shantanu Srivastava,Surya Pratap Singh
Counsel for Respondent :- A.S.G.I.,Arvind Kumar
Goswami,C.S.C.
Hon'ble Saumitra Dayal Singh,J.
Hon'ble Donadi Ramesh,J.
1. Heard learned counsel for the petitioner, learned Standing
counsel for the State and Shri Arvind Kumar Goswami, learned
counsel for respondent no.1.
2. Upon hearing counsel for the parties, the writ petition is
disposed of with the observation, subject to the petitioners
applying to respondent no.1 for due endorsement on their license
(issued by the State Government), to be permitted to operate/work
at the protected monuments, the said respondent may ensure
appropriate verification and action on the request of the petitioners
within a period of one month from the date of compliance made by
the individual petitioner.
3. In case the endorsement is to be declined to any individual
petitioner/s, due communication of the reason for refusal of
endorsement should be made for such individual petitioner/s
within the same period.
Order Date :- 14.5.2024
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(Donadi Ramesh, J.) (S.D. Singh, J.)