Kapil Kumar Chaurasiya And 21 Others v. Union Of India And 3 Others

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 rkg

(Donadi Ramesh, J.) (S.D. Singh, J.)