HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - C No. - 28665 of 2026
Court No. - 1
HON'BLE AJIT KUMAR, J. HON'BLE GARIMA PRASHAD, J.
Heard Sri Gaurav Srivastava, learned counsel for the petitioner and Sri A.K.Goswami,
learned counsel for respondent nos. 1 and 2.
By means of present petition, filed under Article 226 of the Constitution, petitioner
has prayed for following relief:
"issue a writ, order or direction in the nature of mandamus commanding the
respondents, specially the respondent no. 1 and 2 to approve the license of local level
Buddhist guides in favour of petitioners for working over the protected monuments in
Varanasi Mandal, Varanasi."
It is contended by learned counsel for the petitioners that petitioners came to be valid
licensee as guide, and therefore, the Archaeological Survey of India should not
restrain from working as guide at the protected monuments. He further submits that in
identical set of facts Vide Writ C No. 3527 of 2024 a coordinate bench of this Court
has passed order on 8.2.2024.
Learned counsel for the respondent submits that this petition can also be disposed of
in terms of direction issued on 8.2.2024.
Accordingly, we are disposing of this petition in terms of direction issued by co-
ordinate bench of this Court on 8th February, 2024 in Writ C No. 3527 of 2024.
July 27, 2026 Sanjeev
Versus
Counsel for Petitioner(s) : Ankit Singh, Gaurav Srivastav, Shubham Kumar
Counsel for Respondent(s) : A.S.G.I., C.S.C.
(Garima Prashad,J.) (Ajit Kumar,J.)
Karan Singh And 5 Others .....Petitioner(s)
Union Of India And 3 Others .....Respondent(s)