$~66 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision: 31.10.2025 + W.P.(C) 16592/2025 & CM APPL. 67992/2025 AMIT URF BHIMA .....Petitioner Through: Mr. Kamlesh Kumar Mishra, Mr. Piyush Kr. Singh, Ms. Pooja, Mr. M. Devendran, Ms. Renu, Ms. Mansi and Mr. Pratik Raj, Advs. versus MUNICIPAL CORPORATION OF DELHI AND ANR. .....Respondents Through: Mr. Tushar Ssannu, SC with Mr. Parveen Bansal and Mr. Saurabh Pandey, Advs. for MCD CORAM: HON'BLE MS. JUSTICE MINI PUSHKARNA MINI PUSHKARNA, J. (Oral): 1. The present writ petition has been filed seeking directions to the respondents to grant necessary permission for organizing ‘Maa Bhagwati Jagran’ near the Foot Over Bridge, In-Gate, Bus Depot, Delhi on Saturday, i.e., 01st November, 2025. 2. Learned counsel appearing for the petitioner submits that the said Jagran is being conducted for the past several years in the same place. He submits that a letter dated 08th October, 2025 was duly written to the Municipal Corporation of Delhi (“MCD”) for granting the requisite permission for holding the Jagran at the place in question. However, no such reply/permission has been received from the MCD. 3. Learned counsel appearing for the petitioner further submits that the petitioner has already obtained No Objection Certificate (“NOC”)/approval from the Delhi Fire Services on 24th October, 2025, as well as from the Delhi Traffic Police on 14th October, 2025. 4. Further, learned counsel appearing for the petitioner also relies upon an earlier order dated 11th November, 2022, passed by this Court in W.P.(C) 15536/2022, titled as “Mahila Hawkers Welfare Association Versus Commissioner of Police & Ors.”, wherein, similar permission was granted to the petitioner. 5. Responding to the present writ petition, learned counsel appearing for the MCD submits that though in previous orders, Jagran may have been conducted from the area in question, but now there exists Rapid Metro Station, Anand Vihar, ISBT, Anand Vihar Metro Station and Kaushambi Bus Depot, which are operating nearby. 6. He, thus, submits that on account of the above public transportation utilities, there is usually a lot of crowd in this area. Hence, such permission sought by the petitioner may cause an unwanted incident/accident due to heavy crowd in the area. 7. He further submits that the MCD Community Halls can be booked for the religious purpose. 8. Having heard learned counsels appearing for the parties, this Court notes that vide letter dated 24th October, 2025, the Delhi Fire Service has already granted permission to the petitioner in the following manner: 9. Further, vide letter dated 14th October, 2025, the Delhi Traffic Police has also granted approval to the petitioner, in the following manner: 10. This Court further notes that on earlier occasions as well, the petitioner has been allowed to conduct Jagran in the place in question. The same is evident from the perusal of the order dated 11th November, 2022, passed in W.P.(C) 15536/2022, which is reproduced as under: “This writ petition has been preferred seeking the following directions:- “(A) Pass an order directing the respondents to grant permission to the petitioner to organize the Maa Bhagwati Jagran on 12.11.2022 at Anand Vihar foot over bridge near In gate of Anand Vihar ISBT. (B) Direct the Respondent No. 1 Police to Provide for appropriate number of Police Personnel for the Smooth and peaceful conduct of the Maa Bhagwati Jagaran Scheduled to Take place on 12.11.2022 at Anand Vihar for which the permission has already been granted by the MCD and the Traffic Police. (C) Pass an order directing the Respondent Delhi Police to Produce before this Hon’ble Court any guidelines/regulation/notification for the regulation of the Religious Functions/Jagrans etc. in terms of the provisions of the Delhi Police act if not so done the same may be formulated so as to ensure that it is known to the Public the regulations that they have to follow during the conduct of such religious functions and processions. (D) Pass an order directing the Respondent No. 1 i.e., Police to decide the representation of the petitioner organisation granting them permission to conduct the Bhagwati Jagaran on the 12th of November 2022 at Anand Vihar.” Bearing in mind the fact that the Municipal Corporation of Delhi [MCD] has proceeded to grant permission for the event which is to take place on 12 November 2022, let the competent authorities of that body liase with the Delhi Police and ensure the adoption of such measures as may be deemed necessary and appropriate. Accordingly and subject to the aforesaid observation, the writ petition, along with pending application, shall stand disposed of.” 11. Accordingly, following directions are issued: (i) The petitioner shall be allowed to conduct a Jagran at the area in question, i.e., near the Foot Over Bridge, In-Gate, Bus Depot, Delhi on Saturday, i.e., 01st November, 2025 from 09:00 PM to 04:00 AM. (ii) The petitioner shall comply with all the requisite compliances, as indicated by the Delhi Traffic Police as well as the Delhi Fire Service. (iii) The petitioner shall ensure that sanitary conditions are maintained in the area. (iv) At the time of closing of the Jagran ceremony, the petitioner shall ensure that the area is cleaned and all the temporary structures are duly removed from the area. 12. With the aforesaid directions, the present writ petition, along with the pending application, stands disposed of. 13. Dasti under Signatures of the Court Master. MINI PUSHKARNA, J OCTOBER 31, 2025/KR Page 1 of 6