Allahabad High Court
Nav Durga Puja Samiti Thru. Its Member ... vs State Of U.P,. Thru. Addl. Chief Secy. ... on 30 September, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- WRIT - C No. - 6976 of 2022 Petitioner :- Nav Durga Puja Samiti Thru. Its Member Shiv Dayal And Anr. Respondent :- State Of U.P,. Thru. Addl. Chief Secy. Home Lko. And 4 Others Counsel for Petitioner :- Suneel Kumar Singh Kalhans,Shikha Srivastava Counsel for Respondent :- C.S.C. Hon'ble Attau Rahman Masoodi,J.
Hon'ble Om Prakash Shukla,J.
The cause espoused in the present writ petition lies more in the domain of administrative authorities, who have to blend their decision and not to be indifferent to the people of faith. The Durga Pooja on the occasion of Navratri has already set in. The petitioner has sought permission from the district authorities for installation of idol of 'Maa Durga' during the period of eve of Navratri since 1.10.2022 to 5.10.2022 and organize Durga Pooja in his village.
The religious faiths have to be secured within the constitutional framework as long as they stand. Administrative authorities thus cannot absolve themselves of the responsibility towards law and order and maintaining tranquility to ensure that the religious practices and rituals are observed freely and without any invasion upon the public tranquility.
In case the petitioner files a representation before the District Magistrate, Shravasti for installation of idol of 'Maa Durga' and to organizing Durga Pooja, the said representation made by the petitioner is hereby directed to be considered and decided by the District Magistrate in accordance with law forthwith so that the necessary arrangement is ensured with the constitutional framework by maintaining law and order as well as cultural togetherness.
The writ petition is disposed of accordingly.
Order Date :- 30.9.2022 SKS