Allahabad High Court
Jai Maa Ambe Durga Puja Samiti, Bahraich ... vs State Of U.P. Thru. Prin. Secy. Home, ... on 26 September, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- WRIT - C No. - 6816 of 2022 Petitioner :- Jai Maa Ambe Durga Puja Samiti, Bahraich Thru. President Badlu Ram Verma Respondent :- State Of U.P. Thru. Prin. Secy. Home, Civil Sectt. U.P. Lko. And Others Counsel for Petitioner :- Sonal Pandey,Sonika Sahu 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 Pooja on the occasion of 'Dussehra' has already set in.
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.
The petitioner has already made a representation before the district administration on 14.09.2022 which is lying undisposed.
The representation made by the petitioner is hereby directed to be considered and decided by the competent authority in accordance with law forthwith so that the necessary arrangement is ensured within the constitutional framework by maintaining law and order as well as cultural togetherness.
The writ petition is disposed of accordingly.
Order Date :- 26.9.2022 kkv/ [Om Prakash Shukla,J.] [Attau Rahman Masoodi,J.]