Allahabad High Court
Nav Durga Puja Samiti (Nishad), Thru. ... vs State Of U.P. Thru. Secy. Deptt. Home ... on 30 September, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- WRIT - C No. - 7016 of 2022 Petitioner :- Nav Durga Puja Samiti (Nishad), Thru. President Sandeep Kumar Nishad Bahraich Respondent :- State Of U.P. Thru. Secy. Deptt. Home Sectt. Lko. And 4 Others Counsel for Petitioner :- Ashok Kumar Pathak,Sandeep Kumar Singh 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 petitioners have already made a representation before the district administration on 27.9.2022 which is lying undisposed.
The representation made by the petitioners 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 :- 30.9.2022 sks