Jai Banjari Mata Durga Puja Evam ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 23 September, 2025

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Allahabad High Court

Jai Banjari Mata Durga Puja Evam ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 23 September, 2025

Bench: Sangeeta Chandra





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:58955-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - C No. - 9462 of 2025   
 
   Jai Banjari Mata Durga Puja Evam Ramleela Samiti Thru. Chairman/President Sushil Shukla    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Revenue Deptt. Lko And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Anoop Kumar Upadhyay   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 2
 
   
 
 HON'BLE MRS. SANGEETA CHANDRA, J.

HON'BLE BRIJ RAJ SINGH, J.

1. Heard learned counsel for the petitioner and learned Standing Counsel for the State Respondents.

2. This writ petition has been filed with the following main prayer:-

"I. Issue a writ, order or direction in the nature of Mandamus commanding and directing the opposite parties to allow the petitioner and other villagers to hold Durga Pooja by installing the idol of Maa Durga and its immersion process after the Navratri Festival in the Jai Banjari Mata Durga Temple situated in village Saidevapur, Quazidewar P.S.- Motiganj, Pargana Tehsil and District Gonda which is scheduled from 24.09.2025 to 02.10.2025."

3. It is the case of the petitioner that the petitioner is the Chairman of Jai Banjari Mata Durga Puja evam Ramleela Samiti, Saidevpur Quazi Dewar, Police Station- Motiganj, Pargana Tehsil and District Gonda and for long back except the year 2024 during Navratri the Durga Pooja and Goddess Durga's idol installed on a suitable place near Jai Banjari Mata Temple. Its immersion takes place after Navratri. The petitioner has moved an application to the District Magistrate, District- Gonda on 13.09.2025. No orders have been passed, and therefore, this petition has been filed.

4. Accordingly, this writ petition is disposed of, without entering into the merits of the case, with a direction to the District Magistrate, Gonda to decide the application of the petitioner within a period of two days from the date a copy of this order is produced before him.

(Brij Raj Singh,J.) (Mrs. Sangeeta Chandra,J.) September 23, 2025 Darpan Sharma

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