Shri Ganga Mayi Dham Durga Puja Samiti ... vs State Of U.P. Thru. District Magistrate ... on 19 September, 2025

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Allahabad High Court

Shri Ganga Mayi Dham Durga Puja Samiti ... vs State Of U.P. Thru. District Magistrate ... on 19 September, 2025

Bench: Sangeeta Chandra





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:58125-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - C No. - 9383 of 2025   
 
   Shri Ganga Mayi Dham Durga Puja Samiti Thru. Member Alakh Ram    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. District Magistrate Distt. Shrawasti And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Krishna Kumar Verma, Prinsi Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 2
 
   
 
 HON'BLE MRS. SANGEETA CHANDRA, J.

HON'BLE MANJIVE SHUKLA, 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) To issue a writ, order or direction in the nature of Mandamus commanding the Opposite Parties to grant permission to the petitioner for celebrating pooja of Maa Durga during period 22.09.2025 to 02.10.2025 at concerned place Shri Ganga Mayi Dham Puja Samiti, Village - Dhoni Purwa, Belawa Khativ, Police Station - Gilola, District - Shrawasti."

3. It is the case of the petitioner that the petitioner, Shri Ganga Mayi Dham Puja Samiti through its member situated at Village - Dhoni Purwa, Belawa Khativ, Police Station - Gilola, District - Shrawasti want to install the idol of Goddess Durga at the said place from 22.09.2025 to 02.10.2025 i.e. during Navaratri. The immersion of the idol will take place after Navaratri. The petitioner along with the villagers has moved an application before the Sub-Divisional Magistrate, Ikauna, District- Shrawasti on 11.09.2025 for grant of permission to celebrate pooja of Maa Durga during Navaratri, but no orders have been passed and the same is still pending, hence this petition.

4. Accordingly, this writ petition is disposed of, without entering into the merits of the case, with a direction to the Sub-Divisional Magistrate, Ikauna, Shrawasti 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.

(Manjive Shukla,J.) (Mrs. Sangeeta Chandra,J.) September 19, 2025/Lokesh Kumar

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