Allahabad High Court
Sri Durga Puja Samiti Gulariha Gajipur , ... vs State Of U.P. Thru. Prin. Secy. Home ... on 30 September, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- WRIT - C No. - 6996 of 2022 Petitioner :- Sri Durga Puja Samiti Gulariha Gajipur , Bahraich Thru. Its Member Shiv Kumar Respondent :- State Of U.P. Thru. Prin. Secy. Home Civil Secrt. U.P. Lko. And Others Counsel for Petitioner :- Pawan Kumar Sharma 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 26.9.2022 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.
The petitioner has already made a representation before the District Magistrate, Bahraich on 16.9.2022 which is lying undisposed.
The 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 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