Nav Yuvak Durga Puja Samiti ... vs District Magistrate,Distt.Bahraich ... on 19 September, 2025

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Allahabad High Court

Nav Yuvak Durga Puja Samiti ... vs District Magistrate,Distt.Bahraich ... on 19 September, 2025

Bench: Sangeeta Chandra





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:57946-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - C No. - 9246 of 2025   
 
   Nav Yuvak Durga Puja Samiti Thru.President Sri Bablu Alias Bablu Sahu    
 
  .....Petitioner(s)   
 
 Versus  
 
   District Magistrate, Distt.Bahraich And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Sumit Chauhan, Suresh Chandra Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 2
 
   
 
 HON'BLE MRS. SANGEETA CHANDRA, J.

HON'BLE MANJIVE SHUKLA, J.

1. Heard the learned counsel for the petitioner and the learned Standing Counsel who appears on behalf of the State-respondent nos.1 & 2.

2. This petition has been filed by the petitioner for the following prayers:-

"1) Issue a writ, order or direction in the nature of MANDAMUS commanding and Directing the opposite parties to grant permission for installation of idol/statue of Maa Durga on the seventh day of Navratri i.e. saptami and also immersion of the same on the occasion of Dashmi, according to Hindu Rites and Rituals, which is to be established at Village- Ramgadhi, Sorahiya, District Bahraich, U.P.

2) Issue any other writ, order or direction, which this Hon'ble Court may deem just, fit and proper in the facts and circumstances of the case.

3) Allow this writ petition in favor of the petitioner with costs."

3. It is the case of the petitioner that the petitioner is the President of Nav Yuvak Durga Puja Samiti and he wishes to grant permission for installation of Maa Durga Idol in Durga Pooja situated at Village Ramgadhi, Sorahiya, District Bahraich, U.P. The petitioner has made a Representation to the Superintendent of Police and Station House Officer of Police Station Nanpara, District Bahraich. However, no decision has been taken till date. It has been submitted that the petitioner is following an old customs and not installing Durga Idol for the first time at the place concerned.

4. This writ petition is disposed of with a direction to the Sub-Divisional Magistrate, Nanpara, District Bahraich, to look into the application of the petitioner and pass an appropriate order therein within a period of three days' from today.

5. Learned Standing Counsel shall inform the S.D.M., Nanpara, District Bahraich, of the order passed today without waiting for the uploading of the order on the High Court Website.

(Manjive Shukla,J.) (Mrs. Sangeeta Chandra,J.) September 19, 2025 N.PAL

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