Shri Durga Puja Mahotsava Ps Gilila ... vs State Of U.P. Thru. Distt. Magistrate ... on 19 September, 2025

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Allahabad High Court

Shri Durga Puja Mahotsava Ps Gilila ... vs State Of U.P. Thru. Distt. Magistrate ... on 19 September, 2025

Bench: Sangeeta Chandra





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:58131-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - C No. - 9391 of 2025   
 
   Shri Durga Puja Mahotsava Ps Gilila Distt. Shrawasti Thru Member Raj Kumar    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Distt. Magistrate 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 Durga Puja Mahotsava, Meera Mau, Tehsil - Ikauna, Police Station - Gilola, District - Shrawasti."

3. It is the case of the petitioner that the petitioner, Shri Durga Puja Mahotsava Samiti situated at Village - Meera Mau, Tehsil - Ikauna, 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 at Jhunjhuniya Ghat along the Rapti river. The petitioner along with the villagers has moved an application before the Sub-Divisional Magistrate, Ikauna, District- Shrawasti 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 three 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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