Allahabad High Court
Sujaat Ullah vs State Of U.P.Thru. Secy.Home ... on 5 March, 2020
Bench: Pankaj Kumar Jaiswal, Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Court No. - 1 Case :- MISC. BENCH No. - 6717 of 2020 Petitioner :- Sujaat Ullah Respondent :- State Of U.P.Thru. Secy.Home Department Lucknow & Ors. Counsel for Petitioner :- Ajmal Khan,Ambrish Kumar Dubey Counsel for Respondent :- C.S.C. Hon'ble Pankaj Kumar Jaiswal,J.
Hon'ble Karunesh Singh Pawar,J.
(1) Heard Sri Ajmal Khan, learned counsel for the petitioner and Sri Manish Mishra, learned Standing Counsel for the respondents State.
(2) By this writ petition under Article 226 of the Constitution of India, the petitioner is praying for issuance of writ of mandamus directing the respondents to grant permission to the petitioner to conduct a seminar on the topic "Effect of C.A.A./N.P.R./N.R.C. on Indian Citizen and Fundamental Guranteed under Constitution" at Village Raja Mufrid, Block Bababelkhar Nath Dham, P.S. Kandhai, Tehsil Patti, District Pratapgarh.
(3) During the course of the arguments, when we made a query to the learned counsel for the petitioner to the effect that where is the application for grant of permission to organize the aforesaid seminar, learned counsel for the petitioner has drawn our attention to Annexure No.7 to the writ petition, which is the letter dated 12.02.2020 written by the petitioner to the District Magistrate, Pratapgarh and has submitted that the District Magistrate, Pratapgarh be directed to grant permission to the petitioner to organize the aforesaid seminar.
(4) Letter dated 12.02.2020 reads as under :-
"lknj vxor djkuk pkgrk gw¡ fd izkFkhZ xzke&jktkiqj eqQfjn] Cykd&ckck csy[kjukFk /kke ls turk }kjk pquk x;k izfrfuf/k {ks= iapk;r lnL; gSA izkFkhZ dk ;g nkf;Ro o drZO; gS fd izkFkhZ turk dks ljdkj }kjk cuk;s x;s dkuwu o vf/kdkjksa ds ckjs esa lgh tkudkjh nsA izkFkhZ vius mijksDr drZO;ksa dk fuoZgu djrs gq, fnukad& 08-02-2020 dks 11-00 cts ls fo"k; lh0,0,0@,u0ih0vkj0@,u0vkj0lh0 dk Hkkjrh; ukxfjdksa ij vlj vkSj lafo/kku }kjk izkIr ekSfyd vf/kdkj ij vius vkokl ij lsfeukj j[kk Fkk] ftlesa Jheku~ ftykf/kdkjh egksn;] Jheku~ iqfyl v/kh{kd egksn;] Hkktik ftyk/;{k] fo/kku lHkk lnL; lnj] izrkix<+ o vU; jktuhfrd nyksa ds O;fDRk;ksa o vf/koDrkvksa dks oDrk ds rkSj ij fueaf=r fd;k FkkA ijUrq iqfyl v/kh{kd egksn; ds vkns'k ij Fkkuk dU/kbZ dh QkslZ us ;g dgdj izkFkhZ dks Bhd dk;Zdze ds le; fxj¶rkj dj fy;k fd izkFkhZ us oxSj ijeh'ku ds mijksDr lsfeukj dk vk;kstu fd;k gS vkSj oxSj ijeh'ku ds vf/kdkjh o vU; oDrk ;gk¡ ugha vk ldrs gSA izkFkhZ mijksDr fo"k; ij mijksDr oDrkvksa dks cqykdj fnukad&16-02-2020 dks lsfeukj dk vk;kstu vius ?kj ij djuk pkgrk gS] ftlls turk esa laln }kjk ikl gkfy;k dkuwu ij la'k; nwj fd;k tk ldsA mijksDr dk;Zdze esa yxHkx 200 yksxksa ds lfEefyr gksus dh lEHkkouk gS] ftlds fy, nks lkm.M ckDl yxkuk vfr vko';d gSA vr% Jheku th ls fuosnu gS fd mijksDr dk;Zdze ds vk;kstu dh vuqefr nsus dh egku d`ik djsaA"
(5) From perusal of the aforesaid letter, it is clear that by the letter dated 12.02.2020, the petitioner has sought permission to organize the seminar on 16.02.2020, which has already been expired, therefore, no direction as prayed by the petitioner can be issued.
(6) With the aforesaid, the writ petition has no merit and is, accordingly, dismissed.
(Karunesh Singh Pawar, J.) (Pankaj Kumar Jaiswal, J.) Order Date :- 5.3.2020 Ajit/-