Eidgaha/Quarbanigaha Committee Of Gram Sabha vs State Of Uttarakhand And Others

Ravindra Maithani, J

The petitioner seeks permission to perform Bakrid festival at the identified place in Village Manorathpur-I (Nizamgarh), Tehsil Jaspur, District Udham Singh Nagar.

Heard learned counsel for the parties and perused the record.

Learned counsel for the petitioner would submit that in the village for a long, the Bakrid festival was celebrated at a place. There was some dispute also and a civil case was filed which was decided. Accordingly, the festival was performed at particular place for many years now. There was some disruption in between, which was also settled with the help of the local administration. But, this time again, respondent No.3, Sub Divisional Magistrate, Jaspur has not granted permission to perform the Bakrid festival at a specified place. It is the case of the petitioner that the petitioner had already given representation on 30.05.2025, Annexure 1, but it has yet not been decided.

Learned counsel for the petitioner would submit that the respondent no.3, Sub Divisional Magistrate, Jaspur has yet not granted permission for performing Bakrid festival at a specified place despite representation having been given on 30.05.2025. Therefore, the respondent no.3/Sub Divisional Magistrate, Jaspur may be directed to take a decision on their representation.

Learned State Counsel would submit that the decision on the representation of the petitioners shall be taken within 24 hours.

The Court takes on record the statement given by learned State counsel.

The writ petition is disposed of with the direction to the respondent no.3/Sub Divisional Magistrate, Jaspur to decide the representation of the petitioner within 24 hours.

The Court requests learned State counsel to communicate this order for its compliance to the respondent no.3, immediately.