High CourtsSingle Bench(2022) 10 KAR CK 0001

Gaffar Ahamed & Others vs Deputy Commissioner Krishnaraja, Boulevarad Road Mysore District Karnataka & Others

Karnataka High Court · Decided on 6 October 2022

HON’BLE JUDGES
N S Sanjay Gowda, J
CASE NUMBER
Writ Petition No. 19979 Of 2022 (GM-RES)

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 204 words

N S Sanjay Gowda, J

1.

The prayer in this petition is to direct respondent No.4 to consider the representation submitted by the petitioners for grant of permission to celebrate Eid-Milad on 9th October, 2022.

2.

Learned counsel for the petitioners submits that the representation dated 10th September, 2022 was furnished to the respondent No.1 - Deputy Commissioner. He contends that the representation is also submitted to the Deputy Superintendent of Police, whose seal is also found on Annexure - A on 12.09.2022. He submits that festival is to be celebrated on 9th October, 2022 and if by then the request is not considered, the celebrations of the festival which have been permitted to be conducted for the past 25 years would not be conducted.

3.

In the light of the assertion that the festivals are being celebrated for the past 25 years with permission granted every years, I deem it appropriate to direct the Deputy Commissioner and Deputy Superintendent of Police to consider the representation of the petitioner forthwith and pass an appropriate order on or before 8th October 2022 and also intimate the same to the petitioners immediately thereafter.

4.

Learned Additional Government Advocate undertakes to inform the concerned about the direction.