Supreme CourtFull Bench

Odisha Vikash Parishad vs Union Of India & Ors

Supreme Court Of India · Decided on 18 June 2020 · Citation: (2020) 6 SCC 68

HON’BLE JUDGES
Sharad Arvind Bobde, CJ · Dinesh Maheshwari, J · A.S. Bopanna, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 25
CASE NUMBER
Writ Petition (Civil) No. 571 Of 2020
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Judgment

19 paragraphs · 342 words

Issue notice returnable four weeks.

It is not disputed that the number of people that are likely to gather for the annual Rath Yatra scheduled to be held from 23rd June, 2020, is going to be

about 10 to 12 lakhs. The festivities normally continue for a period of 10 to 12 days. Having regard to the danger presented by such a large gathering

of people for the Rath Yatra, we consider it appropriate in the interests of public health and safety of citizens who are devotees to restrain the

respondents from holding the Rath Yatra this year. Article 25 of the Constitution of India itself confers the right to freely profess and propagate

religion subject to health.

“25. Freedom of conscience and free profession, practice and propagation of religion :-

(1) Subject to public order, morality and health and to the other provisions of this Part, all persons are equally entitled to freedom of conscience and the

right freely to profess, practise and propagate religion.

(2) Nothing in this article shall affect the operation of any existing law or prevent the State from making any law -

(a) regulating or restricting any economic, financial, political or other secular activity which may be associated with religious practice;

(b) providing for social welfare and reform or the throwing open of Hindu religious institutions of a public character to all classes and sections of

Hindus.

Explanation I.- The wearing and carrying of kirpans shall be deemed to be included in the profession of the Sikh religion.

Explanation II.- In sub-clause (b) of clause (2), the reference to Hindus shall be construed as including a reference to persons professing the Sikh,

Jaina or Buddhist religion, and the reference to Hindu religious institutions shall be construed accordingly.

We accordingly direct that there shall be no Rath Yatra anywhere in the temple town of Odisha or in any other part of the State this year.

We further direct that there shall be no activities secular or religious associated with the Rath Yatra during this period.

Order accordingly.