CHANDRASHEKAR R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Manjunath S.Halawar, learned counsel for the petitioner.

(2.) The facts leading to filing of this petition, briefly stated are that Azan or Adhan prayers are being offered through loudspeakers and public address systems five times a day between 6.00 a.m to 10.00 p.m throughout the year from the mosques or masjids in the State of Karnataka.

(3.) The grievance of the petitioner as averred in the writ petition is that calling of Azan or Adhan, though is an essential religious practice of muslims, however, the contents of the Azan or Adhan are hurting the believers of other religious faiths.