GAFFAR AHAMED Vs. DEPUTY COMMISSIONER KRISHNARAJA

JUDGEMENT

(1.) The petitioners are before this Court calling in question an order dtd. 7/10/2022 which declines to permit the petitioners to celebrate Eid-Milad in Periyapatna Town, Mysore District on the ground that against the petitioners an order under Sec. 107 of the Cr.P.C. was in operation.

(2.) Heard Sri.Rahamathulla Kothwal, learned counsel appearing for the petitioners and Sri. M. Vinod Kumar, learned AGA appearing for the Respondents.

(3.) The petitioners claim to be the President and Secretary of Masjid-e-Jannath-Ul-Firdose at Periyapatna Town, Mysore and for the conduct of celebration of Eid-Milad had represented to the Deputy Commissioner, Mysore, seeking permission and protection for celebration of the said festival. This comes to be rejected by the Deputy Commissioner on 7/10/2022, on the ground that an order under Sec. 107 of the Cr.P.C., is subsisting against the petitioners and therefore, permission cannot be granted.