JAVED PASHA Vs. KARNATAKA STATE BOARD OF AUQAF

JUDGEMENT

(1.) The petitioners are before this Court calling in question a communication dtd. 5/1/2023, issued by respondent No.2, declining to accept the representation of the petitioners for performance of the festival in the Idgah Maidan at Hoskote, Bengaluru Rural.

(2.) Heard Sri Vinaya Keerthy M., learned counsel for the petitioners and Sri Haneef M.H., learned counsel for respondent No.1.

(3.) The Court considering the submissions of the petitioners had passed the following order on 11/1/2023: