MADARSA INAMUL ULUM SOCIETY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of law and fact are involved in these writ petitions, therefore, these are being heard and decided together by this common judgment. However, for the sake of brevity, facts of Writ Petition (M/S) No. 835 of 2025 alone are being considered and discussed here.

(2.) Writ Petition (M/S) No. 835 of 2025 is filed by Madarsa Inamul Ulum Society, which runs a Maktab at Vikasnagar in District Dehradun since 2020. By means of this writ petition, petitioner has sought the following relief:

(3.) The grievance of petitioners in these petitions is that the premises in which they were running Maktab, were sealed by the district level authorities without prior notice or without any reason or justification, whatsoever. They further contend that sealing was done by the authorities in the absence of any order by a statutory authority. Learned Counsels for the petitioners submit that right to run a Maktab, where students learn Quran recitation, grammar and ethics, is a constitutionally protected right and the interference made by the state authorities with the said right of the petitioners is unsustainable in the eyes of law.