AZAJKHAN HAMIDKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition in the nature of Public Interest has been filed under Articles 14, 16, 19, 21, 25 and 226 of the Constitution of India, requesting to issue appropriate writ, order and/or direction directing the respondent State Authorities that Home Department, State of Gujarat as well as Director General of Police to take appropriate steps when different festivals celebrated by variety of people who follow different religions in the State of Gujarat and taking out procession and at that time to take preventive measures so as to avoid various types of conflicts which may arise between different parcels of people who are following different religions.

(2.) The prayers made in the petition read as under:

(3.) In response to the notice issued by this Court, the Superintendent of Police (Law and Order) who is working in the office of the Director General of Police has filed an affidavit in reply dtd. 20/4/2023. A copy thereof was supplied to the learned advocate for the petitioner on 20/4/2023. So as per the request made by the learned advocate for the petitioner, the matter has been kept today for hearing.