BAREILLY PEACEFUL CITIZEN COMMITTEE Vs. DISTRICT MAGISTRATE BAREILLY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned standing counsel.

(2.) THE Petitioner No. 1 claims to be non-political social Organisation working for Hindu-Muslim unity and national integration, and Petitioner No. 2 is a lawyers organisation. In this petition, it is alleged that a Muslim Organisation is planning to hold a rally of Muslims on 7-10-2002 at Islamia Inter College Ground, Bareilly, and as a reaction a Hindu organisation named 'hindu Shakti Dal', Bareilly is also planning for a Hindu Sammelan at Government Inter College, Bareilly on the same date and time. Since both the colleges are in front of each other, it is apprehended that there may be a communal disturbance.

(3.) WE, therefore, direct the District Magistrate Senior Superintendent of Police, Bareilly to see to it that there should not be any communal problem in Bareilly. What steps are to be taken in this connection is for the administration to decide, but it is their responsibility to do all that is necessary in this connection. The petition is disposed of.