SAHAJRAM MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed with the prayer for quashing the order dated 26.9.2012 passed by the Sub-Divisional Magistrate, respondent no. 3 whereby permission to hold the Durga Puja during Navratri from 16.10.2012 to 24.10.2012 has been refused on the ground that there is likelihood of the communal tension. Challenging the said order as well as praying that the security be provided for celebrating the Durga Puja festival in the village in question, this writ petition has been filed.

(2.) We have heard Sri Tripathi B.G. Bhai, learned counsel for the petitioner as well as Sri Yashwant Varma, learned Chief Standing Counsel appearing for the respondents and have perused the record.

(3.) Time was granted to Sri Varma for obtaining instructions, which he states that he has received, and the same are taken on record. With consent of the learned counsel for the parties, we dispose of this writ petition at this stage without calling for a counter affidavit.